Login
  • Bookmark
  • PDF
  • Share
  • CaseIQ

COSMOPOLITAN III CO-... v. HONOURABLE MINISTER,...

Supreme Court Of India
Aug 23, 2024

ITEM NO.106 REGISTRAR COURT 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 MS. SUJATA SINGH

Petition(s) for Special Leave to Appeal (C) No(s). 5629/2024

COSMOPOLITAN III CO-OPERATIVE HOUSING SOCIETY LTD. Petitioner(s)

VERSUS

HONOURABLE MINISTER, CO-OPERATION, MARKETING GOVERNMENT OF MAHARASHTRA & ORS. Respondent(s) IA No. 51395/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 51397/2024 - EXEMPTION FROM FILING O.T. IA No. 51394/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 23-08-2024 These matters were called on for hearing today.

For Petitioner(s) Mr. Yatin M. Jagtap, Adv. Mr. Sunil Kumar Sharma, AOR For Respondent(s) Mr. Ashutosh Nagar, AOR

Mr. Kunal Taneja, Adv.

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

Respondent No.2 is granted four weeks’ time, as last

opportunity, for filing counter affidavit.

Service is complete on respondent Nos. 1 & 3 but none

has entered appearance.

Ld. Counsel for the petitioner is granted two weeks’

time, as last opportunity, to file affidavit of dasti

service in respect of respondent Nos.4 and 5.

List again on 16.10.2024.

SUJATA SINGH Registrar

rd

    1. 2024-08-23T18:33:05+0530
    2. Sujata Singh