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Supreme Court - Daily Orders

The Management Of Bharat Fritz Werner ... vs Bharat Fritz Werner Karmika Sangha on 20 January, 2023

     ITEM NO.43                      REGISTRAR COURT. 2            SECTION IV-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. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)                  No(s).   12702/2022

     THE MANAGEMENT OF BHARAT FRITZ WERNER LTD.                         Petitioner(s)

                                                   VERSUS

     BHARAT FRITZ WERNER KARMIKA SANGHA                                 Respondent(s)

     (FOR ADMISSION )

     WITH
     SLP(C) No. 12658/2022 (IV-A)
     (FOR ADMISSION)

     Date : 20-01-2023 This petition was called on for hearing today.



     For Petitioner(s)

                                      Mr. K. K. Mani, AOR
                                      Ms. T.archana, Adv.
                                      Mr. Rajeev Gupta, Adv.
                                      Mr. Vinay Rajput, Adv.


     For Respondent(s)


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

In both the matters, service of notice is complete on sole respondent but none has entered appearance on his behalf. Viewed thus, the matters shall be processed for listing before the Hon'ble Court, under the rules.

Signature Not Verified Digitally signed by MADHU GROVER Date: 2023.01.20 16:32:12 IST Reason:

S.P.S. LALER Registrar MG