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Srikanth Badruka vs Commissioner Otty Municipality And ... on 3 September, 2015

Bench: T.S. Thakur, Kurian Joseph

                                                 1



     ITEM NO.1                          COURT NO.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

     Petition(s) for Special Leave to Appeal (C)               No(s).   14696/2011

     (Arising out of impugned final judgment and order dated 16/11/2010
     in WA No. 1718/2010 passed by the High Court Of Madras)

     SRIKANTH BADRUKA                                                Petitioner(s)

                                                VERSUS

     COMMISSIONER OTTY MUNICIPALITY                                  Respondent(s)
     (with interim relief and office report)

     WITH
     SLP(C) No. 39415/2013
     (With Interim Relief and Office Report)


     Date : 03/09/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE T.S. THAKUR
                         HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)              Mr. B.Raghunath, Adv.
                                    Mr. Sriram Parakhat, Adv.
                                    Mr. Vijay Kumar,Adv.

                                    Mr. Rohit Sharma, Adv.
                                    Mr. B. Subrahmanya Prasad,Adv.

     For Respondent(s)              Mr. B. Balaji,Adv.

                                    Mr. M. Yogesh Kanna,Adv.
                                    Mr. Jayant Patel, Adv.

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

SLP(C) No. 14696 of 2011:

Despite repeated opportunities granted for the purpose Digitally signed by Shashi Sareen Date: 2015.09.03 10:09:21 IST Reason: ever since November, 2011, respondent Nos. 2 and 3 has not filed any counter affidavit. Learned counsel appearing for them prays  2 for and is granted six weeks' time to do the same subject to payment of Rs. 10,000/- as costs to be deposited in the Supreme Court Advocates' Welfare Trust.

Rejoinder, if any, be filed within four weeks thereafter. Post after ten weeks.

SLP(C) No. 39415 of 2013 :

Learned counsel appearing for respondent No. 1 is granted six weeks' time for filing counter affidavit.

Rejoinder, if any, be filed within four weeks thereafter. Post after ten weeks.

(Shashi Sareen)                                 (Veena Khera)
  AR-cum-PS                                      Court Master