Supreme Court - Daily Orders
M/S Power Grid Corporation Of India Ltd. vs A.B. Singh on 18 July, 2023
ITEM NO.37 REGISTRAR COURT. 2 SECTION XII-A
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. VIVEK SAXENA
Petition(s) for Special Leave to Appeal (C) No(s). 2322/2023
M/S POWER GRID CORPORATION OF INDIA LTD. Petitioner(s)
VERSUS
A.B. SINGH Respondent(s)
Date : 18-07-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Somesh Chandra Jha, AOR
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time, is granted to sole respondent to file counter affidavit.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.Four weeks time, is granted to sole respondent to file counter affidavit.
After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.
VIVEK SAXENA Registrar Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.07.21 10:58:49 IST Reason: