Supreme Court - Daily Orders
Haryana State Industrial And ... vs M/S Aar Aar Technoplast Private Limited on 27 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.37 COURT NO.7 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8817/2022
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. Appellant(s)
VERSUS
M/S AAR AAR TECHNOPLAST PRIVATE LIMITED & ANR. Respondent(s)
(IA No.181304/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.181303/2022-STAY APPLICATION )
Date : 27-03-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Appellant(s) Mr. B.K. Satija, A.A.G.
Mr. Parvinder Chauhan, Adv.
Mr. Samar Vijay Singh, AOR
Mr. Keshav Mittal, Adv.
Ms. Amrita Verma, Adv.
Ms. Sabarni Som, Adv.
For Respondent(s) Mr. P Nagesh, Sr. Adv.
Mr. Harshal Kumar, Adv.
Mr. Suhas Puthige, Adv.
Mr. Kumar Mihir, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Rejoinder affidavit, if any, may be filed within a period of six weeks from today.
Learned counsel for the parties would file written submissions not exceeding five pages along with the relied upon decisions within a period of six weeks after the service of the rejoinder affidavit.
Re-list on a non-miscellaneous day in the month of September Signature Not Verified 2023.
Digitally signed by BABITA PANDEY Date: 2023.03.28 18:57:51 IST Reason:(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)