Supreme Court - Daily Orders
M/S Manappuram Finance Limited vs The State Of Telangana on 20 July, 2022
ITEM NO.40 REGISTRAR COURT. 1 SECTION II
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4351/2022
M/S MANAPPURAM FINANCE LIMITED Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ANR. Respondent(s)
IA No. 68702/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 20-07-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. A. Raghunath, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Service is complete on respondent Nos.1 and 2, however no one has entered appearance on their behalf.
Ld. Advocate, Mr. Rohit Yadav, appearing on behalf of Mr.Roopansh Purohit, Advocate-on-record submits that they have filed vakalatnama on behalf of respondent No.2 through e- filing on 19.7.2022. Office is directed to verify the filing and update the records.
Upon such verification, the matter shall be processed for Signature Not Verified listing before the Hon’ble Court, as per rules. Digitally signed by Indu Marwah Date: 2022.07.23 11:20:44 IST Reason:
AVANI PAL SINGH Registrar