Supreme Court - Daily Orders
M/S Primus Analytics Limited vs M/S Abl Bio Technologies Limited on 4 September, 2023
Bench: A.S. Bopanna, Prashant Kumar Mishra
ITEM NO.43 COURT NO.4 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
Petition for Special Leave to Appeal (Crl.) No.1270/2022
(Arising out of impugned final judgment and order dated 22-10-2021
in CRLA No. 461/2015 passed by the High Court of Judicature at
Madras)
M/S PRIMUS ANALYTICS LIMITED Petitioner(s)
VERSUS
M/S ABL BIO TECHNOLOGIES LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. IA No. 20655/2022 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA No. 20657/2022 - EXEMPTION FROM
FILING O.T.)
Date : 04-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Himinder Lal, AOR
Mr. R. Basant, Sr. Adv.
Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Mr. Akhil Abraham, Adv.
Mr. Yaduinder Lal, Adv.
Ms. Anju Konodiya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though this Court through the order dated 23.02.2022 had indicated as to whether there would be any possibility of settlement, keeping in view the fact that the respondents despite service of notice have not appeared, the matter will have to be considered on its own merits. Hence, to provide one more opportunity to the respondents to appear and put forth their case, list on 09.10.2023.
It is made clear that if the respondents do not choose to Signature Not Verified appear, the matter would be taken up for consideration on its own Digitally signed by Rajni Mukhi Date: 2023.09.04 merits, on the next date of hearing.
17:08:37 IST Reason:
(RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR