Supreme Court - Daily Orders
Manoramya Resorts vs Tinaben Behram Mehta . on 29 January, 2014
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ITEM NO.54 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 M.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil) No(s).3933/2013
MANORAMYA RESORTS & HOTELS PVT. LTD. Petitioner(s)
VERSUS
TINABEN BEHRAM MEHTA & ORS. Respondent(s)
(With appln(s) for BRING ON RECORD SUBSEQUENT EVENT and prayer for interim
relief and office report )
Date: 29/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr Lokesh K Choudhary, Adv.
Mrs. Sumita Ray,Adv.
For Respondent(s)
Ms Jaikriti S Jadeja, Adv.
Mr. Vikash Singh,Adv.
Mr. Shibashish Misra ,Adv
UPON hearing counsel the Court made the following
O R D E R
On behalf of respondent No.1, the ld. Counsel, Ms Jaikriti S Jadeja has made a submission at Bar that she would be adopting the counter affidavit filed on behalf of respondent No.1 in the other connected SLP(C) No. 3906/2013.
Respondent Nos. 2,5 and 6 have been deleted vide Hon’ble Court’s order dt.22.11.2013.
Respondent Nos. 3,4 and 7 are reported to be duly served through post but none appeared on their behalf.
Respondent No.8 represented through the ld. Advocate is granted four weeks time for filing counter affidavit subject to service of complete set of pleadings within a weeks time of which necessary proof be filed on record.
List again on 10.4.2014.
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