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Kerbs & Cie (I) Ltd. vs Kolkata Municipal Corp.. on 28 July, 2015

     ITEM NO.9                          REGISTRAR COURT. 1                SECTION IIIA

                                   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).   7095/2011


     KERBS & CIE (I) LTD.& ANR.                                          Appellant(s)

                                                    VERSUS

     KOLKATA MUNICIPAL CORP.& ORS.                                       Respondent(s)


     WITH
     C.A. No. 7091/2011
     (With Office Report)

      C.A. No. 7092/2011
     (With Office Report)

      C.A. No. 7096/2011
     (With Office Report)


     Date : 28/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                        Ms. Mridula Ray Bharadwaj,Adv.
                                        Mr. L. C. Agrawala,Adv.
                                        Mr Abhinav Malik, Adv.
                                        Mr Ravi Prakash Malhotra, Adv.


     For Respondent(s)
                                         Mr. Abhijit Sengupta,Adv.
                                         Mr. L. C. Agrawala,Adv.
                                         Mr. Avijit Bhattacharjee,Adv.


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

Reason: All the five respondents are served.

Appellant has not filed statement of case. Respondent nos. 1 and 2 have filed the same.  -2- Item No.9 However, it is no more a mandate after the amendment in the Supreme Court rules, 2013.

Affidavit of valuation is also awaited. Appellant to file the same within two weeks time. C.A. No. 7091/2011 Service of all the three respondents is complete. Respondent no.3 was served at the SLP stage itself but none has entered appearance.

Appellant has already filed statement of case. Respondent has not filed the same. Time stipulated stands expired.

Appellant yet to file affidavit of valuation within two weeks time.

Both appeals stand complete subject to awaiting affidavit of valuation. To be listed before the Hon'ble Court alongwith connected matters.

C.A. No. 7092/2011 Among 17 respondents herein, all were served at the SLP stage itself except for respondent no.15. Service report with respect to the said respondent now has been received with the postal remarks 'dead'. Appellant now to take appropriate steps to substitute the legal representatives. C.A. No. 7096/2011 Service upon all the 12 respondents is complete. Appellant has filed statement of case.  -3- Item No.9 Respondent has not filed the same. Time stipulated for the purpose stands expired.

Appellant has yet to file affidavit of valuation. Be filed within two weeks time.

List again on 28.9.2015.

(RACHNA GUPTA) Registrar