Supreme Court - Daily Orders
The State Of Jharkhand vs Brahmaputra Metallics Limited on 24 November, 2020
ITEM NO.14 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION XVII
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 7809/2020
THE STATE OF JHARKHAND & ORS. Petitioner(s)
VERSUS
BRAHMAPUTRA METALLICS LIMITED Respondent(s)
Date : 24-11-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rajiv Shankar Dvivedi, Adv.
Ms. Usha Rani, Adv.
Ms. Tulika Mukherjee, AOR
For Respondent(s)
Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Sole respondent has filed counter affidavit but barred by time. Ld. counsel for the respondent submits that he will file application for condonation of delay in filing counter affidavit. Be filed. Once application is filed, list the matter before this Court immediately.
ANIL LAXMAN PANSARE Signature Not Verified Registrar Digitally signed by Anil Laxman Pansare Date: 2020.11.25 14:09:33 IST Reason: