Supreme Court - Daily Orders
Comunidade Of Nagoa Through The ... vs Goa Indusl.Devt.Corp. Through Its Dy. ... on 13 May, 2016
ITEM NO.108 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. CHIRAG BHANU SINGH
Civil Appeal No(s). 2528/2011
COMUNIDADE OF NAGOA Appellant(s)
VERSUS
GOA INDUSL.DEVT.CORP. Respondent(s)
WITH
C.A. No. 2529/2011
C.A. No. 2530/2011
C.A. No. 2531/2011
Date : 13/05/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. D. Subbaramaiah, Adv.
Mr. T. Mahipal,Adv.
For Respondent(s)
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Parties have not filed the statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013.
Registry to process all the matters for listing before the Hon'ble Court, as per rules. Signature Not Verified
(CHIRAG BHANU SINGH) Digitally signed by Hema Joshi Date: 2016.05.14 Registrar 14:16:18 IST Reason: