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Glencore International Ag vs M/S Shree Ganesh Metals on 17 January, 2020

     ITEM NO.80                            REGISTRAR COURT. 1                        SECTION XIV

                                    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. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                          No(s).    27985/2019

     GLENCORE INTERNATIONAL AG                                                     Petitioner(s)

                                                            VERSUS

     M/S SHREE GANESH METALS & ANR.                                                Respondent(s)


     Date : 17-01-2020 This petition was called on for hearing today.


     For Petitioner(s)
                                          Ms. Ananya Pratap Singh, Adv.
                                          Mr. Sidhant Kapoor, Adv.
                                          Mr. Sumeet Lall, AOR

     For Respondent(s)
                                          Mr. Ishkaran Singh, Adv.
                                          Mr. Sonal Jain, AOR


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

Respondent No.1 is yet not served. However, Ld. Advocate, Mr.Piyush Sharma, appearing on behalf of Mr.Aayush Shukla, Advocate-on-record appears for respondent No.1. He seeks time to file vakalatnama and counter affidavit. Vakalatnama be filed within one week. Since respondent No.1 is yet not served, Ld. Counsel for the petitioner is directed to serve copy of pleadings upon Ld. Counsel for respondent No.1 within one week after filing vakalatnama. Counter affidavit be Signature Not Verified filed within four weeks thereafter.

Anil Laxman Pansare Date: 2020.01.18 13:57:45 IST Reason:

Vakalatnama filed on behalf of respondent No.2 is defective. Ld. counsel for respondent No.2 seeks time to cure Item No.80 -2- the defects in the vakalatnama and for filing counter affidavit. Defects be cured within two weeks. Respondent No.2 was served on 30.12.2019 but counter affidavit has not been filed. Ld. counsel for the said respondent seeks four weeks’ time for filing counter affidavit. Granted.

List again on 20.3.2020.

Later on Ld. Counsel for the petitioner appeared and requested to prepone the date on the ground of some urgency. He further submits that he will inform the preponed date to Ld. counsel for respondent No.1.

At the request of the Ld. Counsel for the petitioner, the matter be listed before this Court again on 17.2.2020.

ANIL LAXMAN PANSARE Registrar