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M.D. Goa Industrial Development ... vs Communidade Of Verna . Through Its ... on 11 August, 2016

     ITEM NO.117                           REGISTRAR COURT. 1                 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. PAWAN DEV KOTWAL

     Civil Appeal                 No(s).   2817-2818/2012

     M.D. GOA INDUSTRIAL DEV.CORP                                          Appellant(s)

                                                      VERSUS

     COMMUNIDADE OF VERNA & ANR                                            Respondent(s)
     WITH
     C.A. No. 2819-2820/2012

     Date : 11/08/2016 These appeals were called on for hearing today.

     For Appellant(s)
                                           Mr. V. N. Raghupathy,Adv.


     For Respondent(s)
                                           M/s Mitter & Mitter Co.,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

C.A. No. 2817-2818/2012 Respondent No.1 is duly represented. None appears for respondent No.2, despite due service. Appellant has filed the statement of case but respondent have not filed the same, despite the expiry of the statutory period.

C.A. No. 2819-2820/2012 All the respondents are duly represented. Parties have not filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013, Registry to process all the matters for being listed before the Hon'ble Court, as per rules.

(PAWAN DEV KOTWAL) Registrar