Supreme Court - Daily Orders
Tapan Raut vs Amr Infrastructures Ltd. on 22 July, 2021
Author: Surya Kant
Bench: Surya Kant
ITEM NO.24 Court 13 (Video Conferencing) SECTION XVII-A
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 : 22-07-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
[IN CHAMBERS]
For Appellant(s) Ms. Smriti Dua, Adv.
Mr. Anupam Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Despite two weeks’ time granted on 1st March, 2021, appellants have taken no steps to serve Respondent Nos. 1 to 5 through substituted service.
Learned counsel for the appellants seeks and is granted three weeks’ time in the interest of justice to effect substituted service on Respondent Nos. 1 to 5.
List after after four weeks.
Signature Not Verified (NEETA SAPRA) Digitally signed by Rajni Mukhi Date: 2021.07.23 (RENU BALA GAMBHIR) COURT MASTER (SH) 16:20:22 IST Reason: COURT MASTER (NSH)