Supreme Court - Daily Orders
Noble Resources And Trading India ... vs Union Of India on 11 August, 2022
ITEM NO.20 REGISTRAR COURT. 1 SECTION III
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 29050/2019
NOBLE RESOURCES AND TRADING INDIA PRIVATE LIMITED (EARLIER KNOWN AS
ANDAGRO SERVICES PVT. LTD.)Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 185992/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 11-08-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr Udit Jain, Adv.
Ms Akanksha Dikshit, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr Polanki Gowtham, Adv.
Mr Shaik Mohamad Haneef, Adv.
Mr T Vijaya Bhaskar Reddy, Adv.
Mr K.V.Girish Chowdary, Adv.
Ms Rajeswari Mukherjee, Adv.
For Respondent(s)
Mr Santosh Kumar, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr Ashok Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel for respondent nos. 1 to 4 submits that they have filed their counter affidavit. Signature Not Verified Digitally signed by Indu Marwah Date: 2022.08.13 11:55:45 IST Reason: Service is complete on respondent no.6 but none has entered appearance.
Contd....
-2-Ld. counsel for respondent no.5 prays for and is granted four weeks' time as final opportunity for filing counter affidavit.
At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for listing before the Hon'ble Court as per rules.
AVANI PAL SINGH Registrar