Supreme Court - Daily Orders
Ac Chokshi Share Broker Private Limited vs Jatin Pratap Desai on 22 November, 2022
ITEM NO.32 REGISTRAR COURT. 1 SECTION IX
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. ATUL M. KURHEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 18393/2021
AC CHOKSHI SHARE BROKER PRIVATE LIMITED Petitioner(s)
VERSUS
JATIN PRATAP DESAI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.146088/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 146088/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 22-11-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Pranaya Goyal, AOR
Mr. Dharav Shah, Adv.
Mr. Dhawal Desai, Adv.
For Respondent(s)
Mr. Mayilsamy K., Adv.
Mr. G. Ananda Selvam, Adv.
Mr. Sanchit Maheshwari, Adv.
Mr. P. Soma Sundaram, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent No.1 has filed counter affidavit. Ld. counsel for the petitioner is granted two weeks’ time, as last opportunity, to take fresh steps and file fresh particulars in respect of unserved respondent No.2. Ld. Counsel has filed a letter requesting for substituted service in respect of unserved respondent No.2. Proper application in Signature Not Verified this regard be filed within two weeks. Digitally signed by GEETA AHUJA Date: 2022.11.26 12:36:15 IST Reason:
List on 10.1.2023.
ATUL M. KURHEKAR Registrar