Supreme Court - Daily Orders
Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 9 May, 2014
ITEM NO.70
P 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
CIVIL APPEAL NO(s). 2230 OF 2013
BEFORE THE REGISTRAR M.K. HANJURA
UDUPI POWER CORPORATION LTD. Appellant (s)
VERSUS
JANAJAGRITHI SAMITHI (REGD.) & ORS. Respondent(s)
(With appln(s) for stay
Date: 09/05/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Shailesh Madiyal,Adv.
For Respondent(s)
Ms. K.V.Bharathi Upadhyaya,Adv.
UPON hearing counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that the respondent Nos.1-3 have already filed the counter affidavit. The office report further states that Ms.A.Sumathi, advocate has filed the vakalatnama on behalf of the respondent No.6 but the same is defective. Ld.counsel shall be directed to rectify the defects whatever have been found in the vakalatnama within a period of six weeks. She shall also file the counter affidavit within the period stipulated above, in case she intends to do so. List again on 1.09.2014.
(M.K.HANJURA) Registrar SB