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Chandravilas Babu Bharnuke vs The City And Industrial Development ... on 30 January, 2018

      ITEM NO.23                         REGISTRAR COURT. 2                     SECTION IX

                                   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 MR. SANJAY PARIHAR

      Petition(s) for Special Leave to Appeal (C)                      No(s).   17273/2017

      CHANDRAVILAS BABU BHARNUKE                                             Petitioner(s)

                                                      VERSUS

      THE CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA
      LIMTED                                             Respondent(s)

      (FOR ADMISSION and I.R. and IA No.53485/2017-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.53486/2017-EXEMPTION FROM
      FILING O.T.)


      Date : 30-01-2018 This petition was called on for hearing today.


      For Petitioner(s)                 Ms.Heena Khan,Adv.
                                        Mr. Dilip Annasaheb Taur, AOR

      For Respondent(s)                 Mms.Paromita Majumdar,Adv.
                                        M/S. J S Wad And Co, AOR


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

Four weeks time as last chance is given to the respondent No.2 to file the counter affidavit. Ld.counsel further submits that respondent Nos.1 & 2 are CIDCO having two different offices and therefore, vakalatnama filed by M/S. J S Wad and Co. shall be treated for respondent Nos.1 & 2 both. Office to verify and report accordingly.

Service of notice is complete on the respondent No.3, but no one has entered appearance on his behalf.

List the matter again on 21.03.2018.

SANJAY PARIHAR Registrar SB