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M/S Lithoferro vs State Of Goa . on 9 July, 2014

Ü     ITEM NO.67                               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 PANKAJ BHANDARI

     Petition(s) for Special Leave to Appeal (C) No(s). 24486/2013


     M/S LITHOFERRO & ANR                                                           Petitioner(s)

                                                            VERSUS

     STATE OF GOA & ORS.                                                            Respondent(s)

     (with appln. (s) for permission to file additional documents and
     prayer for interim relief and office report)


     Date : 09/07/2014 This petition was called on for hearing today.


     For Petitioner(s)
                                              Mr Prannoy Dey, Adv.
                                              Ms. Ranjeeta Rohtagi ,Adv.

     For Respondent(s)
                                              Mr Pratap Venugopal, Adv.
                                              M/s. K. J. John & Co. ,Adv.


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

Four weeks time is granted as last opportunity to respondent nos. 1 and 3 for filing counter affidavit.

Petitioner to file affidavit alongwith proof of dasti service with regard to respondent No.2. The ld counsel for the petitioner submits that he has already filed affidavit.

Office to report.

List again on 10.9.2014.

(PANKAJ BHANDARI) Registrar