Supreme Court - Daily Orders
Shwetadri Speciality Papers Private ... vs National Research Development ... on 6 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.22 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 2185/2023
(Arising out of impugned final judgment and order dated 17-10-2022
in FAO(OS)(COMM) No. 293/2022 passed by the High Court Of Delhi At
New Delhi)
SHWETADRI SPECIALITY PAPERS PRIVATE LIMITED Petitioner(s)
VERSUS
NATIONAL RESEARCH DEVELOPMENT CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.19803/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 06-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Abhishek Bharti, Adv.
Ms. Aarti Mahto, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, re-list after two weeks.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2023.02.06
17:40:18 IST
Reason: