Supreme Court - Daily Orders
Delhi International Airport Pvt Ltd vs Rinki on 5 July, 2016
ITEM NO.80 REGISTRAR COURT. 2 SECTION XIV
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 V RAMESH
Civil Appeal No(s). 1883/2016
DELHI INTERNATIONAL AIRPORT PVT LTD Appellant(s)
VERSUS
RINKI AND ORS Respondent(s)
WITH
C.A. No. 1884/2016
Date : 05/07/2016 These appeals were called on for hearing today.
For Appellant(s)
Mr. Gautam Talukdar,Adv.
Mr. Yash Srivastava, Adv.
For Respondent(s)
Mr. Ashwani Kumar Dubey,Adv.
Mr. Jitender Bidhuri, Adv.
Mr. Ranjan Kumar pandey, Adv.
Mr. Aditya Aniruddha Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The served respondents shall be at liberty to file the counter affidavit within a period of four weeks.
Await certificate of service from the concerned High Court in respect of the unserved respondents.
List again on 12.08.2016.
(M V RAMESH) Signature Not Verified Registrar PS Digitally signed by POOJA SHARMA Date: 2016.07.05 16:42:00 IST Reason: