Supreme Court - Daily Orders
M/S Mahtani Ventures vs Bruhat Bangalore Mahanagar Palike on 4 February, 2014
ITEM NO.72 REGISTRAR COURT.2 SECTION IVA
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 SUNIL THOMAS
Petition(s) for Special Leave to Appeal (Civil) No(s).21026/2013
M/S MAHTANI VENTURES Petitioner(s)
VERSUS
BRUHAT BANGALORE MAHANAGAR PALIKE & ANR. Respondent(s)
(With prayer for interim relief )
Date: 04/02/2014 This Petition was called on for hearing today.
For Petitioner(s) Ms.Abiti Mishra,adv.
Mr. Vikas Mehta,Adv.
For Respondent(s) Ms.Kheyali Sarkar,adv.
Mr. E.C. Vidya Sagar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Respondent No.1 is granted time for filing counter affidavit. The notice addressed to respondent No.2 has been returned unserved. Ld.counsel for the petitioner is directed to take fresh steps against respondent No.2. It is seen from the records that respondent No.1 is the BBMP and respondent No.2 is the health officer of BBMP. In the light of it, Ld.counsel for respondent No.1 is directed to seek instructions as to whether she proposes to appear for respondent No.2 who is the officer of the first respondent.
List the matter on 5.05.2014.
| | |(Sunil Thomas) | | | |Registrar | SB