Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Vidya vs M/S Parsvnath Developers Ltd. on 25 April, 2023

     ITEM NO.38                        REGISTRAR COURT. 2                 SECTION XVII-A

                                    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. VIVEK SAXENA

     Civil Appeal                  No(s).    8985/2022

     VIDYA & ORS.                                                              Appellant(s)

                                                         VERSUS

     M/S PARSVNATH DEVELOPERS LTD.                                             Respondent(s)

     (IA No.188672/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 25-04-2023 This appeal was called on for hearing today.


     For Appellant(s)

                                        Mr. Sanjay Jain, AOR
                                        Mr. Sajjan Singh Nahar, Adv.


     For Respondent(s)                   Mr. Deeptanshu Jain,Adv.
                                         Mr. Rajesh P.,AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Despite service of notice on sole respondent there is no appearance on his behalf.

However Mr. Deeptanshu Jain, Ld. Counsel appearing on behalf of Mr. Rajesh P.,Ld. Advocate-on-Record for sole respondent. He seeks and is granted two weeks time to file vakalatnama and four weeks time to file counter affidavit.

After expiry of the said period, the matter be processed for listing before the Hon’ble Court, as per rules.

VIVEK SAXENA Registrar MG