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Khandoba Prasanna Sakhar Karkhana Ld. ... vs Union Of India And Ors on 18 August, 2015

     ITEM NO.7                            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 K HANJURA

     Civil Appeal                 No(s).    10519/2011

     KHANDOBA PRASANNA SAKHAR KARKHANA LD.&ANR                               Appellant(s)

                                                         VERSUS

     UNION OF INDIA & ORS.                                                  Respondent(s)


     WITH
     C.A. No. 10520/2011
     (With Office Report)

     Date : 18/08/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                            Mr. Abhijat P. Medh,Adv.

                                            Mr. Balaji Srinivasan,Adv.

     For Respondent(s)                      Mr.Sangram Singh Bhonsle,Adv.
                                            M/s. J. S. Wad & Co.,Adv.



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

Ld.counsel for the appellants shall file the statement of case within a period of 45 days and the Ld.counsel for the respondents shall file the same within a period of 35 days thereafter.

Mr.Sangram Singh Bhonsle, Ld.counsel appears for the respondent No.6. He seeks and is given four weeks time to file the vakalatnama.

15:53:45 TLT List the matter again on 04.11.2015.

(M K HANJURA) Registrar SB