Supreme Court - Daily Orders
Tata Capital Financial Services Ltd. vs Sanjeev Narula on 3 November, 2017
ITEM NO.93 REGISTRAR COURT. 2 SECTION XIV
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. SANJAY PARIHAR
IA 89410/2017, in Petition(s) for Special Leave to Appeal (C)
No(s). 24121/2017
TATA CAPITAL FINANCIAL SERVICES LTD. Petitioner(s)
VERSUS
SANJEEV NARULA Respondent(s)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
89410/2017)
Date : 03-11-2017 These matters were called on for hearing today.
For Petitioner(s) Mr. Rohan Sharma, Adv.
Ms. Riya Singh, Adv.
M/S. Karanjawala & Co., AOR
For Respondent(s) Mr. Shashibhushan P. Adgaonkar. Adv.
Mr. Nakul Mohta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent shall file counter affidavit within a period of four weeks.
List on 14.12.2017.
SANJAY PARIHAR Registrar sk Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.11.03 17:24:15 IST Reason: