Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 7 February, 2020
ITEM NO.46 REGISTRAR COURT. 2 SECTION XI
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 SH. RAJIV KALRA
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26075/2019
LAL BAHADUR & ORS. Petitioner(s)
VERSUS
RAILWAY ELECTRIFICATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119399/2019-CONDONATION OF DELAY
IN FILING and IA No.119402/2019-EXEMPTION FROM FILING O.T. and IA
No.119401/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 07-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Abhishek Kumar Singh, AOR
Mr. Yasharth Kant, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is complete upon respondent Nos. 1, 2, 3 and 7 to 10 but no one has entered appearance on their behalf.
Ld. counsel for the petitioner shall within a period of two weeks, as a last chance file the fresh particulars of the Respondent No. 5 and he shall also take fresh steps for the service of notice to him within the same period. Signature Not Verified
Notice could not be served to Respondent Nos. 4 and 6 and same Digitally signed by Rajiv Kalra Date: 2020.02.07 has been received back “undelivered”. Hence, Ld. counsel for the 14:45:51 IST Reason:
ITEM NO.46 REGISTRAR COURT. 2 SECTION XI petitioner shall file the fresh particulars of the above respondents and he shall also take fresh steps for the service of notice to them within a period of two weeks.
List again on 09.04.2020.
RAJIV KALRA Registrar pm