Supreme Court - Daily Orders
M.P. Housing Board Bhopal vs Jamadar Mehmoodali (D) Thr. Lrs. on 31 March, 2015
ITEM NO.79 REGISTRAR COURT. 1 SECTION IVA
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 28001/2014
M.P. HOUSING BOARD BHOPAL & ANR. Petitioner(s)
VERSUS
JAMADAR MEHMOODALI (D) THR. LRS. & ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 31/03/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. Meera Mathur,Adv.
For Respondent(s)
Mr. Anil Kr. Pandey, Adv.
Mr. C. D. Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice on respondent Nos.1 to 5 is still incomplete. The Ld. Counsel for the petitioner to take fresh steps to effect service. Be taken within four weeks' time. Notice thereafter be issued.
Counter affidavit of respondent No.6 is awaited. Be filed within four weeks' time, as last opportunity.
List again on 9.7.2015.
Signature Not Verified
(RACHNA GUPTA) Digitally signed by Rupam Dhamija Date: 2015.04.08 Registrar 17:38:34 IST Reason: