Supreme Court - Daily Orders
The Electronic Corporation Of India ... vs M. Shivani on 7 December, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.55 COURT NO.11 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).27086/2018
(Arising out of impugned final judgment and order dated 08-03-2018
in WA No.94/2018 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
ELECTRONIC CORPORATION OF INDIA LIMITED & ANR. Petitioner(s)
VERSUS
M. SHIVANI & ANR. Respondent(s)
(With appln. for permission to file addl. documents/facts/
annexures)
Date : 07-12-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Annam D. N. Rao,AOR
Mr. A. Venkatesh,Adv.
Mr. Sudipto Sircar,Adv.
Mr. Rahul Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Though, this Court had issued notice on 28.9.2018 and according to the office report the respondents have been served in the matter, none has appeared on their behalf.
Considering the circumstances, we direct issuance of fresh notice, returnable in four weeks.
Dasti service, in addition, is permitted. List in the last week of January, 2019.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.12.08 12:25:01 IST Reason: (Vidya Negi) (Sarita Purohit)
Branch Officer AR-cum-PS