Supreme Court - Daily Orders
Shiv Developers Thr. Sunilbhai ... vs Aksharay Developers on 10 October, 2018
ITEM NO.60 REGISTRAR COURT. 2 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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 20262/2018
SHIV DEVELOPERS THR. SUNILBHAI SOMABHAI AJMERI Petitioner(s)
VERSUS
AKSHARAY DEVELOPERS & ORS. Respondent(s)
Date : 10-10-2018 This petition was called on for hearing today.
For Petitioner(s) Mr.Gaurav Tanwar,Adv.
Ms.Shreya Jain,Adv.
Mr. Sachin Mittal, AOR
For Respondent(s) Mr.Krutin R.Joshi,Adv.
Mr.Rajesh Mahale,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the respondent Nos.1-3 has stated that the copies of the pleadings have not been provided to him by the petitioner. Ld.counsel for the petitioner shall provide the copies of the pleadings to the above Ld.counsel within a week's time and file proof. Ld.counsel for the above respondents shall file the counter affidavit within a period of four weeks thereafter.
Service is complete qua respondent Nos.4-6 but no one has entered appearance on their behalf.
List the matter again on 10.12.2018.
Signature Not Verified RAJESH KUMAR GOEL Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.10.11 15:31:55 IST Reason: Registrar SB