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State Of Maharashtra vs National Organic Chemical Industries ... on 8 April, 2021

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                                            1

     ITEM NO.101                      Court 5 (Video Conferencing)                  SECTION IX

                                   S U P R E M E C O U R T O F            I N D I A
                                           RECORD OF PROCEEDINGS

     Civil Appeal                 No(s).       8821/2011

     STATE OF MAHARASHTRA                      & ANR.                            Appellant(s)

                                                           VERSUS

     NATIONAL ORGANIC CHEMICAL INDUSTRIES LTD.                         & ANR.    Respondent(s)


     Date : 08-04-2021 This appeal was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE A.M. KHANWILKAR
                              HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Appellant(s)
                                          Mr.    Aniruddha Joshi, Adv.
                                          Mr.    Rahul Chitnis, Adv.
                                          Mr.    Sachin Patil, AOR
                                          Mr.    Aaditya A. Pande, Adv.
                                          Mr.    Geo Joseph, Adv.

     For Respondent(s)


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

As per office report, despite service the respondents have not chosen to enter appearance.

We could have proceeded with the matter ex-parte against the respondents but we find that even at the Special Leave Petition stage, no appearance was entered on behalf of the respondents despite service was Signature Not Verified effected.

NEETU KHAJURIA Date: 2021.04.09 16:20:56 IST Reason:

By way of indulgence, we give one opportunity to the respondents by issuing fresh notice to be served on the  2 Secretary of the Respondent No.1 (National Organic Chemical Industries Ltd.), returnable within four weeks. Dasti, in addition, is permitted.

Notice to indicate that if the appearance is not entered by the respondents despite service, including dasti service, the matter will proceed ex-parte against the respondents on the next date.

(DEEPAK SINGH)                                         (VIDYA NEGI)
COURT MASTER (SH)                                      COURT MASTER (NSH)