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

M/S Primus Analytics Limited vs M/S Abl Bio Technologies Limited on 24 February, 2023

     ITEM NO.27                       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. PUNEET SEHGAL

     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 : 24-02-2023 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

Ld. Counsel for the petitioner is granted four weeks’ time, as last opportunity, for filing proof of publication in respect of respondent Nos.1 and 2.

List again on 14.4.2023.

PUNEET SEHGAL Registrar Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.02.25 11:14:30 IST Reason: