Supreme Court - Daily Orders
M/S. Spearhead Digital Studio Pvt. Ltd. vs H.K. Mitroo on 9 February, 2016
ITEM NO.87 REGISTRAR COURT. 1 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 33184/2015
M/S. SPEARHEAD DIGITAL STUDIO PVT. LTD. Petitioner(s)
VERSUS
H.K. MITROO Respondent(s)
(with interim relief and office report)
Date : 09/02/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Samart Nigam, Adv.
Ms. Prerna Mehta,Adv.
For Respondent(s)
Mr. Shashank Tripathi, Adv.
Ms. Kaveeta Wadia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to the sole respondent for filing counter affidavit. Petitioner to serve the complete set of the pleadings to the Ld. Counsel for the respondent within a week's time. Period of four weeks shall reckon thereafter.
List again on 22.4.2016.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2016.02.09 17:04:56 IST Reason: