Supreme Court - Daily Orders
M/S. Shreyans Motors Pvt.Ltd. vs Porsche Middle East & Africa Fze . on 27 November, 2014
ITEM NO.25 REGISTRAR COURT. 2 SECTION XV
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 36847/2012
M/S. SHREYANS MOTORS PVT.LTD. Petitioner(s)
VERSUS
PORSCHE MIDDLE EAST & AFRICA FZE & ORS. Respondent(s)
Date : 27/11/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. Pratap Venugopal,Adv.
Ms. Supriya Jain,Adv.
M/s. K. J. John & Co.,Adv.
For Respondent(s) Ms. Anu Goel,Adv.
Mr. Sumeet Lall,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 3 and 4 shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.
List again on 11.2.2015.
Signature Not Verified Digitally signed by Madhu Grover Date: 2014.11.29 (M K HANJURA) 10:08:58 IST Reason: Registrar MG