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M/S. Shreyans Motors Pvt.Ltd. vs Porsche Middle East & Africa Fze . on 8 July, 2014

Ö    ITEM NO.30                            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)
    (With prayer for interim relief and office report)

    Date : 08/07/2014 This petition was called on for hearing today.



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

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


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

The learned counsel for the petitioner and the learned counsel for the respondent Nos. 1 and 2 are present.

The Learned counsel for the respondent Nos. 1 and 2 seeks and is given six weeks’ time, as last chance to file the counter affidavit.

The learned counsel for the petitioners shall take fresh steps for the service of notice to the unserved respondent Nos. 3 and 4 within a period of three weeks’, failing which appropriate orders shall follow on the next date.

List again on 10.9.2014.

(M K HANJURA) Registrar Mg