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Matsyaudyog Sahakari Samiti Maryadit vs Adarsh Mastya Udyog Sahakari Samiti on 26 July, 2017

      ITEM NO.18                         REGISTRAR COURT. 2                 SECTION IV-A

                                   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. SANJAY PARIHAR

      Petition(s) for Special Leave to Appeal (C)                  No(s).   31569/2012

      MATSYAUDYOG SAHAKARI SAMITI MARYADIT                               Petitioner(s)

                                                    VERSUS

      ADARSH MASTYA UDYOG SAHAKARI SAMITI & ORS.                         Respondent(s)



      Date : 26-07-2017 This petition was called on for hearing today.



      For Petitioner(s)

      For Respondent(s)                 Mr.Harshvardhan Singh Rathore,Adv.
                                        Mr.Chander Shekhar Ashri, AOR


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

The respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules.

Service of notice is complete on the respondent Nos.2-7 and 9-11, but no one has entered appearance on their behalf.

Fresh steps for the service of notice by usual mode to the unserved respondent No.8 shall be taken by the Ld.counsel for the petitioner within a period of two weeks. Dasti in addition is permitted to be served through the concerned District Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

List the matter again on 07.09.2017.

SANJAY PARIHAR Registrar SB