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M/S Bhakti Auto vs Central Warehouse Corp. on 26 September, 2014

     ITEM NO.71                          REGISTRAR COURT. 2                     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 K HANJURA

     Petition(s) for Special Leave to Appeal (C)                       No(s).
     35728-35729/2013

     M/S BHAKTI AUTO                                                         Petitioner(s)

                                                      VERSUS

     CENTRAL WAREHOUSE CORP.                                                 Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 26/09/2014 These petitions were called on for hearing today.


     For Petitioner(s)
                                         Mr. Mohit D. Ram,Adv.


     For Respondent(s)                   Mr.Iftekhar Ahmad,adv.
                                         Mr. P. Narasimhan,Adv.



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

What gets revealed from the perusal of the office report is that although by order dated 24.07.2014 of this Court, six weeks time as last chance was given to the sole respondent to file the counter affidavit, yet he has not done the needful so far. Therefore, no further opportunity is warranted to be given to him on that count taking into consideration the rule position. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.

Reason:                                                                      (M K HANJURA)
                                                                               Registrar
     SB