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Manish Kalani vs Housing And Urban Development ... on 6 July, 2018

     ITEM NO.98                          REGISTRAR COURT. 2                SECTION II-A

                                   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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (Crl.)                   No(s).    3020/2018

     MANISH KALANI & ANR.                                                Petitioner(s)

                                                    VERSUS

     HOUSING AND URBAN DEVELOPMENT CORPORATION LTD (HUDCO) & ANR.
                                                        Respondent(s)

     (FOR ADMISSION and IA No.49212/2018-EXEMPTION FROM FILING O.T. )

     WITH
     SLP(Crl) No. 3013/2018 (II-A)
     (FOR ADMISSION and IA No.49069/2018-EXEMPTION FROM FILING O.T.)

     Date : 06-07-2018 This petition was called on for hearing today.



     For Petitioner(s)                 Ms. Vriti Gujral,Adv.
                                       Mr. G. Balaji, AOR

     For Respondent(s)                 Mr. Rohit Sharma,Adv.
                                       Mr. Rounak Nayak,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The office report indicates that service of notice is complete on both the common respondents but no one has entered appearance on his behalf.

However, Mr. Rounak Nayak, Ld. Advocate has appeared on behalf of the respondent No.1.   He seeks and is given two weeks time to file   the   vakalatnama   and   four   weeks   time   to   file   the   counter affidavit.  

List again on 21.8.2018.        

RAJESH KUMAR GOEL Registrar MG