Supreme Court - Daily Orders
Ishaan Buildtech A Regd Partnership ... vs Neelesh Agarwal on 19 July, 2018
ITEM NO.65 REGISTRAR COURT. 1 SECTION XI
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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 5332/2018
ISHAAN BUILDTECH A REGD PARTNERSHIP FIRM & ANR. Petitioner(s)
VERSUS
NEELESH AGARWAL & ORS. Respondent(s)
(IA No.20778/2018-CONDONATION OF DELAY IN FILING and IA
No.20779/2018-EXEMPTION FROM FILING O.T. )
Date : 19-07-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. Udayaditya Banerjee, Adv.
Ms. Parul Shukla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent No.1. The Ld. Advocate, Mr. Mansumyer Singh, appearing on behalf of Mr.Kedan Nath Tripathy, Advocate-on-record for respondent No.1 submitted that he will file vakalatnama on behalf of respondent No.1 today itself and sought four weeks' time for filing counter affidavit. Time is granted, as prayed for.
The Ld. Counsel for the petitioner to take fresh steps alognwith fresh and complete address of respondent Nos.2 and 3 within two weeks, as last opportunity. The Ld. Counsel for the petitioner requested that service may be allowed to be effected dasti. Dasti is permitted, in addition.
Signature Not VerifiedList again on 7.9.2018.
Digitally signed by RUPAM DHAMIJA Date: 2018.07.23 KAPIL MEHTA 12:20:47 IST Reason: Registrar 19.7.2018 rd