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Security Printing Corporation Of India ... vs Vijay D. Kasbe on 17 October, 2019

     ITEM NO.27                                  1

                                        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 SH. SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (C)                  No(s).   1891-1900/2019

     SECURITY PRINTING CORPORATION OF INDIA LTD. & ORS. Petitioner(s)

                                                     VERSUS

     VIJAY D. KASBE & ORS.                                              Respondent(s)

     (list on 17.10.2019 )

     Date : 17-10-2019 These petitions were called on for hearing today.



     For Petitioner(s)                 Mr. Abhishek Kumar,Adv. (N/P*)

                                       Ms. Bhavya, Adv.
                                       Ms. Arushi Gupta,Adv.

                                       Mr. Rahul Shyam Bhandari, AOR (N/P*)


     For Respondent(s)
                                       Mr. Sandeep Sudhakar Deshmukh, AOR (N/P*)

                                       Mr. Sagar Patil,Adv.

                                       Mr. Ravindra Keshavrao Adsure, AOR (N/P*)



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

Served respondents who have not filed counter affidavit may file it within a period of four weeks.

The office report indicates that vakalatnama filed by learned Signature Not Verified counsel for the respondent Nos.123 is defective. Learned counsel Digitally signed by MADHU GROVER Date: 2019.10.19 09:50:59 IST shall within a period of four weeks cure the defects whatever have Reason: been found in the said vakalatnama.

Mr. Sagar Patil, Ld. Counsel for respondent submits that his clients stated to him that some of the respondents who are yet to be served have expired. He undertakes that he will provide the details of the said respondents to Ld. Counsel for the petitioner within a period of one week. Ld. Counsel for the petitioner submits that they do not have addresses of some other unserved respondents. Mr. Sagar Patil, Ld. Counsel submits that he will within a period of one week provide the same to the Ld. Counsel for the petitioner.

Thereafter, Learned counsel for the petitioners shall within a period of four weeks’ take appropriate steps.

List again on 11.12.2019.

SURINDER S. RATHI Registrar *N/P means Not Present MG