Supreme Court - Daily Orders
Major General S K Choudhury vs Union Of India . on 18 May, 2018
ITEM NO.49 REGISTRAR COURT. 1 SECTION XVII
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. KAPIL MEHTA
Civil Appeal D. No(s). 37555/2016
MAJOR GENERAL S K CHOUDHURY Appellant(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
Date : 18-05-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sushant Gupta, Adv.
Mr. Amandeep Kaur, Adv.
Dr. Kailash Chand, AOR
For Respondent(s)
Ms. Saumya Sinha, Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Advocate, Ms. Saumya Sinha, appearing on behalf of Mr. Mukesh Kumar Maroria, Advocate-on-record submitted that they have filed vakalatnama on behalf of respondent Nos.1 to 3 only and filed counter affidavit also for respondent Nos.1 to 3 but their name is reflected for respondent No.4 in the Cause List. Registry to correct the database accordingly.
Respondent No.4 is unserved. The Ld. Counsel for the petitioner to take fresh steps for service of respondent No.4 within two weeks, as last opportunity. Notice thereafter be issued.
List again on 2.8.2018.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.05.22 KAPIL MEHTA 16:14:48 IST Reason: Registrar rd 18.5.2018