Supreme Court - Daily Orders
Maharashtra State Electricity ... vs M/S. Rsr Mohota Spinning And Weaving ... on 4 October, 2023
ITEM NO.18 REGISTRAR COURT. 1 SECTION III
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 SH. H. SHASHIDHARA SHETTY
Civil Appeal No(s). 6500/2022
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED
(MSEDCL)Appellant(s)
VERSUS
M/S. RSR MOHOTA SPINNING AND WEAVING MILLS LTD & ANR.Respondent(s)
([Only D. No. 21601/2022 is to be listed before Ld. Registrar
Court])
WITH
Diary No(s). 21601/2022 (IX)
Date : 04-10-2023 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sahil Tagotra, AOR
M/S. D.s.k. Legal, AOR
Mr. Akash Lamba, Adv.
For Respondent(s)
Mr. Samir Malik, AOR
Mr. Abhisth Kumar, AOR
Ms. Vrinda Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
D. No. 21601/2022
Respondent No. 1 has failed to file counter affidavit, despite last opportunity having been granted, as such, further opportunity stands declined.
Respondent No. 2 has failed to file counter affidavit, despite last opportunity having been granted Ld. Counsel for the said respondent prays for and is granted two weeks’ more Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.10.05 time, 16:41:57 IST Reason: as last and final opportunity, for filing counter affidavit.
Contd..
-2-Ld. Counsel for the petitioner is granted two weeks’ time to take fresh steps and file fresh particulars in respect of the unserved respondent no.3 List again on 10.11.2023 H. SHASHIDHARA SHETTY Registrar