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A2Z Infraservices Ltd. vs Quippo Infrastructure Ltd. (Now Known ... on 14 July, 2021

Bench: Chief Justice, A.S. Bopanna, Hrishikesh Roy

     SLP(C)No.8636/21                              1

     ITEM NO.2               Court 1 (Video Conferencing)            SECTION XVI

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).8636/2021

     (Arising out of impugned final judgment and order dated 03-06-2021
     in APO No.29/2021 passed by the High Court at Calcutta)

     A2Z INFRASERVICES LTD. & ANR.                                     Petitioner(s)

                                                 VERSUS

     QUIPPO INFRASTRUCTURE LTD.(NOW KNOWN AS VIOM INFRA
     VENTURES LTD.)                                                    Respondent(s)

     (FOR ADMISSION and I.R. and IA No.75500/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 14-07-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)             Mr.   Ranjit Kumar, Sr.Adv.
                                   Mr.   Sudhir Sharma, Adv.
                                   Mr.   Sharan Thakur, Adv.
                                   Mr.   Akhil Anand, AOR
                                   Mr.   Sidhartha Barua, Adv.
                                   Mr.   Naman Singh Bagga, Adv.
                                   Mr.   Praful Jindal, Adv.

     For Respondent(s)             Mr.   Ritin Rai, Sr.Adv.
                                   Mr.   Abhimanyu Bhandari, Adv.
                                   Mr.   Arjun Syal, Adv.
                                   Ms.   Manjira Dasgupta, Adv.
                                   Mr.   Shreyan Das, Adv.
                                   Ms.   Akshita Sachdeva, Adv.
                                   Mr.   Mithu Jain, AOR

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Signature Not Verified The Court is convened through Video Conferencing.

Heard learned senior counsel for the parties. Issue notice.

…….2/-

Mr. Mithu Jain, learned counsel, who appears on caveat on behalf of the sole respondent, accepts notice and waives service of formal notice upon the said respondent.

Two weeks’ time is granted to the respondent to file its counter affidavit.

List the matter thereafter.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)