Supreme Court - Daily Orders
M/S Primus Analytics Limited vs M/S Abl Bio Technologies Limited on 4 May, 2022
ITEM NO.34 REGISTRAR COURT. 1 SECTION II-C
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1270/2022
M/S PRIMUS ANALYTICS LIMITED Petitioner(s)
VERSUS
M/S ABL BIO TECHNOLOGIES LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 04-05-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Himinder Lal, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Petitioner is granted two weeks’ time to take fresh steps and/or file fresh particulars in respect of unserved respondent Nos.1 and 2.
List on 2.8.2022.
AVANI PAL SINGH Registrar Signature Not Verified Digitally signed by Indu Marwah Date: 2022.05.07 11:12:10 IST Reason: