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Kapico Kerala Resorts Pvt.Ltd vs The State Of Kerala And Ors. Etc. Etc. on 18 March, 2015

     ITEM NO.34                          REGISTRAR COURT. 2                 SECTION XIA

                                   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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).
     34143-34145/2013

     KAPICO KERALA RESORTS PVT.LTD& ANR                                  Petitioner(s)

                                                    VERSUS

     STATE OF KERALA & ORS ETC ETC                                       Respondent(s)

     (with appln. (s) for permission to file lengthy list of dates and
     permission to place addl. documents on record and interim relief
     and office report)

     WITH
     SLP(C) No. 21927/2014
     (With Office Report)


     Date : 18/03/2015 These petitions were called on for hearing today.


     For Petitioner(s)                   Mr.Darpan K.M.,adv.
                                         Mr. Naveen R. Nath,Adv.


     For Respondent(s)
                                         Mr. M. T. George,Adv.
                                         Mr. Sureshan P.,Adv.
                                         Ms. Anitha Shenoy,Adv.
                                         Ms.Mamata Saxena,adv.


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

Ld.counsel for the respondent No.1 and the Ld.counsel for the respondent No.2 seek and are given four weeks time as last chance to file the counter affidavit. Service of notice is complete on the Signature Not Verified Digitally signed by Sushma Kumari Bajaj respondent No. 4, but no one has entered appearance on his behalf.

Await the return of the service of notice already issued to the respondent No.3.

…......2 ITEM NO.34 -2- SLP(C) No.34144 & 34145/2013 The office report is that the respondents have failed to file the counter affidavit within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as and when the connected ones get ready.

The served respondents shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be provided.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.13 & 14 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period provided above.

List again on 08.07.2015.

(M K HANJURA) Registrar SB