Supreme Court - Daily Orders
The State Of Tamil Nadu The Board Of ... vs M/S Chennai Container Terminal Pvt Ltd ... on 8 May, 2017
Item No.52 1
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 37595/2016
THE BOARD OF TRUSTEE OF CHENNAI PORT TRUST REP BY ITS CHAIRMAN
Petitioner(s)
VERSUS
M/S CHENNAI CONTAINER TERMINAL PVT LTD Respondent(s)
Date : 08/05/2017 This petition was called on for hearing today.
For Petitioner(s) Mr. S. Thananjayan,Adv.
For Respondent(s) Ms.Vandana Anand,Adv.
Mr. Dheeraj Nair,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.Counsel for the sole respondent has filed the counter affidavit after the period given by the Hon'ble Court vide order dated 10.2.2017.
However, it is stated by the Ld.Counsel for the sole respondent that the counter affidavit has been filed within time in Signature Not Verified Digitally signed by MADHU GROVER terms of the Hon'ble Court order dated 10.2.2017.
Date: 2017.05.09 10:01:05 IST Reason:According to her, period of four weeks time expired on 11.3.2017 whereafter the Registry of the Hon'ble Court was in Holi vacation and therefore Item No.52 2 she has filed the counter affidavit on 20.3.2017. She claims that her counter is within time. She also prayed that on the basis of his oral submissions delay, if any may be condoned. Since the counter affidavit has been filed on the first day of opening of Registry after vacation and, whereas period to file counter affidavit expired on 11.3.2017, and this Court was closed for holi holidays from 12.3.2017 to 19.3.2017, therefore, on the said facts and circumstances, delay if any is condoned. Place the matter before the Hon'ble Court for further directions.
(SANJAY PARIHAR) Registrar MG