Supreme Court - Daily Orders
Vishva Bharat Seva Samiti Belgaum vs Vishva Bharat Seva Samiti Shahapur on 12 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.18 COURT NO.10 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).29558-29560/2017
(Arising out of impugned final judgment and order dated 29-10-2014
in WP Nos.108090/2014 (GM-CPC) c/w 104198/2014 (GM-CPC) c/w 104199
passed by the High Court Of Karnataka Circuit Bench At Dharwad)
VISHVA BHARAT SEVA SAMITI BELGAUM & ANR.ETC.ETC. Petitioner(s)
VERSUS
VISHVA BHARAT SEVA SAMITI SHAHAPUR & ORS.ETC.ETC. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents)
Date : 12-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. S.N. Bhat,AOR
For Respondent(s) Mr. H. Chandrashekhar,AOR
No.3
UPON hearing the counsel the Court made the following
O R D E R
Mr. H. Chandrashekhar, Advocate-on-Record for the respondent No.3, prays for time to file counter affidavit.
Let a copy of the petitioner be furnished to him. He may file his reply before the next date of hearing.
List on 20.1.2018.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.01.12 17:17:27 IST (Sarita Purohit) (Jagdish Chander) Reason: Court master Branch Officer