Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M.Venkatesh vs Commissioner, Bangalore ... on 2 July, 2014

º     ITEM NO.43                                 REGISTRAR COURT.1                       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 PANKAJ BHANDARI

     Petition(s) for Special Leave to Appeal (C) No(s). 38601/2012

     M.VENKATESH & ORS.                                                                Petitioner(s
)

                                                               VERSUS

     COMMISSIONER, BANGALORE DEV.AUTHORITY              Respondent(s)
     (with appln. (s) for permission to place addl. documents on record
     and prayer for interim relief and office report)
     WITH
     SLP(C) No. 12013-12015/2013
     (With prayer for Office Report)
      SLP(C) No. 12016/2013
     (With prayer for Office Report)

     Date : 02/07/2014 This petition was called on for hearing today.

     For Petitioner(s)
                                                     Ms. Anjana Chandrashekar ,Adv.
                                                     Mr,. Anand Srivastava, Adv.
                                                     Mr. Ankur S. Kulkarni , Adv.

     For Respondent(s)
                                                     Mr,. Anand Srivastava, Adv.
                                                     Mr. Ankur S. Kulkarni ,Adv.


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

SLP(C) Nos.38601/2012 and 12013-12015/2013 Delay in filing the counter affidavit is condoned.

Four weeks’ time is granted to the learned counse l for respondent Nos.1 to 3 for filing counter affidavit, as last opportunity.

List again on 12.8.2014.

(PANKAJ BHANDARI) Registrar