Supreme Court - Daily Orders
Kerala State Cashew Development ... vs M/S Surice Trading Pte Ltd. on 15 December, 2022
ITEM NO.53 REGISTRAR COURT. 2 SECTION XI-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). 7946-7947/2022
KERALA STATE CASHEW DEVELOPMENT CORPORATION LTD. & ANR.
Petitioner(s)
VERSUS
M/S SURICE TRADING PTE LTD. Respondent(s)
Date : 15-12-2022 These petitions were called on for hearing today.
For Petitioner(s)
Mr. M. T. George, AOR
Mrs. Susy Abraham, Adv
Mr. Johns George, Adv
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Instead of taking fresh steps and filing fresh particulars of sole respondent, Ld. Counsel for petitioners has filed a letter with proof of service via e-mail which is not proper service, as per rules.
However, it is requested that the said letter be placed before the Hon’ble Judge in Chambers for consideration, on the request of Ld. Counsel, letter be placed before the Hon’ble Judge in Chambers Signature Not Verified for further directions.
Digitally signed by MADHU GROVER Date: 2022.12.17 09:51:27 IST Reason:S.P.S. LALER Registrar MG