Supreme Court - Daily Orders
Manoj Kumar Gupta vs M/S. Indian Farmers Fertilizers ... on 6 October, 2015
ITEM NO.81 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 11859/2015
MANOJ KUMAR GUPTA Petitioner(s)
VERSUS
M/S. INDIAN FARMERS FERTILIZERS COOPERATIVE LTD. AND ORS.
Respondent(s)
(with interim relief and office report)
Date : 06/10/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. V. N. Raghupathy,Adv.
For Respondent(s)
Mr Tenzing Tsering, Adv.
Mr. Abhay Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 has not filed counter affidavit. Time as was granted by the Hon'ble Court vide order dt.1.5.2015 already stands expired. Further opportunity therefore cannot be granted.
For appropriate directions qua effecting service upon respondent nos. 2 and 3, matter was to be placed before the Hon'ble Judge in Chambers. However, the spare copies of the petition have been provided by the petitioner. Registry now to issue notices urgently.
Signature Not VerifiedList again on 8.1.2016.
Digitally signed by Hema Joshi Date: 2015.10.06 16:45:50 IST Reason:(RACHNA GUPTA) Registrar