Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Matsyaudyog Sahakari Samiti Maryadit vs Adarsh Matsya Udyog Sahakari Samiti ... on 14 December, 2017

     ITEM NO.23                          REGISTRAR COURT. 2                 SECTION IV-A

                                   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 MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)                   No(s).   31569/2012

     MATSYAUDYOG SAHAKARI SAMITI MARYADIT                                Petitioner(s)

                                                    VERSUS

     ADARSH MATSYA UDYOG SAHAKARI SAMITI MARYADIT & ORS.Respondent(s)



     Date : 14-12-2017 This petition was called on for hearing today.



     For Petitioner(s)                 Mr. Angad Singh,Adv.
                                       Mr. Rajiv Dewan,Adv.
                                       Mr. Balraj Dewan, AOR

     For Respondent(s)                 Mr. Harshvardhan Singh Rathore,Adv.
                                       Mr. Chander Shekhar Ashri, AOR


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

Respondent No.8 is reported to be dead. Learned counsel for the petitioner shall within a period of four weeks, as last chance file an application for substitution to bring on record his Lrs.

List again on 13.2.2018.

SANJAY PARIHAR Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.12.14 16:38:39 IST Reason: