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Offshore Holdings Pvt. Ltd. vs Bangalore Development Authority on 22 September, 2021

     ITEM NO.22                           REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION IV-A

                                     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 SH. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                            No(s).   8519/2021

     OFFSHORE HOLDINGS PVT. LTD.                                                   Petitioner(s)

                                                           VERSUS

     BANGALORE DEVELOPMENT AUTHORITY & ORS.                                        Respondent(s)


         IA No. 87448/2021 - APPLICATION FOR PERMISSION
         IA No. 74383/2021 - PERMISSION TO FILE LENGTHY LIST OF DATES)

     Date : 22-09-2021 These matters were called on for hearing today.



     For Petitioner(s)
                                           Mr. T. V. Ratnam, AOR

     For Respondent(s)
                                           Mr. V. N. Raghupathy, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Service is complete on respondent Nos.1 and 2 but none has entered appearance.

Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars in respect of respondent No.3 within two weeks. Dasti, in addition, is allowed.

Four weeks' time is granted to respondent No.4 for filing counter affidavit.

Digitally signed by Indu Marwah Date: 2021.09.25 10:49:27 IST Reason: List again on 16.11.2021.

RAJESH KUMAR GOEL Registrar