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Aquapump Industries vs Texmo Pipes And Products Ltd on 28 August, 2024

     ITEM NO.1602                               COURT NO.15                 SECTION IX

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

     TRANSFER PETITION (CIVIL) Diary No(s). 26362/2024

     AQUAPUMP INDUSTRIES & ANR.                                         Petitioner(s)

                                                     VERSUS

     TEXMO PIPES AND PRODUCTS LTD. & ORS.                               Respondent(s)

     (FOR ADMISSION and IA No.169216/2024-CONDONATION                        OF   DELAY   IN
     REFILING / CURING THE DEFECTS )

     WITH
     Diary No(s). 26221/2024 (IV-C)
     (FOR ADMISSION and IA No.178868/2024-EX-PARTE STAY and IA
     No.178869/2024-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS)

     T.P.(C) No. 2074/2024 (IX)
     (FOR ADMISSION)

     T.P.(C) No. 2135/2024 (IV-C)
     (FOR ADMISSION and IA No.180131/2024-EX-PARTE STAY)

     Date : 28-08-2024 This petition was called on for hearing today.

     CORAM :                 HON'BLE   MR. JUSTICE PRASANNA BHALACHANDRA VARALE

     For Petitioner(s)                  Ms. Gladys C. Daniel, Adv.
                                        Mr. S. Santanam Swaminadhan, Adv.
                                        Ms. Abhilasha Shrawat, Adv.
                                        Mr. Darsh Bansal, Adv.
                                        Mr. Koustubh Abhinav Desai, Adv.
                                        Mrs. Aarthi Rajan, AOR

     For Respondent(s)

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

Issue notice, returnable in four weeks.

(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)