Supreme Court - Daily Orders
Kiran Sharma vs Batliboi Limited on 14 November, 2018
ITEM NO.53 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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 25803/2018
KIRAN SHARMA Petitioner(s)
VERSUS
BATLIBOI LIMITED Respondent(s)
)
Date : 14-11-2018 This petition was called on for hearing today.
For Petitioner(s) Mr.Sandeep Sain,Adv.
Mr. Vipin Kumar Jai, AOR
For Respondent(s) Mr.Akshay Girish Ringe,Adv.
Mr.Siddharth Joshi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that service of notice is complete upon sole respondent but no one has entered appearance on his behalf. However, Mr.Siddharth Joshi, Ld.counsel undertakes to appear for the above respondent. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit.
List the matter again on 17.01.2019.
RAJESH KUMAR GOEL Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.11.15 16:17:00 IST Reason: