Supreme Court - Daily Orders
Om Prakash Bhatnagar vs Madhya Pradesh Electricity Board on 30 July, 2015
Author: Madan B. Lokur
Bench: Madan B. Lokur
ITEM NO.22 COURT NO.9 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 22554/2013
(Arising out of impugned final judgment and order dated 12/03/2013
in WA No. 723/2008 passed by the High Court of M.P. Bench at
Gwalior)
OM PRAKASH BHATNAGAR Petitioner(s)
VERSUS
MADHYA PRADESH ELECTRICITY BOARD & ORS Respondent(s)
(Office report for directions)
Date : 30/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
[IN CHAMBERS]
For Petitioner(s) Mr. Aabhas Parimal, Adv,
Ms. Anushree Misrha, Adv.
Mr. Prashant Shukla, Adv.
Mr. Nikilesh Ramachandran,Adv.
For Respondent(s) Mr. Vishesh Issar, Adv.
Mr. Rahul Dhawan, Adv.
Mr. Shailabh Tiwari, Adv.
Mr. Pukhrambam Ramesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is directed to take fresh steps to serve the unserved respondent nos.2 and 3 within six weeks from today.
Signature Not Verified Digitally signed by Om Parkash(SWETA DHYANI) (RENU DIWAN) Sharma Date: 2015.08.01 13:38:27 IST Reason: Signed Card of Mr. Om Parkash Sharma, Court Master is being used by Ms. Sweta Sr. P.A. COURT MASTER Dhyani,Sr.P.A. for uploading the proceedings of Court No.9 dated 30- 07-2015.