Supreme Court - Daily Orders
Nandkishore Shravan Ahirrao vs Kosan Industries (P) Ltd. on 29 March, 2016
ITEM NO.78 REGISTRAR COURT. 2 SECTION XV
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s).30469-30470/2015
NANDKISHORE SHRAVAN AHIRRAO Petitioner(s)
VERSUS
KOSAN INDUSTRIES (P) LTD. Respondent(s)
(with interim relief and office report)
Date : 29/03/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Rameshwar Prasad Goyal,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 sole respondent shall be taken by the learned counsel for the petitioner within a period of four weeks.
List again on 11.5.2016.
(M V RAMESH) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2016.03.29 16:39:29 SCT Reason: