Supreme Court - Daily Orders
Upasana Mishra vs Trek Technology India Pvt. Ltd. on 10 October, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.31 COURT NO.16 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9062/2023
(Arising out of impugned final judgment and order dated 13-04-2023
in CRLMC No. 2528/2023 passed by the High Court Of Delhi At New
Delhi)
UPASANA MISHRA Petitioner(s)
VERSUS
TREK TECHNOLOGY INDIA PVT. LTD. Respondent(s)
Date : 10-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Mansoor Ali, AOR
Mr. Sanjay Gupta, Adv.
Ms. Ruhina Javed, Adv.
Mr. Ankur Gulyani Panda, Adv.
For Respondent(s) Mr. Saif Zia, Adv.
Mr. Ejaz Maqbool, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent seeks time to file Vakalatnama and counter affidavit. In that regard, three weeks time is granted.
Interim order dated 25.8.2023 stands extended till the next date of listing.
List on 21.11.2023.
(DR. NAVEEN RAWAL) (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.10.10 16:26:24 IST Reason: