Supreme Court - Daily Orders
Neesa Leisure Limited vs Rajasthan State Industrial And ... on 11 September, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1713 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1256/2023
NEESA LEISURE LIMITED Appellant(s)
VERSUS
RAJASTHAN STATE INDUSTRIAL AND INVESTMENT
CORPORATION Respondent(s)
Date : 11-09-2023 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
[IN CHAMBER]
For Appellant(s) Mr. Nikunj Mahajan, Adv.
M/S. D.s.k. Legal, AOR
Mr. Samir Malik, Adv.
Mr. Varun Kalra, Adv.
For Respondent(s)
Mr. Anuj Bhandari, AOR
Mr. Anuj Bhandari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant seeks and is granted twelve weeks’ time to serve the copy of the appeal on the caveator and to file proof thereof.
List the matter after twelve weeks.
(POOJA SHARMA) (VEENA RANI NAGPAL) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.09.13 17:02:11 IST Reason: