Supreme Court - Daily Orders
Tata Capital Financial Services Ltd. vs Sanjeev Narula on 14 December, 2017
ITEM NO.77 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 MR. SANJAY PARIHAR
IA 89410/2017, in Petition(s) for Special Leave to Appeal (C)
No(s). 24121/2017
TATA CAPITAL FINANCIAL SERVICES LTD. Petitioner(s)
VERSUS
SANJEEV NARULA Respondent(s)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
89410/2017)
Date : 14-12-2017 These matters were called on for hearing today.
For Petitioner(s) Mr.Rohan Sharma,Adv.
M/S. Karanjawala & Co., AOR
For Respondent(s)
Mr. Shashibhushan P. Adgaonkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time as last chance is given to the sole respondent to file the counter affidavit.
List the matter again on 13.02.2018.
SANJAY PARIHAR Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.12.16 10:51:15 IST Reason: