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Hyderabad Municipal Corporation vs The Kalyan Nagar Cooperative Housing ... on 6 April, 2023

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     ITEM NO.21               REGISTRAR COURT. 2            SECTION XII-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 SH. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)         No(s).   20808-
     20815/2021

     HYDERABAD MUNICIPAL CORPORATION                           Petitioner(s)

                                          VERSUS

     THE KALYAN NAGAR COOPERATIVE HOUSING SOCIETY LTD. & ORS.
                                                        Respondent(s)



     WITH
     Diary No(s). 32578/2021 (XII-A)


     Date : 06-04-2023 These petitions were called on for hearing today.


     For Petitioner(s)

                            M/S. Venkat Palwai Law Associates, AOR
                            Mr. P Venkat Reddy, Adv.
                            Mr. Prashant Kumar Tyagi, Adv.
                            Mr. P Srinivas Reddy, Adv.


                            Mr. Sriharsha Peechara, Adv.
                            Mr. Rajiv Kumar Choudhry, AOR
                            Ms. Pallavi, Adv.
                            Mr. Duvvuri Subrahmanya Bhanu, Adv.


     For Respondent(s)
                             Mr. T. V. Ratnam, AOR

                            Mr. Sriharsha Peechara, Adv.
Signature Not Verified
                            Mr. Rajiv Kumar Choudhry, AOR
Digitally signed by
MADHU GROVER
Date: 2023.04.06            Ms. Pallavi, Adv.
16:32:27 IST
Reason:                     Mr. Duvvuri Subrahmanya Bhanu, Adv.

                            Dr. Sushil Balwada, AOR

                            Mr. Raavi Yogesh Venkata, AOR
                            Ms. Twinkle Rathi, Adv.
                            Mr. Kv Pawan Kumar, Adv.
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                        Mr. T. R. B. Sivakumar, AOR
                        Mr. Anil Nishani Adv, Adv.
                        Mr. Trb Sivakumar, Adv.


          UPON hearing the counsel through Video Conference, the
Court made the following

                                   O R D E R

SLP(C) No.20808-20815/2021 Four weeks time, is granted as a last chance, to all appearing respondents to file counter affidavit, if not already filed.

As per Office Report, Ld. Counsel for petitioner has not cured the defects in proof of publication in respect of all unserved respondents.

At this stage, Ld. Counsel for petitioner submits that the SLP Numbers of both connected matters are mentioned in the Notice published in respect of unserved respondents and there are no other defects. The same is required to be accepted.

Hence, the matter be processed for listing before the Hon’ble Judge-in-Chambers for kind consideration of the submission of the Ld. Counsel for the petitioner.

Four weeks time, is granted as a last chance to all appearing respondents to file counter affidavit, if not already filed.

Four weeks time, is granted to the petitioner, to file proof of publication in respect of all unserved respondents.

Mr. Raavi Yogesh Venkata, Ld. Counsel who had earlier submitted that he has filed Vakalatnama for respondent No.160, has not filed the same so far.

List again on 19.5.2023.

PAVANESH D. Registrar MG