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B Srinivasulu S/O Padmanbaiah vs The Nellore Municipal Corp.Rep By ... on 17 September, 2014

     ITEM NO.83                              REGISTRAR COURT. 2                            SECTION XIIA

                                        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).     12432/2014

     B SRINIVASULU S/O PADMANBAIAH & ORS.                                             Petitioner(s)

                                                              VERSUS

     THE NELLORE MUNICIPAL CORP.REP BY COMMIS           Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment)


     Date : 17/09/2014 This petition was called on for hearing today.



     For Petitioner(s)
                                              Mr. Abhijit Sengupta,Adv.


     For Respondent(s)                       Mr. Veeranjaneyulu K.L.N.U,Adv.


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

The Learned counsel for the respondent Nos.1 and 5 seeks and is given four weeks' time as last chance to file the counter affidavit. Service of notice is complete on the respondent Nos.2 and 4 but no one has entered appearance on their behalf. The said respondents shall also be at liberty to file the counter affidavit within the period stipulated above whereafter no further extension shall be provided.

Fresh steps for the service of notice to the unserved respondent No. 3 shall be taken by the learned counsel for the petitioners within a period of three weeks.

...2/-

The office report states that Mr. Abhijit Sen Gupta, Learned counsel for the petitioners has filed an application for Stay. The said application shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.

(M K HANJURA) Registrar MG