Supreme Court - Daily Orders
Vijay Gupta vs The Estate Officer (H) Greater Mohali, ... on 17 November, 2016
ITEM NO.78 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 V RAMESH
Civil Appeal No. 6060/2016
VIJAY GUPTA Appellant(s)
VERSUS
ESTATE OFFICER (H) GREATER MOHALI, AREA DEVELOPMENT AUTHORITY
Respondent(s)
WITH
C.A. No. 10180/2016
(With Office Report)
Date : 17/11/2016 This appeal was called on for hearing today.
For Appellant(s)
Ms. Divya Roy,Adv.
Mrs. Rachana Joshi Issar,Adv.
Ms.Vandana Mishra,Adv.
For Respondent(s)
Mrs. Rachana Joshi Issar,Adv.
Ms.Vandana Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No.6060/2016
Ld.counsel for the respondent has stated that the copies of the pleadings have not been provided to her by the petitioner. Ld.counsel for the petitioner shall provide the copies of the pleadings to the Ld.counsel within a week's time and file proof. Ld.counsel for the respondent shall file the counter affidavit within a period of four weeks thereafter.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.11.17 16:28:40 TLT Reason:…......2 ITEM NO.78 -2- AC6060/2016 C.A. No. 10180/2016 The sole respondent is appellant in the connected matter and represented by Ms. Divya Roy, Advocate. Hence, Ld.counsel the appellant shall file the spare copy for issuance of notice through Ms.Divya roy, Ld.Advocate. She may file the vakalatnama and counter affidavit in the meantime.
List the matter again on 03.01.2017.
(M V RAMESH) Registrar SB