Supreme Court - Daily Orders
Raj Doshi Exports Pvt. Ltd vs Jariwala Building Tenants Chs Ltd on 14 July, 2025
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ITEM NO.74 REGISTRAR COURT. 2 SECTION IX
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. MASHROOR ALAM KHAN
Petition(s) for Special Leave to Appeal (C) No(s). 9364/2025
RAJ DOSHI EXPORTS PVT. LTD. Petitioner(s)
VERSUS
JARIWALA BUILDING TENANTS CHS LTD. & ORS. Respondent(s)
WITH
Diary No(s). 17017/2025 (IX)
Date : 14-07-2025 This petition was called on for hearing today.
For Petitioner(s) :
M/S. Vachher And Agrud, AOR
Mr. Aman Vachher, Adv.
Mr. Dhiraj, Adv.
Mr. Akshat Vachher, Adv.
Mr. Devansh Srivastava, AOR
For Respondent(s) :
Mr. Chirag M. Shroff, AOR
Mr. Shirish K. Deshpande, AOR
Ms. Rucha Pravin Mandlik, Adv.
Mr. Mohit Goutam, Adv.
Mr. Raghav Arora, Adv.
Ms. Shwetal Shepal, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Varma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2025.07.15 Four weeks time, is granted to respondent nos.1 and 10 to 13 16:37:16 IST Reason: to file counter affidavit.
-2-Two weeks time, is granted to Ld. counsel for the petitioner, to take fresh steps and to file fresh particulars, for service on respondent nos.2 to 9. Dasti service, in addition, as prayed is allowed. Let affidavit of dasti service be filed within four weeks.
Despite service being complete, none has entered appearance for remaining respondents.
List again on 20.08.2025.
MASHROOR ALAM KHAN Registrar pm