Supreme Court - Daily Orders
Rajni Jivrajbhai Desai vs Bardoli Shreerang Exhibitors Private ... on 31 January, 2023
ITEM NO.55 REGISTRAR COURT. 2 SECTION III
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 SH. S.P.S. LALER
Petition(s) for Special Leave to Appeal (C) No(s). 17028/2021
RAJNI JIVRAJBHAI DESAI & ANR. Petitioner(s)
VERSUS
BARDOLI SHREERANG EXHIBITORS PRIVATE LIMITED & ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.137748/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.137749/2021-EXEMPTION FROM
FILING O.T. )
Date : 31-01-2023 This petition was called on for hearing today.
For Petitioner(s) Mr. Pradhuman Gohil,Adv.
Mrs. Taruna Singh Gohil, AOR
For Respondent(s) Ms. Antima Bazar,Adv.
M/S. Parekh & Co., AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time is given to respondent No. 1 to file the counter affidavit.
As per office report Learned counsel for the petitioners has not filed the affidavit in proof of dasti service of notice in respect of respondent Nos. 2 to 6.
Ld. Counsel for petitioner seeks and is given fresh dasti. Proof be filed before the next date of hearing.
List again on 16.3.2023.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2023.01.31 16:33:42 IST Reason:S.P.S. LALER Registrar MG