Supreme Court - Daily Orders
District Appropriated Authority Under ... vs Jashmina Dilip Devda . on 21 July, 2016
ITEM NO.66 REGISTRAR COURT. 1 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. CHIRAG BHANU SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 17973/2015
DISTRICT APPROPRIATE AUTHORITY Petitioner(s)
VERSUS
JASHMINA DILIP DEVDA AND ANR. Respondent(s)
(with interim relief and office report)
Date : 21/07/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. Anitha Shenoy,Adv.
Ms. Mamta Singh, Adv.
Ms. Hemantika Wahi,Adv.
For Respondent(s)
Mr. Hemal Kiritkumar Sheth,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Since notice returnable within eight weeks was ordered to be issued by the Hon'ble Court vide order dated 2.7.2015, Registry to process the matter for listing before the Hon'ble Court, as per rules. In the meantime, respondents may file counter affidavit.
(CHIRAG BHANU SINGH) Registrar Signature Not Verified Digitally signed by SONALI SAUND Date: 2016.07.22 16:57:53 IST Reason: