Supreme Court - Daily Orders
Union Of India vs Vimal Bhai . on 12 January, 2010
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ITEM NO.109 REGISTRAR COURT.1 SECTION XIV
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 GUPTA
Petition(s) for Special Leave to Appeal (Civil) No(s).12065/2009
UNION OF INDIA Petitioner(s)
VERSUS
VIMAL BHAI & ORS. Respondent(s)
(With prayer for interim relief)
Date: 12/01/2010 This Petition was called on for hearing today.
For Petitioner(s)
Mohd. Mannan, Adv.
Mr. Shreekant N. Terdal,Adv.
For Respondent(s)
Ms. Anitha Shenoy,Adv.
UPON hearing counsel the Court made the following
O R D E R
It is submitted by the learned counsel for respondent No.1 that copy of the SLP has been served upon him.
Respondent No.1 to file counter affidavit within four weeks.
Respondent Nos.2 to 5 have been served by courier but there is no appearance.
List again on 15.2.2010.
(M.K. GUPTA) Registrar rd