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Supreme Court - Daily Orders

M/S. Shree Renuka Sugars Ltd. vs The Additional Chief Secy. on 20 July, 2015

     ITEM NO.5               REGISTRAR COURT. 1                SECTION XVII

                         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 MRS. RACHNA GUPTA


                             Civil Appeal   No(s).   4801-4802/2012


     M/S. SHREE RENUKA SUGARS LTD.                            Appellant(s)

                                            VERSUS

     ADDITIONAL CHIEF SECY. & ORS.                            Respondent(s)

     (with office report)


     WITH
     C.A. No. 4828/2012
     (With C.A. No. 4830/2012
     (With Office Report)

      C.A. No. 6900/2012
     (With Office Report)

      C.A. No. 909/2013
     (With Office Report)



     Date : 20/07/2015 These appeals were called on for hearing today.



     For Appellant(s)
                              Mr. Rajesh Mahale,Adv.
                              Mr. Nirnimesh Dube,Adv.
                              Ms Srishti Govil, Adv.
                              Mr. Balaji Srinivasan,Adv.


     For Respondent(s)
                              Mr. Raghavendra S. Srivatsa,Adv.
                              Mr. Tushar Bakshi,Adv.
Signature Not Verified
                              Mr. K. V. Mohan,Adv.
Digitally signed by
Hema Joshi
Date: 2015.07.24
                              Mr Parikshit P Angadi, Adv.
10:34:43 IST
Reason:                       Mr. V. N. Raghupathy,Adv.
                                         -2-
Item No.5

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

C.A. No(s). 4801-4802/2012 Among four respondents herein, service of respondent nos. 1 and 4 is complete but none has entered appearance. Respondent nos. 2 and 3 have not filed counter affidavit despite the warning of last opportunity. Further opportunity is hereby declined.

Both appeals stand complete. However, to be listed before the Hon'ble Court alongwith connected appeals. C.A. No. 4828/2012 Among four respondents herein, service of respondent nos. 1 and 3 is complete but none has entered appearance,. Respondent nos. 2 and 4 have not filed counter affidavit despite the warning of last opportunity. Further opportunity is hereby declined.

Appeal stands complete. However, to be listed before the Hon'ble Court alongwith connected appeals. C.A. No. 4830/2012 Among 11 respondents herein, service of respondent nos. 3 and 9 to 11 is complete but none has entered appearance. Remaining all respondents have not filed counter affidavit despite the warning of last opportunity. Further opportunity is hereby declined.

Appeal stands complete. However, to be listed before the Hon'ble Court alongwith connected appeals. -3- Item No.5 C.A. No. 6900/2012 Among five respondents herein, service of respondent nos. 2 and 5 is complete but none has entered appearance. Counter affidavit of respondent no.1 is awaited. Be filed within four weeks time as last opportunity. Respondent nos. 3 and 4 have not filed counter affidavit despite the warning of last opportunity. Further opportunity is hereby declined.

C.A. No. 909/2013 Among 14 respondents herein, service of respondent nos. 3,8,9,12 and 14 is complete but none has entered appearance. The ld. Counsel for the appellant has requested for fresh dasti notice qua respondent nos. 10 and 11. Though the affidavit of dasti service was to be filed, however, fresh dasti notice be issued and proof of service be filed within 28 days of service.

Counter affidavit of the remaining respondent nos. 1,2,4 to 7 and 13 is awaited. Be filed within four weeks time as last opportunity.

List again on 22.9.2015.

(RACHNA GUPTA) Registrar