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M/S. Diksha Holdings Limited vs Comunidade Of Poinguinim And Ors. on 17 January, 2019

     ITEM NO.21                              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 : 17-01-2019 This petition was called on for hearing today.

     For Petitioner(s)
                                            Ms. Binu Tamta, AOR

     For Respondent(s)
                                            Mr. Pratap Venugopal, Adv.
                                            Ms. Remya Raj, Adv.
                                            M/S. K J John And Co, AOR


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

SLP(C) No. 31260/2015 and SLP(C) No. 29892/2015 Service is complete on respondent No.1 (common in both the matters). The Ld. Advocate, Ms.Remya Raj, appearing on behalf of M/s K.J. John & Co., Advocate-on-record appears for respondent No.1 (common in both the matters). She seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.

Remaining respondents have been served but none has entered appearance.

List again on 20.2.2019.

ANIL LAXMAN PANSARE Registrar