Supreme Court - Daily Orders
Akhil Pandey vs M/S Tech. Mahindra Ltd. on 12 September, 2014
ITEM NO.29 REGISTRAR COURT. 2 SECTION XIIA
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 881/2013
AKHIL PANDEY Petitioner(s)
VERSUS
M/S SATYAM COMPUTR SER.LTD.& ORS. Respondent(s)
Date : 12/09/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. Sumit Purohit,Adv.
Mr. Awanish Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that service of notice is complete on the respondent Nos. 5 and 6 but no one has entered appearance on their behalf. These respondents shall be at liberty to file the counter affidavit within a period of four weeks, in case they intend to do so.
The office report proceeds to state that the learned counsel for the petitioner has on 5.9.2014 filed the process fee after the time prescribed for such filing. Process fee is not required to be filed now in view of the amended Supreme Court Rules, 2013. Therefore, the notice shall be issued to the respondents with utmost dispatch.
List again on 1.12.2014. Signature Not Verified Digitally signed by Madhu Grover Date: 2014.09.15 10:04:33 IST Reason: (M K HANJURA) Registrar MG