Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 1 September, 2014

     ITEM NO.37                            REGISTRAR COURT. 2             SECTION XVII

                                   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

     Civil Appeal                 No(s).   2230/2013

     UDUPI POWER CORPORATION LTD.                                       Appellant(s)

                                                       VERSUS

     JANAJAGRITHI SAMITHI (REGD.) & ORS.                                Respondent(s)

     (with appln. (s) for permission to bring additional facts and
     documents on record and stay)

     Date : 01/09/2014 This appeal was called on for hearing today.


     For Appellant(s)
                                           Mr. Shailesh Madiyal,Adv.


     For Respondent(s)
                                           Ms. K. V. Bharathi Upadhyaya,Adv.


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

The office report indicates that the respondent Nos.1-5 have already filed the counter affidavit. Four weeks time as last chance is given to the respondent No.6 to file the counter affidavit.

List again on 18.11.2014 (M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.09.05 10:19:52 IST Reason: