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M/S Keventer Agro Limited A Company ... vs M/S. Kalyan Vyapar Pvt. Ltd. Through Its ... on 10 April, 2017

Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman

     ITEM NO.18                                     COURT NO.6                  SECTION XIV

                                       S U P R E M E C O U R T O F      I N D I A
                                               RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).                         9769/2017

     (Arising out of impugned final judgment and order dated 25/01/2017
     in RFA No. 1/2016 passed by the High Court of Delhi at New Delhi)

     M/S KEVENTER AGRO LTD                                                      Petitioner(s)

                                                         VERSUS

     M/S KALYAN VYAPAR PVT LTD AND ANR                                          Respondent(s)

     (With interim relief)

     Date: 10/04/2017 This petition was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                                HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)
                                            Mr.   Arvind Varma, Sr. Adv.
                                            Mr.   Saurabh Ajay Gupta, AOR
                                            Mr.   Premashish C., Adv.
                                            Mr.   Nishant Bishnoi, Adv.
                                            Mr.   Deo Datta, Adv.
     For Respondent(s)
                                            Mr. Rajat Aneja, Adv.
                                            Mr. K. N. Rai, AOR

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Heard the learned Senior counsel appearing for the petitioner.

Let notice be issued in the matter, both in the usual course as also by way of dasti service.

Mr. Rajat Aneja, learned counsel appearing for Respondent No.2 accepts and waives formal notice on behalf of the said Respondent.

He may file counter affidavit in the matter. List the matter immediately after service is complete on remaining Respondent No.1.

                         (VISHAL ANAND)                                  (SNEH LATA SHARMA)
Reason:



                          COURT MASTER                                      COURT MASTER