Supreme Court - Daily Orders
S.D. Manohara vs Konkan Railway Corporation Limited on 17 January, 2022
ITEM NO.19 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION IV-A
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. VINOD SINGH RAWAT
Petition(s) for Special Leave to Appeal (C) No(s). 15788/2021
S.D. MANOHARA Petitioner(s)
VERSUS
KONKAN RAILWAY CORPORATION LIMITED & ORS. Respondent(s)
Date : 17-01-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Anirudh Sanganeria, AOR
For Respondent(s)
Mrs. Suchitra Atul Chitale, AOR
Ms. Tanvi Kakar, Adv
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time, as last chance is given to the respondent Nos. 1 to 3 to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.
VINOD SINGH RAWAT Registrar Signature Not Verified MG Digitally signed by Indu Marwah Date: 2022.01.18 14:50:23 IST Reason: