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H.K Sudhakara vs M/S Metropolis Hotels Through Its ... on 5 December, 2014

     ITEM NO.87                              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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                        No(s).   18104/2014

     H.K SUDHAKARA                                                             Petitioner(s)

                                                        VERSUS

     M/S METROPOLIS HOTELS & ORS                                               Respondent(s)

         WITH
         SLP(C) No. 10101-10102/2014
         SLP(C) No. 18109-18111/2014
         (With Office Report)

     Date : 05/12/2014 This petition was called on for hearing today.


     For Petitioner(s)                       Mr.Abhishek Jain,adv.
                                             Mr. Nikhil Jain,Adv.
                                             Mr.Pankaj Kr.Mishra,adv.
                                             Mr. A. S. Bhasme,Adv.
                                             Mr. Amol Nirmalkumar Suryawanshi,Adv.

     For Respondent(s)
                                             Mr. A. S. Bhasme,Adv.
                                             Ms. Liz Mathew,Adv.
                                             Ms. Pragya Baghel,Adv.
                                             Mr.Jaimeet Saran,adv.
                                             M/s. Karanjawala & Co.,Adv.


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

The respondents shall file the counter affidavit within a period of four weeks.

The office report indicates that the respondent Nos.1 & 2 have already filed the counter affidavit. Ld.counsel for the petitioner Signature Not Verified Digitally signed by Sushma Kumari Bajaj seeks and is given three weeks time as last chance to file the Date: 2014.12.08 10:44:24 IST Reason: affidavit in proof of dasti service of notice already issued to the respondent Nos. 3 & 4.

…......2 ITEM NO.87 -2- SLP(C) No.10102/14 The office report indicates that the respondent No.1 has already filed the counter affidavit. Ld.counsel for the petitioner seeks and is given three weeks time as last chance to file the affidavit in proof of dasti service of notice already issued to the respondent Nos. 2 & 3.

The respondent Nos.2 & 4 shall file the counter affidavit within a period of four weeks. Ld.counsel for the petitioner seeks and is given three weeks time as last chance to file the affidavit in proof of dasti service of notice already issued to the other respondents.

The respondent 4 seeks and is given four weeks time to file the counter affidavit. Ld.counsel for the petitioner seeks and is given three weeks time as last chance to file the affidavit in proof of dasti service of notice already issued to the other respondents.

The respondent No.3 shall be at liberty to file the counter affidavit within a period of four weeks. Ld.counsel for the petitioner seeks and is given three weeks time as last chance to file the affidavit in proof of dasti service of notice already issued to the other respondents.

List again on 19.02.2015.

(M K HANJURA) Registrar SB