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The Nowroji Mansion Coop.Housing ... vs Kanta Ruben Narshia on 12 January, 2015

     ITEM NO.44                           REGISTRAR COURT. 2                     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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                      No(s).     33683/2013

     THE NOWROJI MANSION COOP.HOUSING SOCIETY                                Petitioner(s)

                                                        VERSUS

     KANTA RUBEN NARSHIA & ANR                                               Respondent(s)

     (with interim relief and office report)


     Date : 12/01/2015 This petition was called on for hearing today.


     For Petitioner(s)                    Ms.Anushruti,adv.
                                          Mr. P. S. Sudheer,Adv.


     For Respondent(s)                    Mr.J.P.Jayant,adv.
                                          Mr. Sudhanshu S. Choudhari,Adv.



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

The respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules.

Fresh steps for the service of notice by usual mode to the unserved respondent No.2 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

List again on 19.03.2015.

10:55:53 IST                                                                (M K HANJURA)
Reason:
                                                                              Registrar
     SB