Supreme Court - Daily Orders
Nikunj Developers . vs State Of Maharashta on 28 July, 2015
ITEM NO.40 REGISTRAR COURT. 2 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 MR. SURAJIT DEY
Civil Appeal No(s). 6316/2013
NIKUNJ DEVELOPERS & ORS. Appellant(s)
VERSUS
STATE OF MAHARASHTA & ORS. Respondent(s)
Date : 28/07/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. P. N. Puri,Adv.
For Respondent(s) Mr. Sangram Singh,Adv.
M/s. J. S. Wad & Co.,Adv.
Mr. Kaushal Narayan Mishra,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Kaushal Narayan Mishra, Ld. Counsel has appeared on behalf of Mr. Nishant Ramakantrao Katneshwarkar, Advocate on Record and undertakes to file the vakalatnama and memo of appearance on behalf of the respondent No.1 within a weeks time. Counter affidavit, if any be filed within a period of four weeks thereafter. In the meantime, the Learned counsel for the appellants is directed to provide the complete set of pleadings to the learned counsel for the respondent No.1 within a weeks' time and file proof.
Ld. Counsel appear for the respondent Nos. 2 and 3 is also at liberty to file the counter affidavit if any, within a period of Signature Not Verified Digitally signed by four weeks.
Madhu Grover Date: 2015.07.31 16:32:11 SCT Reason:Post the matter again on 6.10.2015.
(SURAJIT DEY) Registrar MG