Supreme Court - Daily Orders
Udupi Power Corporation Ltd. vs Janajagrithi Samithi (Regd.) . on 29 September, 2015
ITEM NO.28 REGISTRAR COURT. 2 SECTION XVII
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. M K HANJURA
Civil Appeal No(s). 2230/2013
UDUPI POWER CORPORATION LTD. Appellant(s)
VERSUS
JANAJAGRITHI SAMITHI (REGD.) & ORS. Respondent(s)
(with appln. (s) for permission to bring additional facts and
documents on record and stay)
Date : 29/09/2015 This appeal was called on for hearing today.
For Appellant(s) Ms. Shivani Srivastava,Adv.
Mr. Shailesh Madiyal,Adv.
For Respondent(s)
Ms. A. Sumathi,Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.6 shall be at liberty to file the counter affidavit within a period of four weeks whereafter no further extension shall be allowed.
List again on 14.12.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.09.30 14:49:00 SCT Reason: