Supreme Court - Daily Orders
Nagaland Public Service Commission vs State Of Nagaland &Amp Ors. on 21 April, 2015
ITEM NO.73 REGISTRAR COURT. 2 SECTION XIV
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). 3289/2014
NAGALAND PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
STATE OF NAGALAND & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 3290/2014
(With Office Report)
Date : 21/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Kedar Nath Tripathy,Adv.
Mr. Venkita Subramoniam T. R.,Adv.
For Respondent(s) Ms.K.Enatoli Sema,adv.
Mr. Balaji Srinivasan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.3289/2014
Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the office report insofar as it relates to the respondent No.6.
Ld.counsel for the petitioner take fresh steps for the service of notice by usual mode to the unserved respondent No.7 within a period of three weeks. Dasti in addition is permitted to be served Signature Not Verified through Digitally signed by Sushma Kumari Bajaj Date: 2015.04.23 the Trial Court, the particulars of which shall be 11:03:03 IST Reason:
furnished by the Ld.counsel for the petitioner within the period provided above.
…...2 ITEM NO.73 -2- SLP(C) No.3290/2014 Fresh steps for the service of notice by usual mode to the unserved respondent No.7 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 10.08.2015.
(M K HANJURA) Registrar SB