Supreme Court - Daily Orders
Adani Enterprises Ltd. vs Antikeros Shipping Corporation on 18 January, 2022
ITEM NO.4 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
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. VINOD SINGH RAWAT
Petition(s) for Special Leave to Appeal (C) No(s). 8454-8455/2020
ADANI ENTERPRISES LTD. Petitioner(s)
VERSUS
ANTIKEROS SHIPPING CORPORATION Respondent(s)
(FOR ADMISSION and I.R. )
Date : 18-01-2022 These petitions were called on for hearing today.
For Petitioner(s) Mr. Arpan Behl, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
For Respondent(s)
Mr. Arvind Kumar Gupta, AOR
Mr. Prashant Bhardwaj, Adv
Mr. Rishi Bharadwaj, Adv
Mr. Abhiesumat Gupta, Adv
Mr. Shaurya Dogra, Adv
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time, as last chance is given to the sole respondent to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.
Signature Not Verified Digitally signed by Indu Marwah VINOD SINGH RAWAT Date: 2022.01.21 15:21:31 IST Registrar Reason: MG