Supreme Court - Daily Orders
Cit vs Rural Electrification Corp. Ltd on 18 November, 2015
ITEM NO.32 REGISTRAR COURT. 1 SECTION IIIA
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). 19165/2014
CIT Petitioner(s)
VERSUS
RURAL ELECTRIFICATION CORP. LTD Respondent(s)
(with office report)
Date : 18/11/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms Sunita Gautam, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Sole respondent is not yet served. Ld. Counsel for the petitioner to take fresh steps within four weeks time. Notice thereafter be issued.
List again on 4.2.2016.
(RACHNA GUPTA) Registrar Signature Not Verified Digitally signed by Hema Joshi Date: 2015.11.18 17:02:49 IST Reason: