Supreme Court - Daily Orders
M/S. Adit Engineering Pvt. Ltd. vs State Of Nct Of Delhi on 4 July, 2019
ITEM NO.72 REGISTRAR COURT. 1 SECTION II-C
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3234-
3235/2019
M/S. ADIT ENGINEERING PVT. LTD. & ANR. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
Date : 04-07-2019 These petitions were called on for hearing today.
For Petitioner(s)
Mr. B. K. Satija, AOR
Mr Ajay Baural, Adv.
Mr Gaurav Yadava, Adv.
Ms Veena Baural, Adv.
For Respondent(s)
Mr Saurabh Mishra, Adv.
Mr Vineet Kr Singh, Adv.
Mr Abhay Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent no.1 but none has entered appearance.
Respondent no.2 is duly represented. Matter be processed in terms of Order XXII, Rule 6 of Supreme Court Rules, 2013 read with Chapter XIII Clause 47 of Supreme Court Practice and Procedure, 2017.
Ld. Counsel for respondent no.2 requested for time to file counter affidavit. Be filed within four weeks. Signature Not Verified Digitally signed by HEMA JOSHI Date: 2019.07.08 10:33:27 IST Reason:
ANIL LAXMAN PANSARE Registrar