Supreme Court - Daily Orders
Mohammad Noor vs Municipal Council, Pathri on 5 February, 2016
ITEM NO.76 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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 20463-20464/2015
MOHAMMAD NOOR Petitioner(s)
VERSUS
MUNICIPAL COUNCIL, PATHRI & ANR. Respondent(s)
(with interim relief and office report)
Date : 05/02/2016 These petitions were called on for hearing today.
For Petitioner(s) Mr.Uzmi Jameel Hussain,Adv.
Mr. Shakil Ahmed Syed,Adv.
Mr.Tabrez Ahmad,Adv.
Mr. Syed Mehdi Imam,Adv.
For Respondent(s)
Mr. Atul Babasaheb Dakh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time as last chance is given to the respondents to file the counter affidavit.
List the matter again on 28.03.2016.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2016.02.06 12:21:10 TLT Reason: