Supreme Court - Daily Orders
Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 22 July, 2015
ITEM NO.25 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. M K HANJURA
Civil Appeal No(s). 2230/2013
UDUPI POWER CORPORATION LTD. Appellant(s)
VERSUS
JANAJAGRITHI SAMITHI (REGD.) & ORS. Respondent(s)
(with appln. (s) for permission to bring additional facts and
documents on record and stay)
Date : 22/07/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Shailesh Madiyal,Adv.
For Respondent(s)
Ms. A. Sumathi,Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the ld. Counsel for the appellant has failed to file the Rejoinder within the period stipulated in the order dated 22.3.2013 of the Hon'ble Court.
Respondent No.6 shall be at liberty to file the counter affidavit within a period of four weeks.
List again on 29.9.2015.
(M K HANJURA) Signature Not Verified Registrar MG Digitally signed by Madhu Grover Date: 2015.07.23 15:45:11 SCT Reason: