Supreme Court - Daily Orders
Tapan Raut vs Amr Infrastructures Ltd. on 13 August, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.36 COURT NO.13 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).1491/2017
TAPAN RAUT & ANR. Appellant(s)
VERSUS
AMR INFRASTRUCTURES LTD. & ORS. Respondent(s)
Date : 13-08-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Appellant(s) Mr. Lokesh Chopra,Adv.
Mr. Anupam Mishra,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has not taken fresh steps for service of respondent Nos.1 to 5. Dasti service be permitted for service on the said respondents.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.08.16
14:42:29 IST
Reason: