Supreme Court - Daily Orders
M/S L And T Housing Finance Limited vs M/S Trishul Developers on 29 January, 2020
ITEM NO.58 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 SH. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 18360/2019
M/S L AND T HOUSING FINANCE LIMITED Petitioner(s)
VERSUS
M/S TRISHUL DEVELOPERS & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 29-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Mahesh Thakur, AOR
Ms. Sheffali Chaudhary,Adv.
Ms. Vipasha Singh,Adv.
For Respondent(s)
Ms. Nishtha Kumar, AOR
Mr. Varun Singh,Adv.
Ms. Deepti Arya,Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Four weeks’ time, as a last chance is given to Ld. Counsel for both respondents to file counter affidavit as this respondent has not filed any counter affidavit under Order XXI Rule 14(1) of SCR, 2013 and has also not filed any application for extension of time in terms of Order V, Rule 1(22) of SCR, 2013. After expiry of four weeks, list the matter before the Hon'ble Court.
Signature Not Verified Digitally signed by Rajiv Kalra Date: 2020.01.29 17:05:16 ISTReason: RAJIV KALRA
Registrar
MG