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Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 18 November, 2014

     ITEM NO.31                            REGISTRAR COURT. 2                 SECTION XVII

                                    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

     Civil Appeal                 No(s).   2230/2013

     UDUPI POWER CORPORATION LTD.                                           Appellant(s)

                                                       VERSUS

     JANAJAGRITHI SAMITHI (REGD.) & ORS.                                    Respondent(s)

     (with appln. (s) for permission to bring additional facts and
     documents on record and stay)


     Date : 18/11/2014 This appeal was called on for hearing today.


     For Appellant(s)                      Mr.Sandeep Maktala,adv.
                                           Mr. Shailesh Madiyal,Adv.


     For Respondent(s)
                                           Ms. K. V. Bharathi Upadhyaya,Adv.
                                           Mr.Prateek Mishra,adv.
                                           Mr/Ms. A.Sumathi,adv.



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

The office report states that although by order dated 1.09.2014 of this Court, four weeks time as last chance was given to Ms.A.Sumathi, Ld.counsel to rectify the defects whatever found in the vakalatnama filed by him on behalf of the respondent No.6, yet she has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.

(M K HANJURA) Registrar SB