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Shree Nasik Panchavati Panjarapole ... vs State Of Maharashtra . on 2 August, 2016

     ITEM NO.7                          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 MR. PAWAN DEV KOTWAL

                                         Civil Appeal   No(s).   2858/2011


     SHREE NASIK P.P.TRUST & ORS.                                       Appellant(s)

                                                    VERSUS

     STATE OF MAHARASHTRA & ANR.                                        Respondent(s)



     Date : 02/08/2016 This appeal was called on for hearing today.

     For Appellant(s)
                                         Mr. S. C. Birla,Adv.

     For Respondent(s)
                                         Mr. Nishant Ramakantrao Katneshwarkar,Adv.
                                         Mr. Rameshwar Prasad Goyal,Adv.


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

The ld. Counsel appearing for the appellant submits that he has already been allowed by the Hon'ble Judge in Chambers to treat the statement of case filed in C.A.No.2857/2011 in this matter also, as such he does not want to file statement of case herein.

Respondent no.2 has not filed statement of case. Respondent no.1 has filed statement of case. Registry to process the matter for being listed before the Hon'ble Court as per rules.

Digitally signed by RASHI GUPTA Date: 2016.08.04 16:39:19 IST Reason:

(PAWAN DEV KOTWAL) Registrar