Supreme Court - Daily Orders
Vinergy International Pv T Ltd Through ... vs Richmond Mercantile Ltd Fzc Registered ... on 15 May, 2018
ITEM NO.21 REGISTRAR COURT. 1 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 MR. KAPIL MEHTA
Civil Appeal No(s). 8166/2016
VINERGY INTERNATIONAL PV T LTD THROUGH ITS DIRECTORAppellant(s)
VERSUS
RICHMOND MERCANTILE LTD FZC REGISTERED UNDER THE LAWS OF UNITED
ARAB ENIRATES Respondent(s)
Date : 15-05-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr Siddhant Buxy, Adv.
Mr Sumanth Nookala, Adv.
Mr. R. P. Gupta, AOR
For Respondent(s)
Mr Sudhanshu Sikka, Adv.
M/S. K Ashar & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is duly represented. Statement of case has not been filed by the parties and time has expired.
Registry to process the matter for listing before the Hon'ble Court as per rules.
KAPIL MEHTA Registrar Signature Not Verified 15.05.2018 hj Digitally signed by HEMA JOSHI Date: 2018.05.17 13:03:35 IST Reason: