Supreme Court - Daily Orders
Offshore Infrastructure Ltd. vs Bharat Heavy Electricals Ltd. on 14 August, 2017
ITEM NO.25 REGISTRAR COURT. 2 SECTION XII
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
Petition(s) for Special Leave to Appeal (C) No(s). 11765/2017
OFFSHORE INFRASTRUCTURE LTD. Petitioner(s)
VERSUS
BHARAT HEAVY ELECTRICALS LTD. & ANR. Respondent(s)
Date : 14-08-2017 This petition was called on for hearing today.
For Petitioner(s) Mr.Gaurav Dudeja,Adv.
Mr.Pawanshree Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on the respondent No.1, but no one has entered appearance on his behalf. However, today Ms.Shweta Singh, Ld.counsel undertakes to appear for the above said respondent. She seeks and is given four week's time to file the vakalatnama and the counter affidavit.
As per tracking report, notice sent to the respondent No.2 has been received back undelivered. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the said respondent within a period of four weeks and he shall also take fresh steps for the service of notice to him within the same period.
List the matter again on 03.10.2017.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.08.14 16:50:59 ISTReason: SANJAY PARIHAR
Registrar
SB