Supreme Court - Daily Orders
Cj Darcl Logistics Ltd vs Rajasthan State Mines And Minerals Ltd on 7 May, 2025
ITEM NO.33 REGISTRAR COURT SECTION XV
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 MS. GRACY L. BAWITLUNG
Petition(s) for Special Leave to Appeal (C) No(s). 9070/2025
CJ DARCL LOGISTICS LTD. Petitioner(s)
VERSUS
RAJASTHAN STATE MINES AND MINERALS LTD. & ANR. Respondent(s)
Date : 07-05-2025 This petition was called on for hearing today.
For Petitioner(s) : Mrs. V. D. Khanna, AOR
For Respondent(s) :
Ms. Aruna Gupta, AOR
Mr. Ramesh Allanki, Adv.
Mrs. Suryakala Mummana, Adv.
Mr. Aroah Kukala, Adv.
Mrs. Prabha M.s. Jayaprasad Prasad, Adv.
Mr. Syed Ahmad Naqvi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to respondent No.1 to file Counter affidavit.
Service is complete on Respondent No. 2 but none has entered appearance.
After the expiry of four weeks, Registry to process the matter for listing before the Hon’ble Court, as the Hon’ble Court has on 28.3.2025 directed to issue notice, returnable in four weeks.
Mr. Manu Beri, Ld. Counsel submits that the earlier Ld. Counsel for petitioner has expired and he will be filing Signature Not Verified vakalatnama on behalf of petitioner in due course.
Digitally signed by Madhu Grover Date: 2025.05.07 16:57:00 IST Reason:GRACY L. BAWITLUNG Registrar MG