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The Tamil Nadu Industrial Development ... vs The Deputy Salt Commissioner . on 24 April, 2017

     ITEM NO.54                          REGISTRAR COURT. 2                 SECTION XII

                                   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

     Petition(s) for Special Leave to Appeal (C) No(s).
     35470-35473/2016

     THE TAMIL NADU INDUSTRIAL DEVELOPMENT CORPORATION LTD.
                                                       Petitioner(s)
                                     VERSUS

     THE DEPUTY SALT COMMISSIONER AND ORS.                                Respondent(s)

     (with interim relief and office report)


     Date : 24/04/2017 These petitions were called on for hearing today.


     For Petitioner(s)                  Ms.   Shruti Jose,Adv.
                                        Mr.   Rishi Maheshwari,Adv.
                                        Ms.   Anne Mathew,Adv.
                                        Mr.   P. S. Sudheer,Adv.


     For Respondent(s)                  Ms./Mr. C. Rubavathi,Adv.
                                        Mr. M. A. Chinnasamy,Adv.

                                        Mr. S.N.Terdal,Adv.
                                        Ms. Shruti Srivastava,Adv.

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

Mr. S.N.Terdal, Ld. Advocate has appeared on behalf of the respondent No. 1. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Await the return of the service of notice already issued to the respondent Nos. 2, 8 and 10.

Four weeks time, as last chance is given to the respondent Nos. 3 to 7, 9 and 11 to file the counter affidavit.

(M V RAMESH) Registrar MG