Supreme Court - Daily Orders
Ajmer Vidhyut Vitran Nigam Ltd The ... vs Chiggan Lal on 16 January, 2018
Item No.32 1
REGISTRAR COURT. 2 SECTION XV
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 19181/2017
AJMER VIDHYUT VITRAN NIGAM LTD THE MANAGING DIRECTOR Petitioner(s)
VERSUS
CHIGGAN LAL Respondent(s)
(Civil Appeal No. 8807-8807 of 2016 referred to annexure P-2 was
dismissed/disposed of by Hon. Court on 07.09.2016
ONLY SC 19181/2017 TO BE LISTED BEFORE THE LD. REGISTRAR'S COURT ON
16.1.2018)
WITH
Diary No(s). 31315/2017 (XV)
( IA No.109755/2017-CONDONATION OF DELAY IN FILING)
Date : 16-01-2018 This petition was called on for hearing today.
For Petitioner(s) Ms. Veena Rattan,Adv.
Ms. Pratibha Jain, AOR
For Respondent(s) Mr. Paritosh Anil,Adv.
Mr. Raghunatha Sethupathy,Adv.
Ms. Astha Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.19181/2017
As per postal tracking report notices issued to the respondent Nos. 6, 11 and 15 could not be served and returned back undelivered.
Signature Not VerifiedHence, learned counsel for the petitioners shall Digitally signed by MADHU GROVER within a period of four weeks file the fresh particulars of the Date: 2018.01.16 16:51:08 TLT Reason:
said respondents and he shall also take fresh steps for the service of notice to them within the same period.Item No.32 2
Tracking report also shows that notice issued to the respondent No.16 has been received back with postal remarks “Left India”. Hence, learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period in compliance with the rules governing the subject.
Appearing respondents have already filed the counter affidavit.
List again on 8.3.2018.
SANJAY PARIHAR Registrar MG