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Rajni Jivrajbhai Desai vs Bardoli Shreerang Exhibitors Private ... on 16 March, 2023

     ITEM NO.34                                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 SH. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                         No(s).      17028/2021

     RAJNI JIVRAJBHAI DESAI & ANR.                                              Petitioner(s)

                                                            VERSUS

     BARDOLI                 SHREERANG    EXHIBITORS PRIVATE LIMITED & ORS.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.137748/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.137749/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 16-03-2023 This petition was called on for hearing today.


     For Petitioner(s)

                                          Mr. Pradhuman Gohil, Adv.
                                          Mrs. Taruna Singh Gohil, AOR
                                          Ms. Ranu Purohit, Adv.
                                          Mr. Alapati Sahithya Krishna, Adv.

     For Respondent(s)
                                          M/S.    Parekh & Co., AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                      O R D E R

Despite due service on respondent nos.2 to 6, there is no appearance.

Four weeks time, is granted as a last chance to respondent no.1, to file counter affidavit.

After expiry of the said period, matter be processed for listing before the Hon’ble Court, as per rules.

PAVANESH D. Registrar pm