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Manager, Sm.U.P. School . vs M. Noushad . on 13 May, 2015

     ITEM NO.86                            REGISTRAR COURT. 2                    SECTION XIA

                                      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).   29362/2014

     MANAGER, SM.U.P. SCHOOL & ORS.                                            Petitioner(s)

                                                        VERSUS

     M. NOUSHAD & ORS.                                                         Respondent(s)

     Date : 13/05/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                            Mr. E. M. S. Anam,Adv.


     For Respondent(s)                     Mr. Rajaendra Benival,Adv.
                                           Mr. P. V. Dinesh,Adv.

                                           Mr. M.F. Philip,Adv.
                                           Ms. Liz Mathew,Adv.


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

The Learned counsel for the respondent Nos. 2 to 4 has stated that the petitioners have not provided the copies of the pleadings to him. The learned counsel for petitioners is directed to provide the copies of the pleadings to the learned counsel within a weeks' time and file proof. The Ld. Counsel shall file the Counter Affidavit within a period of four weeks, thereafter.

The Learned counsel for the respondent No.1 seeks and is given four weeks' time as last chance to file the counter affidavit.

List again on 1.9.2015.

(M K HANJURA) Registrar MG