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M/S. Shreyans Motors Pvt.Ltd. vs Porsche Middle East & Africa Fze . on 10 September, 2014

     ITEM NO.32                              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 : 10/09/2014 This petition was called on for hearing today.



     For Petitioner(s)
                                             M/s. K. J. John & Co.,Adv.

                                             Mr. Pratap Venugopal,Adv.
                                             Ms. Niharika,Adv.


     For Respondent(s)
                                             Mr. Sumeet Lall,Adv.



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

The office report is that although by Order dated 8.7.2014 of this Court six weeks time as last chance was given to the respondent Nos. 1 and 2 for filing the counter affidavit, yet they have not done the needful so far. Therefore no further opportunity is warranted to be given to them on that count taking into consideration the rule position.

Await the return of the service of notice already issued to the respondent Nos. 3 and 4.

List again on 27.11.2014.

(M K HANJURA) Registrar MG