Supreme Court - Daily Orders
Niit Limited vs Union Of India on 20 November, 2014
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.10 COURT NO.13 SECTION III
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). 1460/2012
M/S NIIT LIMITED Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Office Report on default)
Date : 20/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Appellant(s)
Mr. Kushagra Pandit, Adv.
Mr. Pradeep K. Bakshi, Adv.
Mr. Prashanth S. Shivadass, Adv.
Mr. M. P. Devanath,Adv.
For Respondent(s)
Mr. Vikas Bansal, Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Shalinder S., Adv.
Mr. D.S. Mahra, Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused Office Report dated 20-11-2014.
Mr. Pradeep K. Bakshi, learned counsel appearing for the appellant states that he has already filed process fee and spare copies on 19-11-2014 for issuance of fresh notice of lodgment of petition of appeal to the unserved respondents.
Signature Not Verified Digitally signed byIn view of the above, the Registry is directed to take steps Vishal Anand Date: 2014.11.21 in the matter. 22:36:36 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER