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Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 1 March, 2016

  ITEM NO.15                          REGISTRAR COURT. 2             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 MR. M V RAMESH

  Civil Appeal               No(s).    2230/2013

  UDUPI POWER CORPORATION LTD.                                     Appellant(s)

                                                   VERSUS

  JANAJAGRITHI SAMITHI (REGD.) & ORS.                              Respondent(s)

  (with appln. (s) for permission to bring additional facts and
  documents on record and stay)


  Date : 01/03/2016 This appeal was called on for hearing today.


  For Appellant(s)                    Mr.Gautam Prabhakar,Adv.
                                      Mr. Shailesh Madiyal,Adv.

  For Respondent(s)
                                      Ms. A. Sumathi,Adv.
                                      Ms. K. V. Bharathi Upadhyaya,Adv.

                                      Mr.Pawan Kishor Singh,Adv.
                                      Ms.Madhusmita Bora,Adv.

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

Ld.counsel for the parties have failed to file the statement of case within the period stipulated in the order dated 14.12.2015 of this Court. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Reason:                                                            (M V RAMESH)
                                                                     Registrar
  SB