Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Brawn Laboratories Ltd. vs Fittydent International Gmbh on 22 March, 2023

     ITEM NO.12                            REGISTRAR COURT. 2               SECTION XIV

                                   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. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                   No(s).    4948/2020

     BRAWN LABORATORIES LTD.                                             Petitioner(s)

                                                     VERSUS

     FITTYDENT INTERNATIONAL GMBH                                        Respondent(s)


     Date : 22-03-2023 This petition was called on for hearing today.



     For Petitioner(s)

                                       Mr. Mareesh Pravir Sahay, AOR
                                       Ms. Awanitika, Adv.
                                       Ms. Eccha Shukla, Adv.
                                       Mr. Sachin Kharb, Adv.


     For Respondent(s)


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                 O R D E R

Ld. Counsel for petitioner has taken fresh steps in respect of sole respondent who is residing abroad, but has failed to file requisite court fee for issuance of notice to the respondent.

Two weeks time, is granted as a last chance, for the said purpose.

List again on 09.05.2023.

Signature Not Verified

PAVANESH D. Digitally signed by PRIYANKA MALIK Date: 2023.03.22 Registrar 16:00:53 IST Reason:

pm