Supreme Court - Daily Orders
M/S Radha Madhav Engineering ... vs Rashtriya Ispat Nigam Limited (Rinl) on 29 September, 2022
ITEM NO.38 REGISTRAR COURT. 2 SECTION XII-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. S.P.S. LALER
Petition(s) for Special Leave to Appeal (C) No(s). 5067/2022
M/S RADHA MADHAV ENGINEERING ENTERPRISES Petitioner(s)
VERSUS
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ORS. Respondent(s)
WITH
SLP(C) No. 14233/2022 (XIV)
Date : 29-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Charu Ambwani, AOR
Mr. Subhro Prakas Mukherjee, Adv.
M/S. M. V. Kini & Associates, AOR
Mr. Shreyansh Rathi, Adv.
For Respondent(s)
M/S. K J John And Co, AOR
Mr. Pratap Venugopal, Adv.
Mr. Akhil Abraham Roy, Adv.
Ms. Samapika Biswal, AOR
Ms. Pavitra Kaur, Adv.
Mr. Aman Kumar Yadav, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
SLP(C) No. 5067/2022
Four weeks time, as a last chance, is granted to respondent no. 1 to file counter affidavit.
Signature Not VerifiedDespite due service, none appears on behalf of respondent nos.
Digitally signed by PRIYANKA MALIK Date: 2022.10.012 and 3.
10:27:13 IST Reason:
Two weeks time, is granted to learned counsel for the petitioner, to take fresh steps and file fresh particulars, to serve respondent no. 4, as process could not be served with remarks “addressee cannot be located”. In addition, service may also effected through E-mail.
List again on 18.11.2022.
SLP(C) No. 14233/2022 Four weeks time, as a last chance, is granted to the sole respondent to file counter affidavit.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.
S.P.S. LALER Registrar pm