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M/S. Diksha Holdings Limited vs Comunidade Of Poinguinim And Ors. on 20 February, 2019

     ITEM NO.20                          REGISTRAR COURT. 1                 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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                   No(s).   31260/2015

     M/S. DIKSHA HOLDINGS LIMITED                                        Petitioner(s)

                                                    VERSUS

     COMUNIDADE OF POINGUINIM                 AND ORS.                   Respondent(s)


     WITH
     SLP(C) No. 29892/2015 (IX)


     Date : 20-02-2019 This petition was called on for hearing today.


     For Petitioner(s)
                                        Ms. Binu Tamta, AOR

     For Respondent(s)
                                        Mr Pratap Venugopal, Adv.
                                        Mr N Prashant Kumar, Adv.
                                        Mr Akhil Roy, Adv.
                                        Mr Sahil Singh, Adv.
                                        M/S. K J John And Co, AOR

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

Both matters Service is complete on respondent no.1(common). Vakalatnama and counter affidavit be filed within four weeks time as last opportunity.

Service is complete on the remaining respondents but none has entered appearance.

Registry to process the matters for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity to Signature Not Verified Digitally signed by VINOD KUMAR TIWARI file counter affidavit stands declined.

ANIL LAXMAN PANSARE Registrar