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Supreme Court - Daily Orders

Executive Engineer, Gosekhurd ... vs Dayaram Bhondu Koche on 9 November, 2017

     ITEM NO.8                             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 : 09-11-2017 These petitions were called on for hearing today.


     For Petitioner(s)                    Mr. Chirag Jain,Adv.
                                          Mr. A.P. Mayee,Adv.

                                           Mr. Chander Shekhar Ashri, AOR

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

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


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

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

Four weeks time, as last chance is given to the other respondents to file the counter affidavit.

Registry is directed to incorporate the name of Mr. A.P. Mayee, Ld. Counsel for the petitioner in the computer database.

List again on 8.1.2018.

Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.11.09 16:48:29 IST Reason:

SANJAY PARIHAR Registrar MG