Supreme Court - Daily Orders
Comunidade Of Nagoa vs Goa Industrial Development ... on 25 January, 2023
Bench: Surya Kant, J.K. Maheshwari
ITEM NO.110 COURT NO.9 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.2528/2011
COMUNIDADE OF NAGOA Appellant(s)
VERSUS
GOA INDUSTRIAL DEVELOPMENT CORPORATION Respondent(s)
WITH
C.A. No. 2529/2011 (IX)
C.A. No. 2530/2011 (IX)
C.A. No. 2531/2011 (IX)
Date : 25012023 These appeals though listed for hearing called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Appellant(s)
Mr. T. Mahipal, AOR
Mr. Rajesh Singh, AOR
Mr. Javed Raza, Adv.
For Respondent(s)
Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per the Office Report dated 23012023, original records have been received from the High Court of Bombay at Goa, in compliance with this Court’s Order dated 07122022.
With a view to enable the learned counsel appearing for the parties to inspect the original records, post the appeals for hearing after four weeks.
As prayed, the Registry is directed to supply the soft copies of the original records to the parties, subject to payment of usual Signature Not Verified Digitally signed by VISHAL ANAND charges, if any, prescribed for the purpose.
Date: 2023.01.27 17:37:06 IST Reason: (VISHAL ANAND) (PREETHI T.C.)
ASTT. REGISTRARcumPS COURT MASTER (NSH)