Supreme Court - Daily Orders
Swaraj Engines Ltd. vs Punjab State Industrial Dev. ... on 7 March, 2014
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ITEM NO.27 COURT NO.4 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO. 3583 OF 2008
SWARAJ ENGINES LTD. Appellant(s)
VERSUS
PUNJAB STATE INDUSTRIAL DEV. CORPN.LTD. Respondent(s)
(Office Report on default)
Date: 07/03/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
(In Chambers)
For Appellant(s) Mr. Atishi Dipankar,Adv.
For Respondent(s) Mr. Rishi Malhotra,Adv.(N.P.)
UPON hearing counsel the Court made the following
O R D E R
Appellant has filed statement of case but respondent has not. There is also no representation on behalf of the respondent. By order dated 11.1.2013 time was granted for filing statement of case by the respondent. In the circumstances, though there is no representation on behalf of the respondent, four weeks’ time is finally granted for filing statement of case by the respondent subject to payment of costs of Rs.2000/- to be deposited with the Supreme Court Employees Mutual Welfare Fund within two weeks.
(A.S. BISHT) (SHARDA KAPOOR)
A.R.-CUM-P.S. COURT MASTER