Supreme Court - Daily Orders
Gurruttar Grah Nirman Sahakari Samiti ... vs Keshav Singh . on 24 January, 2014
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ITEM NO.36 IN COURT NO.5 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil)....../2013
CC 11173/2013
(From the judgement and order dated 23/01/2013 in FA No.278/2011,
dated 05/04/2013 in RP No.101/2013 of The HIGH COURT OF M.P
AT GWALIOR)
GURRUTTAR GRAH NIRMAN SAHAKARI SAMITI M. Petitioner(s)
VERSUS
KESHAV SINGH & ORS. Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
(IN CHAMBERS)
For Petitioner(s) Mr. B.K.Satija, Adv.
For Respondent(s) Mr. Abhay Kumar, Adv.
Mr. Tenzing Tsering, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner undertakes to file proof of service of SLP on the caveator today itself.
(G. SUDHAKARA RAO) (SURESH KUMAR VERMA)
COURT MASTER COURT MASTER