Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 5 July, 2016
ITEM NO.68 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
Petition(s) for Special Leave to Appeal (C) No(s). 28004/2015
SURESH CHAND JAIN Petitioner(s)
VERSUS
DIRECTOR GENERAL, NIFT AND ANR. Respondent(s)
(with interim relief and office report)
Date : 05/07/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rabin Majumder,Adv.
Mr. S. Kalia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on the respondent no.2, but no one has entered appearance on his behalf.
Fresh steps for the service of notice to the unserved respondent no.1 shall be taken by the learned counsel for the petitioner within a period of four weeks.
List again on 12.08.2016.
(M V RAMESH) Registrar PS Signature Not Verified Digitally signed by POOJA SHARMA Date: 2016.07.05 16:41:48 IST Reason: