Supreme Court - Daily Orders
Elfit Arabia vs Concept Hotel Barons Limited on 25 September, 2023
1
ITEM NO.42 REGISTRAR COURT. 2 SECTION PIL-W
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 SH. VIVEK SAXENA
IA 161059/2023, in Petition(s) for Arbitration (Civil) No(s).
15/2023
ELFIT ARABIA & ANR. Petitioner(s)
VERSUS
CONCEPT HOTEL BARONS LIMITED & ORS. Respondent(s)
(Only Arb. 15 of 2023 has to be listed.
IA No. 161059/2023 - INTERLOCUTARY APPLICATION)
Date : 25-09-2023 These matters were called on for hearing today.
For Petitioner(s)
Mr. Lzafeer Ahmad B. F., AOR
Mr. Vaibhav Chaudhary, Adv.
For Respondent(s)
Mr. B. Shravanth Shanker, AOR
Mr. B. Yeshwanth Raj, Adv.
Mr. Rahul Jajoo, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.2 has already filed counter affidavit.
As per office report, Respondent no.3 has failed to file counter affidavit, within the time stipulated under the rules.
Signature Not VerifiedAt this stage, it is submitted by Ld. Counsel for respondent Digitally signed by MADHU GROVER No.3 that he will Date: 2023.09.26 17:01:50 IST Reason:
adopt the counter affidavit filed on behalf of Respondent No.2.
Mr. Lzofeer Ahmad B F, Advocate for petitioner has on 2 16.08.2023 filed an application for substituted service stating therein that service be effected on Respondent No.1 through its directors i.e. respondent No. 2 and through paper publication or through affixation.
The same are allowed.
Registry to proceed further. List again on 24.11.2023.
VIVEK SAXENA Registrar MG