Supreme Court - Daily Orders
Dr. Anil Khandelwal vs Phoenix India on 28 January, 2016
ITEM NO.6 REGISTRAR COURT. 2 SECTION IIA
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
Criminal Appeal No(s). 1159-1160/2011
ANIL KAHNDELWAL Appellant(s)
VERSUS
PHOENIX INDIA & ANR Respondent(s)
WITH
Crl.A. No. 1166/2011
Date : 28/01/2016 These appeals were called on for hearing today.
For Appellant(s) Mr. Prashant Mehra,Adv.
Mr. Pramod B. Agarwala,Adv.
For Respondent(s)
Ms. Asha Gopalan Nair,Adv.
Mr. S.S. Bandaru,Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellanat shall within a period of four weeks file the fresh particulars of the Respondent No. 1 in Crl.A. Nos. 1159-1160/2011 and Respondent No.2 in Crl.A. No. 1166/2011 and he shall also take appropriate steps for the service of NLPA to them within the same period.
Signature Not Verified Digitally signed by Madhu GroverList again on 11.3.2016.
Date: 2016.01.28 16:55:43 SCT Reason:(M V RAMESH) Registrar MG