Supreme Court - Daily Orders
Union Of India vs N A Sreekumar on 28 January, 2015
ITEM NO.77 REGISTRAR COURT. 2 SECTION XVII
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
Civil Appeal No(s). 8985/2014
UNION OF INDIA AND ORS Appellant(s)
VERSUS
N A SREEKUMAR Respondent(s)
(with appln. (s) for leave to appeal u/s 31(1) of the armed forces
tribunal act, 2007 and stay and office report)
Date : 28/01/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Naik H.K.,Adv.
Mr. B. V. Balaram Das,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 sole respondent shall be taken by the learned counsel for the appellants 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 learned counsel for the appellants within the period prescribed above.
List again on 6.4.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.01.29 15:12:52 IST Reason: