Supreme Court - Daily Orders
M/S Chithra Woods Manors Welfare ... vs Shaji Augustine on 24 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.27 COURT NO.7 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 712/2023 in SLP(C) No. 17433/2021
M/S CHITHRA WOODS MANORS WELFARE ASSOCIATION Petitioner(s)
VERSUS
SHAJI AUGUSTINE Respondent(s)
(FOR ADMISSION)
Date : 24-02-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Gaurav Agrawal, Adv.
Mr. Nishe Rajen Shonker, AOR
Mr. Babu Karukapadath, Adv.
Mrs. Anu K Joy, Adv.
Mr. Alim Anvar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with SLP(C) No. 17433/2021 and list both matters on 28.03.2023.
The respondent/non-applicant will file a counter affidavit/ reply within three weeks from the date of service of notice. Rejoinder affidavit, if any, may be filed within one week from the date of service of the counter affidavit/reply.
Respondent is, however, granted exemption from personal appearance for the next date of hearing. Non-applicant is given an opportunity to remedy default, if any, in making payment in terms Signature Not Verified Digitally signed by of the directions given by the Court.
BABITA PANDEYDate: 2023.02.25 13:14:30 IST Reason:
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)