Supreme Court - Daily Orders
M/S Rohini S. Kurghode vs M/S E. Merck (I) Ltd. on 13 November, 2019
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.2 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22072/2018
M/S ROHINI S. KURGHODE & ORS. Petitioner(s)
VERSUS
M/S E. MERCK (I) LTD. Respondent(s)
((1)Other MATTER IS INCOMPLETE SINCE ANNEXURES ARE NOT FILED AS PER
LIST OF DATES. MATTER TO BE RECHECKED LATER ON. (2) Other 1560
PAID)
Date : 13-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s)
Mr. Manu T. Ramachandran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Office report dated 25th October, 2019 reflects that the learned counsel for the petitioners has failed to cure the defects as noted by Hon’ble Judge-in-Chambers vide order dated 11 th September, 2019. Considering the circumstances, four weeks further time is granted to learned counsel for the petitioners to do the needful in the matter.
(NEETA SAPRA) (SAROJ KUMARI GAUR)
PERSONAL ASSISTANT
Signature Not Verified
BRANCH OFFICER
Digitally signed by
RAJNI MUKHI
Date: 2019.11.15
16:38:41 IST
Reason: