Supreme Court - Daily Orders
National Stock Exchange Of India ... vs Vijay Kahol on 28 January, 2019
ITEM NO.43 REGISTRAR COURT. 1 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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 21552/2018
NATIONAL STOCK EXCHANGE OF INDIA LIMITED Petitioner(s)
VERSUS
VIJAY KAHOL & ORS. Respondent(s)
Date : 28-01-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Priyank Anand, Adv.
Mr. Rabin Majumder, AOR
For Respondent(s)
Dr. Ritu Bhardwaj, Adv.
Mr. Sachin Mittal, AOR
Ms. Surekha Raman, Adv.
Ms. Remya Raj, Adv.
M/S. K J John And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Last opportunity is granted to respondent No.1 for filing counter affidavit within four weeks.
Service is complete on respondent No.2 but none has entered appearance.
Respondent No.3 has already filed counter affidavit. Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2019.01.31 16:27:47 IST declined.
Reason:
ANIL LAXMAN PANSARE Registrar