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Maharashtra Academy Of Engineering And ... vs The State Of Maharashtra Thr. Its ... on 13 January, 2017

     ITEM NO.34               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

         Petition(s) for Special Leave to Appeal (C) No(s).     36261/2015


     MAHARASHTRA ACADEMY OF ENGINEERING AND EDUCATIONAL RESEARCH PUNE
                                                       Petitioner(s)

                                          VERSUS

     STATE OF MAHARASHTRA AND ORS.                      Respondent(s)
     (with appln. (s) for permission to file additional documents and
     interim relief and office report)


     WITH

     SLP(C) No. 17587-17588/2016
     Office Report)


     Date : 13/01/2017 This petition was called on for hearing today.



     For Petitioner(s)
                              Mr Rajat Kapoor, Adv.
                              Mr. Sudhanshu S. Choudhari,Adv.
                              Mr Pratap Venugopal, Adv.
                              Ms Niharika, Adv.
                              Ms Kanika Kalaiyarasan, Adv.
                              Mr Aman Shukla, Adv.
                              M/s. K. J. John & Co.,Adv.



     For Respondent(s)
                              Ms Shubhada Phaltankar, Adv.
                              Mr. Nishant Ramakantrao Katneshwarkar,Adv.
                              Mr Tanvi Kakar, Adv.
                              Ms Akansha Ghose, Adv.
                              Mrs. Suchitra Atul Chitale,Adv.
                              Mr Pratap Venugopal, Adv.
Signature Not Verified
                              Ms Niharika, Adv.
Digitally signed by
HEMA JOSHI
Date: 2017.01.14
                              Ms Kanika Kalaiyarasan, Adv.
11:59:41 IST
Reason:                       Mr Aman Shukla, Adv.
                              M/s. K. J. John & Co.,Adv.
                                             -2-
Item No.34

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

Respondent no.1 has not filed counter affidavit despite last opportunity having been granted as such, further opportunity is declined.

Respondent nos. 2 to 6 are granted four weeks time as last opportunity for filing counter affidavit.

Respondent no.7 has already filed counter affidavit. Opportunity to respondent no.8 to file counter affidavit has already been declined.

Registry to process the matter thereafter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not, however, alongwith connected matters.

SLP(C) NO.17587/2016

Respondent no.1 has already filed counter affidavit. None appears for respondent nos. 2 to 4 and 6 despite due service.

Respondent nos. 5,7 and 8 are granted four weeks time as last opportunity for filing counter affidavit.

Registry to process the matter thereafter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not as none appears for the remaining respondents despite due service.. SLP(C) NO.17588/2016

Respondent no.1 has already filed counter affidavit.  -3- Item No.34 Ld. Counsel, Ms Shubhada Phaltankar appearing on behalf of Mr Nishant Katneshwarkar, Advocate-on-record appears for respondent no.2. Vakalatnama and counter affidavit be filed within four weeks time.

None appears for respondent no.3,4 and 6 despite due service.

Respondent nos. 5 and 7 are granted four weeks time as last opportunity for filing counter affidavit. List again on 17.2.2017.

(PAWAN DEV KOTWAL) Registrar