Supreme Court - Daily Orders
Tapan Raut vs Amr Infrastructures Ltd. on 26 October, 2021
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1491 OF 2017
TAPAN RAUT & ANR. … Appellant(s)
VERSUS
AMR INFRASTRUCTURES LTD. & ORS. … Respondent(s)
O R D E R
Learned counsel for the petitioners prays for and is granted three weeks further time to file application for substituted service in respect of Respondent Nos. 1 to 5 failing which the appeal shall stand dismissed without further reference to the Bench.
………………………………………………………,J.
(J.K. Maheshwari) New Delhi;
October 26, 2021.
Signature Not Verified Digitally signed by SUNIL KUMAR Date: 2021.10.27 16:39:34 IST Reason: ITEM NO.19 COURT NO.8 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 1491/2017 TAPAN RAUT & ANR. Appellant(s) VERSUS AMR INFRASTRUCTURES LTD. & ORS. Respondent(s)
Date : 26-10-2021 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI [IN CHAMBER] For Appellant(s) Mr. Anupam Mishra, AOR Ms. Smriti Dua, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioners prays for and is granted three weeks further time to file application for substituted service in respect of Respondent Nos. 1 to 5 failing which the appeal shall stand dismissed without further reference to the Bench.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH) (Signed order is placed on the file)