Supreme Court - Daily Orders
K.M. Nagaraj vs Karnataka State Pollution Con. Bd.. on 25 April, 2014
lITEM NO.56 REGISTRAR COURT.2 SECTION IVA
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 (Civil)
No(s).12563-12568/2013
K.M. NAGARAJ Petitioner(s)
VERSUS
KARNATAKA STATE POLLUTION CON. BD.& ORS. Respondent(s)
Date: 25/04/2014 These Petitions were called on for hearing today.
For Petitioner(s) Mr. Sapam Biswajit Meith,Adv.
Mr. Ashok Kumar Singh,Adv.
For Respondent(s) Mr. S.J. Amith,Adv.
Mr. Purushottam Sharma Tripathi,Adv.
Mr. Shailesh Madiyal ,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the
petitioner and the learned counsel for the respondent
No. 2 are present.
What gets revealed from the perusal of the office report is that the respondent Nos.1,5,6 and 8 have not filed the counter affidavit although two opportunities on this count have already been given to them. Therefore, no further opportunity can be given this score taking into consideration the rule position.
..
2/-
Item No. 56 - 2 -As far as the other respondents are concerned service is complete as against them but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon’ble Court, under the rules.
(M.K. Hanjura)
mg Registrar