Supreme Court - Daily Orders
Mahila Prathmik U.S.Bhandar & Ors.Etc. vs Mahila Prathmik U.S.Bhandar .Etc. on 27 August, 2014
ITEM NO.19 REGISTRAR COURT. 2 SECTION IVA
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 5572-5576/2012
MAHILA PRATHMIK U.S.BHANDAR & ORS.ETC. Petitioner(s)
VERSUS
STATE OF M.P.& ORS. Respondent(s)
WITH
SLP(C) No. 6253-6264/2012
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 6474-6481/2012
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 8609/2012
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 10386-10387/2012
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 10651-10652/2012
(With appln.Office Report)
SLP(C) No. 17341/2012
(With appln.(s) for Interim Relief and Office Report)
SLP(C) Nos. 2836-2838/2012
(With interim relief and office report)
Date : 27/08/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr. Saurabh S. Sinha,Adv.
Mr. Prashant Kumar ,Adv.
Mr. Kunal Verma ,Adv.
Mr. Anoop Kr. Srivastav ,Adv.
Ms. Veena Rattan,Adv.
Ms. Pratibha Jain ,Adv.
Signature Not Verified
Mr. Abhay Kumar ,Adv.
Digitally signed by
Madhu Grover
Date: 2014.08.29
For Respondent(s)
09:55:57 IST
Reason: Mr. Vikas Bansal,Adv.
Mr. Mishra Saurabh ,Adv.
Item No. 19 - 2 -
Mr. Dharmendra Kumar Sinha ,Adv.
Mr. B. S. Banthia ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Three weeks time, as last chance is given to the learned counsel for the petitioners to take fresh steps for the service of notice to the unserved respondents.
List again on 13.11.2014.
(M K HANJURA) Registrar MG