Supreme Court - Daily Orders
Mohammad Noor vs Municipal Council, Pathri on 27 November, 2015
ITEM NO.73 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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 20463-20464/2015
MOHAMMAD NOOR Petitioner(s)
VERSUS
MUNICIPAL COUNCIL, PATHRI & ANR. Respondent(s)
(with interim relief and office report)
Date : 27/11/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr.Nauras Suhrawardy,Adv.
Mr. Syed Mehdi Imam,Adv.
For Respondent(s)
Mr. Atul Babasaheb Dakh,Adv.
Mohd.Parvez Dabas,Adv.
Mr.Shakil Ahmad Syed,adv.
UPON hearing the counsel the Court made the following
O R D E R
Both the respondents shall be at liberty to file the counter affidavit within a period of four weeks.
List the matter again on 05.02.2016.
(M V RAMESH) Signature Not Verified Registrar SB Digitally signed by Sushma Kumari Bajaj Date: 2015.11.27 16:42:27 TLT Reason: