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Ac Chokshi Share Broker Private Limited vs Jatin Pratap Desai on 18 April, 2023

     ITEM NO.26                         REGISTRAR COURT. 1             SECTION IX

                                    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. ATUL M. KURHEKAR

     Petition(s) for Special Leave to Appeal (C)                      No(s).      18393/2021

     AC CHOKSHI SHARE BROKER PRIVATE LIMITED                                 Petitioner(s)

                                                        VERSUS

     JATIN PRATAP DESAI & ANR.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.146088/2021-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
      IA No. 146088/2021 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
      IA No. 191684/2022 - SUBSTITUTED SERVICE)

     Date : 18-04-2023 These matters were called on for hearing today.

     For Petitioner(s)
                                          Mr. Pranaya Goyal, AOR
                                          Mr. Dharav Shah, Adv.
                                          Mr. Dhawal Desai, Adv.

     For Respondent(s)

                                         Mr. Mayilsamy K, Adv.
                                         Mr. G. Anandaselvam, Adv.
                                         Mr. Sanchit Maheshwari, Adv.
                                         Dr. Gayathiri A. S, Adv.
                                         Mr. P. Soma Sundaram, AOR

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

Respondent No.1 has filed counter affidavit.

Service is complete on respondent No.2 but none has entered appearance.

Registry to process the matter for listing before the Signature Not Verified Hon’ble Court, as per rules.

ATUL M. KURHEKAR Registrar