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Supreme Court - Daily Orders

The Commissioner Poonamalee ... vs M/S Golden Homes Private Limited on 21 February, 2019

     ITEM NO.46                          REGISTRAR COURT. 1                 SECTION XII

                                   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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                   No(s).   28356/2018

     THE COMMISSIONER POONAMALEE MUNICIPALITY                            Petitioner(s)

                                                    VERSUS

     M/S GOLDEN HOMES PRIVATE LIMITED & ORS.                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.152180/2018-EXEMPTION FROM FILING
     O.T. )

     WITH
     SLP(C) No. 1214/2019 (XII)
     (FOR ADMISSION and I.R. and IA No.6313/2019-EXEMPTION FROM FILING
     O.T.)

     Date : 21-02-2019 This petition was called on for hearing today.

     For Petitioner(s)
                                       Mr. V. Balachandran, Adv.
                                       Mr. Siddharth Naidu, Adv.
                                       M/S. Ksn & Co., AOR

     For Respondent(s)
                                       Mrs. Malavika Jayanth, AOR
                                       Ms. Purbitaa Mitra, Adv.
                                       Mr. K. V. Vijayakumar, AOR
                                       Mr. Pratap Venugopal, Adv.
                                       Ms. Surekha Raman, Adv.
                                       Mr. Akhil Roy, Adv.
                                       Mr. Sahil Singh, Adv.
                                       M/S. K J John And Co, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 28356/2018

Respondent No.1 has already filed counter affidavit.

Signature Not Verified

Last opportunity is granted to respondent Nos.2 and 3 for Digitally signed by VINOD KUMAR TIWARI Date: 2019.02.25 11:20:04 IST Reason: filing counter affidavit within four weeks.

Item No.46 -2- SLP(C) No. 1214/2019

Four weeks' time is granted to respondent No.1 for filing counter affidavit.

Service is complete on respondent Nos.2 and 3. Ld. Advocate, Ms. Surekha Raman, appearing on behalf of M/s K.J. John & Co., Advocate-on-record appears for respondent Nos.2 and

3. She seeks time to file vakalatnama and counter affidavit.

Be filed within four weeks.

List again on 4.4.2019.

ANIL LAXMAN PANSARE Registrar