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Mecon Fze vs Quinn Logistics India Pvt Ltd on 13 September, 2018

     ITEM NO.72                          REGISTRAR COURT. 2                SECTION XVII

                                   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 MANOJ JAIN

     CIVIL APPEAL Diary No(s). 26179/2018

     MECON FZE                                                            Petitioner(s)

                                                     VERSUS

     QUINN LOGISTICS INDIA PVT LTD & ANR.                                 Respondent(s)

     (IA No.125950/2018-CONDONATION OF DELAY IN REFILING)

     Date : 13-09-2018 This petition was called on for hearing today.



     For Petitioner(s)                 Ms.   Ranjana Roy Gawai,Adv.
                                       Mr.   Perminder Chhatrapati,Adv.
                                       Mr.   Vivek Kumar,Adv.
                                       Ms.   Divya Roy, AOR

     For Respondent(s)
                                       Mr. Ujjal Banerjee, AOR
                                       Mr. Swapnil Gupta,Adv.
                                       Ms. Ankita Sinha,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Ld. Counsel for Caveator states that delay in re-filing should not be condoned. As per office report, there is delay of 16 days in refiling the matter and in view of the specific provisions contained in Supreme Court Rules, the said delay of 16 days in refiling is condoned.

Registry to proceed further.

16:19:35 IST                                                               Registrar
Reason:



     MG