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Executive Engineer, Gosekhurd ... vs Dayaram Bhondu Koche on 6 February, 2018

     ITEM NO.10                        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).
     10570-10571/2017

     EXECUTIVE ENGINEER, GOSEKHURD REHABILITATION DIVISION Petitioner(s)

                                                  VERSUS

     DAYARAM BHONDU KOCHE & ORS.                                           Respondent(s)

     Date : 06-02-2018 These petitions were called on for hearing today.


     For Petitioner(s)                Mr. Chirag Jain,Adv.
                                      Mr. A. Selvin Raja,Adv.
                                      Mr. Aniruddha P. Mayee, AOR

     For Respondent(s)
                                      Mr. A. N. Arora, AOR

                                      Mr. Deepak Mishra,Adv.
                                      Mr. Dhananjay Garg, AOR

                                      Mr. Dinesh Kumar Garg, AOR

                                      Ms. Shubhada Phaltankar,Adv.
                                      Mr. Nishant R. Katneshwarkar,Adv.



                            UPON hearing the counsel the Court made the following
                                               O R D E R

Service of notice is complete on the respondent Nos. 28 to 31 but no one has entered appearance on their behalf.

Ld. Counsel for the other respondents have failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

SANJAY PARIHAR Registrar MG