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Shri G. Hari Hara Reddy vs Security Printing And Minting ... on 14 September, 2018

      ITEM NO.62                          REGISTRAR COURT. 2                       SECTION XII-A

                                   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         MANOJ JAIN

      Petition(s) for Special Leave to Appeal (C)                        No(s).    6290-6291/2018

      SHRI G. HARI HARA REDDY & ORS.                                           Petitioner(s)

                                                        VERSUS

      SECURITY PRINTING AND MINTING CORPORATION OF INDIA LIMITED & ORS.
                                                        Respondent(s)



      Date : 14-09-2018 These petitions were called on for hearing today.



      For Petitioner(s)                  Ms.M.Yesasvi,Adv.
                                         Mr.K.Sharat Kumar,Adv.
                                         Mr. Y. Raja Gopala Rao, AOR

      For Respondent(s)                  Mr.Naresh Kaushik,Adv.
                                         Mrs. Lalita Kaushik, AOR


                UPON hearing the counsel the Court made the following
                                   O R D E R

SLP(C) No.6290/2018 Respondent Nos.1 & 2 have already filed counter affidavit.

Two weeks’ time, as a last chance is given to Ld.counsel for the petitioner to take fresh steps for effecting service upon respondent Nos.3 & 4. Dasti in addition, is also permitted.

Respondent Nos.3 & 4 have already filed counter affidavit. Two weeks’ time, as a last chance is given to Ld.counsel for the petitioner to take fresh steps for effecting service upon respondent Nos.1 & 2. Dasti in addition, is also permitted.

List the matter again on 14.11.2018.

MANOJ JAIN Registrar SB