Supreme Court - Daily Orders
M/S Samson Maritime Ltd. vs M/S Hardy Exploration & ... on 21 January, 2014
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ITEM NO.1 REGISTRAR COURT.1 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ARBITRATION PETITION NO. 25 OF 2013
BEFORE THE REGISTRAR M.A. SAYEED
M/S SAMSON MARITIME LTD. Petitioner(s)
VERSUS
M/S HARDY EXPLORATION & PROD.(I)INC.&ORS Respondent(s)
WITH
ARBITRATION PETITION NO.26/2013
Date: 21/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. E.C. Agrawala,Adv.
For Respondent(s)
Mr Manavendra Mishra, Adv.
M/S Suresh A. Shroff & Co.,Adv.
Mr Govind Manoharan, Adv.
Mr.Senthil Jagadeesan ,Adv
Mr Shridhar Y Chitale, Adv.
Mr. Abhijat P. Medh ,Adv
UPON hearing counsel the Court made the following
O R D E R
Office report indicates that the ld. counsel for the non-applicant No.1 has not served copy of the counter affidavit on the other side but today the ld. counsel has invited my attention to the necessary proof of service of counter affidavit on the other side.
Respondent No.2 is reported to be duly served but none appeared on his behalf.
The ld. Counsel, Mr. Manavendra Mishra for non applicant No.3 has made a submission that he does not wish to file any counter affidavit on record.
-2-Item No.1 It is pertinent to note that the ld. Counsel, Mr A.P.Medh had sought adjournment for moving an application for withdrawal of his vakalatnama but today a submission at Bar has been advanced that he is not going to move an application for withdrawal and that he wishes to continue on record and as well does not wish to file any counter affidavit on record.
No further steps required. Registry to process the matter for listing before the Hon’ble Court as per rules.
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