Supreme Court - Daily Orders
Palwell Co Operative Group Housing ... vs Registrar Of Co Operative Societies on 16 July, 2015
ITEM NO.40 REGISTRAR COURT. 2 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 MR. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 8552-8553/2014
PALWELL CGHS LTD Petitioner(s)
VERSUS
REG. COOP. SOCIETIES & ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 16/07/2015 These petitions were called on for hearing today.
For Petitioner(s)
Md. Shahid Anwar,Adv.
For Respondent(s)
Mr. Sibo Sankar Mishra,Adv.
Ms. Binu Tamta,Adv.
Mr.D.S.Mahra,adv.
Mr.Ranjeet Kumar,adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent No.2 shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be given.
Ld.counsel for the petitioner shall within a period of four weeks comply with the term of the order dated 26.03.2015 of this Court, whereafter no further extension shall be given.
List the matter again on 23.09.2015.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.07.20 (M K HANJURA) 15:44:38 IST Reason: Registrar SB