Supreme Court - Daily Orders
M/S Primus Analytics Limited vs M/S Abl Bio Technologies Limited on 9 October, 2023
Bench: A.S. Bopanna, M.M. Sundresh
1
ITEM NO.46 COURT NO.7 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(s) for Special Leave to Appeal (Crl.) No(s). 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
IA No. 20657/2022 - EXEMPTION FROM FILING O.T.) Date : 09-10-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Mr. Aditya Roy, Adv.
Mr. Yaduinder Lal, Adv.
Mr. Himinder Lal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Despite the order dated 04.09.2023, indicating that the matter would require consideration on merits and an opportunity was granted to the respondents to enter appearance, even today, there is no representation on behalf of the respondents. Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.10.09 17:48:20 IST Reason: In that view of the matter, we direct that bailable warrants be issued in respect of the respondent no.2 to secure the appearance of the said respondent. Needless to mention, that 2 respondent no.2 may make arrangement for appearance on his behalf through a counsel. The bail bond is fixed at Rs.10,000/- List the matter after four weeks.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR