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Union Of India vs M/S Royal Deep Construction Pvt. Ltd. on 14 March, 2023

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     ITEM NO.69                           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 SH. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                  No(s).   889/2023

     UNION OF INDIA                                                      Petitioner(s)

                                                   VERSUS

     M/S ROYAL DEEP CONSTRUCTION PVT. LTD. & ORS.                        Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 14-03-2023 This petition was called on for hearing today.



     For Petitioner(s)
                                       Mr. Gurmeet Singh Makker, AOR

     For Respondent(s)                 Mr. Abhimanyu Thamba,Adv.
                                       Mr. Thonpinao Thangal,Adv.
                                       Mr. Hatneimani,Adv.
                                       Mr. Shivam Prashar,Adv.
                                       Mr. Samir Ali Khan, AOR

                                       Mr. Ritik Shah,Adv.
                                       Mr. Chritarth Palli,Adv.


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                O R D E R

Despite due service on respondent Nos.1 to 4, there is no appearance.

However, Mr. Ritik Shah, Ld. Advocate appearing on behalf of Mr. Chritarth Palli, Ld. AOR, submits that vakalatnama has been Signature Not Verified filed for respondent No.1, yesterday. Registry to verify.

If so, four weeks time, is granted to respondent no.1, to file counter affidavit.

Further, Ms. Hatneimani, Ld. Advocate appearing on behalf of Mr. Samir Ali Khan, Ld. AOR, seeks for time to file vakalatnama and counter affidvavit on behalf of Respondent Nos. 2 to 4. Four weeks time, is granted for the said purpose.

After expiry of the said period, the matter be processed for listing before the Hon’ble Court, as per rules.

PAVANESH D. Registrar MG