Supreme Court - Daily Orders
Cavelossim Villagers Forum Cavelossim ... vs M/S Shree Balaji Concepts A Partner Firm ... on 14 November, 2017
Item No.52 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 : 14-11-2017 This petition was called on for hearing today.
For Petitioner(s) Ms. Upma Shrivastava,Adv.
Ms. Madhumita Bhattacharjee, AOR
For Respondent(s) Mr. Jai A. Dehadrai,Adv.
Mr. S.S. Rebello,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
Signature Not Verified Respondent Nos. 1,2, 3 and 5 have already filed the counter
Digitally signed by
affidavit.
MADHU GROVER Date: 2017.11.15 14:32:23 IST Reason:Respondent Nos. 6 to 8 and 10 has not filed the counter affidavit. It is contended by the Ld. Counsel for the said respondents that he adopts the counter affidavit filed by Item No.52 2 Respondent Nos. 1,2, 3 and 5. This is taken on record. He further submits that he would be filing vakalatnama on behalf of respondent No.9 also and Respondent No. 9 is not interested to file counter affidavit rather he would adopts the counter affidavit filed by Respondent Nos. 1, 2, 3 and 5.
Four weeks time, as last chance is given to the learned counsel for the petitioner to comply with the terms of the order dated 5.9.2017 of this Court in respect of respondent No.4. Dasti in addition is permitted to be served.
List again on 11.1.2018.
SANJAY PARIHAR Registrar MG