Supreme Court - Daily Orders
C.I.T., Panaji, Goa vs Dolphin & Co.Gabmar Apartments on 21 August, 2014
Ú ITEM NO.68 REGISTRAR COURT. 2 SECTION III
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 10988/2013
C.I.T., PANAJI, GOA Petitioner(s)
VERSUS
DOLPHIN & CO.GABMAR APARTMENTS Respondent(s)
Date : 21/08/2014 This petition was called on for hearing today.
For Petitioner(s) Ms.Nandani Gupta,adv.
Mrs. Anil Katiyar ,Adv.
For Respondent(s)
Mr. Yashraj Singh Deora ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that although by order dated 30.04.2014 of this Court, six weeks time as last chance was given to the respondent to file the counter affidavit, yet he has not done the needful so far. Therefore, no further opportunity is warranted to be given to him on that count taking into consideration the rule position. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court under the rules.
Signature Not Verified(M K HANJURA) Registrar Digitally signed by Sushma Kumari Bajaj Date: 2014.08.23 SB 11:04:01 IST Reason: