Supreme Court - Daily Orders
Bhaven Construction vs Exe Engineer Sardar Sarovar Narmada ... on 12 January, 2017
ITEM NO.51 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). 14665/2015
BHAVEN CONSTRUCTION Appellant(s)
VERSUS
EXE ENGINEER SARDAR SAROVAR NA.NIGAM&ANR Respondent(s)
(with interim relief and office report)
Date : 12/01/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Purvish Jitendra Malkan,Adv.
For Respondent(s)
Ms. Hemantika Wahi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Despite last opportunity having been granted, spare copies for issuance of notice of lodgement of petition of appeal has not been filed, as such, let the matter be placed before the Hon'ble Judge in Chambers alongwith appropriate office report for further directions. Signature Not Verified
(PAWAN DEV KOTWAL) Digitally signed by HEMA JOSHI Date: 2017.01.17 Registrar 10:44:02 IST Reason: