Supreme Court - Daily Orders
Cit.Delhi vs M/S Krishak Bharati Co.Op Ltd on 21 August, 2014
ü ITEM NO.99 REGISTRAR COURT. 1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 11092/2014
CIT.DELHI Petitioner(s)
VERSUS
M/S KRISHAK BHARATI CO.OP LTD Respondent(s)
Date : 21/08/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. H.S. Sachdeva, Adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
M/s. K. J. John & Co. ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit has not been filed on behalf of the sole respondent, despite Registrar Court’s order dated 1.7.2014.
Registry to process the matter for listing before the Hon’ble Court, as per rules.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.08.23 11:36:27 IST Reason: