Supreme Court - Daily Orders
Mohammad Noor vs Municipal Council, Pathri on 28 March, 2016
ITEM NO.50 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 : 28/03/2016 These petitions were called on for hearing today.
For Petitioner(s) Mr. Uzmi Jameel Husain,Adv.
Mr. Shakil Ahmed Syed,Adv.
Mr. Tabrez Ahmed,Adv.
Mr. Syed Mehdi Imam,Adv.
For Respondent(s)
Mr. Atul Babasaheb Dakh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the both the respondents has 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.
Signature Not Verified Digitally signed by Madhu Grover Date: 2016.03.28 (M V RAMESH) 16:49:15 SCT Reason: Registrar MG