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Union Of India vs Sehdev Paswan on 13 March, 2015

     ITEM NO.21                              REGISTRAR COURT. 2                          SECTION IVB

                                       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).
     29030-29031/2012

     UNION OF INDIA & ORS.                                                          Petitioner(s)

                                                            VERSUS

     SEHDEV PASWAN & ORS.                                                           Respondent(s)



     (with office report)


     Date : 13/03/2015 These petitions were called on for hearing today.



     For Petitioner(s)
                                             Mr. B. Krishna Prasad,Adv.
                                             Ms. Sushma Suri, Adv.
                                             Mrs. Gargi Khanna, Adv.

     For Respondent(s)
                                             Mr. Mishra Saurabh,Adv.
                                             Ms. Uttara Babbar,Adv.


                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

Fresh steps for the service of notice to the unserved respondent no.63 shall be taken by the learned counsel for the petitioners within a period of four weeks. Dasti, in addition, is permitted to be served through the learned Standing Counsel representing the Union Territory of Chandigarh Signature Not Verified Digitally signed by List again on 01.07.2015.

(M K HANJURA) Registrar PS