Supreme Court - Daily Orders
M/S Primus Analytics Limited vs M/S Abl Bio Technologies Limited on 29 April, 2024
Bench: A.S. Bopanna, Sanjay Kumar
ITEM NO.26 COURT NO.5 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 1270/2022
(Arising out of impugned final judgment and order dated 22-10-2021
in CRLA No. 461/2015 passed by the High Court of Judicature at
Madras)
M/S PRIMUS ANALYTICS LIMITED Petitioner(s)
VERSUS
M/S ABL BIO TECHNOLOGIES LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R.
IA No. 20655/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 20657/2022 - EXEMPTION FROM FILING O.T.)
Date : 29-04-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Roy Abraham, Adv.
Mr. Himinder Lal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner to verify with the Registrar of Companies (ROC) relating to the present address of the respondent-Company and bring the same to the notice of this Court.
List after six weeks.
Signature Not Verified(RAJNI MUKHI) (DIPTI KHURANA) Digitally signed by Rajni Mukhi Date: 2024.04.29 COURT MASTER (SH) ASSISTANT REGISTRAR 17:21:17 IST Reason: