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The Management Of Dharasuram Primary ... vs N. Mohandoss on 20 November, 2024

     ITEM NO.108                      REGISTRAR COURT             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 MS. SUJATA SINGH

     Petition(s) for Special Leave to Appeal (C)                  No(s).   20037/2024

     THE MANAGEMENT OF DHARASURAM PRIMARY AGRICULTURAL COOPERATIVE
     CREDIT SOCIETY LTD.                                Petitioner(s)

                                                    VERSUS

     N. MOHANDOSS                                                       Respondent(s)

     (IA No.195080/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.195085/2024-EXEMPTION FROM FILING O.T. )

     Date : 20-11-2024 This petition was called on for hearing today.



     For Petitioner(s)
                                      Mr. R Satish Kumar, Adv.
                                      Mr. Jatin, AOR


     For Respondent(s)

                                      Mr. P R Kovilan Poongkuntran, Adv.
                                      Mrs. Geetha Kovilan, AOR
                                      Ms. Jubli Momalia,Adv.



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

Four weeks’ time is granted to sole respondent to file Counter affidavit.

After the expiry of four weeks, Registry to process the matter for listing before the Hon’ble Court, as the Hon’ble Court has on 6.9.2024 directed to issue notice, returnable in three weeks.

SUJATA SINGH Registrar MG