Supreme Court - Daily Orders
Executive Engineer, Works Division Xv ... vs C.M. Abdul Khadar on 23 March, 2015
ITEM NO.126 REGISTRAR COURT. 2 SECTION IX
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). 3479-3480/2015
EXECUTIVE ENGINEER, WORKS DIVISION XV (NH), P.W.D. PONDA-GOA
Petitioner(s)
VERSUS
C.M. ABDUL KHADAR & ANR. Respondent(s)
Date : 23/03/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr.Siddharth Bhatnagar,adv.
Mr. Nirnimesh Dube,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List again on 13.07.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.03.24 16:14:12 IST Reason: