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Amravati Municipal Corporation vs Ganesh Dadarao Anasane on 8 February, 2022

     ITEM NO.14                        REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION XVII

                                  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. AVANI PAL SINGH

     Civil Appeal                No(s).    4020/2020

     AMRAVATI                   MUNICIPAL      CORPORATION                   Appellant(s)

                                                        VERSUS

     GANESH                DADARAO     ANASANE & ORS.                        Respondent(s)


      IA No. 129690/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 7238/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 129692/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 129691/2020 - STAY APPLICATION) Date : 08-02-2022 These matters were called on for hearing today. For Appellant(s) Mr. Sangramsingh R. Bhonsle, Adv. Ms. Samridhi S. Jain, Adv.

Mr. Nrupal A. Dingankar, Adv. Ms. Pushkara A. Bhonsle, Adv. Ms. Anshula Vijay Kumar Grover, AOR For Respondent(s) Respondent-in-person Mr. Shashank Singh, AOR Mr. Mukesh Verma, Adv.

Mr. Yash Pal Dhingra, AOR UPON hearing the counsel, the Court made the following O R D E R Respondent No.1 appearing in person has filed counter affidavit. Ld. Counsel for the appellant confirms the receipt of a copy thereof.

Digitally signed by Indu Marwah Date: 2022.02.10 10:37:38 IST Reason: Service is complete on respondent No.2, but none has entered appearance.

Contd….

Ld. counsel for respondent No.3 prays that the appellant may be directed to serve copy of the pleadings whereafter they may be granted some time to file counter affidavit.

Ld. counsel for the appellant shall serve copy of the pleadings at the office of the Ld. counsel for respondent No.3 within a week and file proof of service of such pleadings within a week thereafter. Upon such service, respondent No.3 shall have four weeks’ time to file their counter affidavit.

At the end of four weeks as stipulated above, whether counter affidavit is filed or not, the matter shall be processed for listing before the Hon’ble Court, as per rules.

AVANI PAL SINGH Registrar