Supreme Court - Daily Orders
Security Printing Corporation Of India ... vs Vijay D. Kasbe on 11 December, 2019
ITEM NO.43 REGISTRAR COURT. 2 SECTION IX
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 1891-1900/2019
SECURITY PRINTING CORPORATION OF INDIA LTD. & ORS. Petitioner(s)
VERSUS
VIJAY D. KASBE & ORS. Respondent(s)
(list on 11.12.2019 )
Date : 11-12-2019 These petitions were called on for hearing today.
For Petitioner(s) Mr. Rahul Shyam Bhandari, AOR
Ms. Bharya Vijay Tangri,Adv.
Ms.Arushi Gupta,Adv.
For Respondent(s)
Mr. Ravindra Keshavrao Adsure, AOR
Mr. Sandeep Sudhakar Deshmukh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Appearance: Ld. Counsel is present on behalf of petitioners.
Ld. Counsel is present on behalf of respondents.
Four weeks’ time, as a last chance is given to appearing respondents who have not filed counter affidavit so far.
Four weeks time, as a last chance is given to cure the defects in vakalatnama filed on behalf of respondent No.123.
Await the return of the service of notice already issued to the respondent Nos.40,191,193,198,200.
Learned counsel for the petitioners shall within a period of four weeks’, as a last chance file fresh particulars of remaining Signature Not Verified unserved respondents and he shall also take requisite steps for the Digitally signed by MADHU GROVER Date: 2019.12.13 16:11:47 IST Reason: service of notice upon them.
List again on 18.2.2020.
RAJIV KALRA Registrar MG