Supreme Court - Daily Orders
Cavelossim Villagers Forum Cavelossim ... vs M/S Shree Balaji Concepts A Partner Firm ... on 31 January, 2018
Item No.27 1
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). 34831/2016
CAVELOSSIM VILLAGERS FORUM CAVELOSSIM VILLAGERS FORUM A SOCIETY
REGISTERED UNDER THE SOCEITEIS ACT 1 Petitioner(s)
VERSUS
M/S SHREE BALAJI CONCEPTS A PARTNER FIRM THROUGH ITS PARTNER MRS.
RADHA SATISH TIMBLO Respondent(s)
(AS PER DIRECTION OF LD. REGISTRAR COURT MATTER IS LISTED ON
24/07/2017)
Date : 31-01-2018 This petition was called on for hearing today.
For Petitioner(s) Ms. Urmila Kar Purkayastha,Adv.
Ms. Madhumita Bhattacharjee, AOR
For Respondent(s) Mr. Jai Dehadrai,Adv.
Mr. S.S. Rebello,Adv.
Ms. Shwangini Gupta,Adv.
Ms. Supriya Juneja, AOR
Mr. Anjuman Tripathy,Adv.
Mr. Jayant Mohan, AOR
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that Ld. Counsel for the respondent No.9 has not filed the vakalatnama. Ld. Counsel submits that he has already filed the same. Registry to verify the same.
Signature Not Verified The office report further indicates that Ld. Counsel for thepetitioner has failed to take fresh steps for the service of notice Digitally signed by MADHU GROVER Date: 2018.01.31 15:41:42 TLT Reason: to the respondent No.4 despite opportunities. On the request of Ld. Counsel, in the interest of justice, four weeks time as last and final opportunity is given to do the needful. If the steps are Item No.27 2 taken, Registry to issue notice to the said respondent with utmost dispatch. In case of default whereof, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions.
SANJAY PARIHAR Registrar MG