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M/S Shree Renuka Sugars Ltd. vs The Principal Secretary on 22 September, 2015

     ITEM NO.8                              REGISTRAR COURT. 1                     SECTION XVII

                                      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 MRS. RACHNA GUPTA

                                             Civil Appeal    No(s).    6900/2012


     M/S SHREE RENUKA SUGARS LTD.                                              Appellant(s)

                                                            VERSUS

     PRINCIPAL SEC., GOVT. OF KARNATAKA & ORS                                  Respondent(s)

     (with office report)


     WITH
     C.A. No. 909/2013
     (With Office Report)


     Date : 22/09/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Mr. Nirnimesh Dube,Adv.
                                             Mr. Balaji Srinivasan,Adv.
                                             Mr S Padhi, Adv.

     For Respondent(s)
                                             Mr. Tushar Bakshi,Adv.
                                             Mr. Rajesh Mahale,Adv.
                                             Mr Parikshit P Angadi,Adv.
                                             Mr V.N.Raghupathy, Adv.


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

Among five respondents herein, opportunity of respondent nos. 1,3 and 4 to file counter affidavit has Signature Not Verified already been declined.

Hema Joshi Date: 2015.09.28 13:38:14 IST Reason:

Service of respondent no.2 is complete but none has entered appearance.

Item No.8 Service of respondent No.5 is still not complete. Perusal of certificate of service as has been received from the Tribunal shows that on the last date of hearing the notice was received with postal remarks 'insufficient address'. In view thereof, mention about the service of respondent no.5 to be complete in the last order dt.20.7.2015 is an error apparent on the face of the record. In view of the abovesaid report, service for respondent no.5 still stands incomplete. Ld. Counsel for the appellant to provide the fresh address for respondent no.5. The ld. counsel has requested for dasti notice. Notice be accordingly issued. Be got served and proof of service be filed within the respective stipulated time. C.A. No. 909/2013 Affidavit as proof of dasti service qua respondent nos. 10 and 11 is still awaited. Be filed within three weeks time.

Respondent nos. 1,2,4 to 7 and 13 have failed to file counter affidavit despite the warning of last opportunity. Further opportunity is therefore declined. Registry to report the status of respondent no.12. List again on 11.12.2015.

(RACHNA GUPTA) Registrar