Supreme Court - Daily Orders
Cavelossim Villagers Forum Cavelossim ... vs M/S Shree Balaji Concepts A Partner Firm ... on 11 May, 2018
ITEM NO.28 REGISTRAR COURT. 2 SECTION IX
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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 34831/2016
CAVELOSSIM VILLAGERS FORUM A SOCIETY REGISTERED UNDER THE SOCIETIES
ACT 1 Petitioner(s)
VERSUS
M/S SHREE BALAJI CONCEPTS A PARTNER FIRM THROUGH ITS PARTNER MRS.
RADHA SATISH TIMBLO Respondent(s)
(AS PER DIRECTION OF LD. REGISTRAR COURT MATTER IS LISTED ON 24/07/2017) Date : 11052018 This petition was called on for hearing today.
For Petitioner(s) Ms.Urmila Kar Purkayastha,Adv. Ms. Madhumita Bhattacharjee, AOR For Respondent(s) Mr.Aditya Pratap,Adv. Mr. Jayant Mohan, AOR Ms. Supriya Juneja, AOR Mr.Ishaan George,Adv.
Dr. (mrs. ) Vipin Gupta, AOR UPON hearing the counsel the Court made the following O R D E R The respondent Nos.1,2,3 & 5 have already filed the counter affidavit.
The respondent Nos.4,6,7,8,9 & 10 have failed to file the counter affidavit despite repeated opportunities. Ld.counsel seeks more time. In the interest of justice, four weeks time as last and final opportunity is given to file the same. List the matter before Signature Not Verified the Hon’ble Court as per rules after expiry of four weeks.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.05.11 21:33:46 IST Reason:SANJAY PARIHAR Registrar SB