Supreme Court - Daily Orders
Divisional Railway Manager (Personal) ... vs Dinesh Kumar Sharma on 7 May, 2015
ITEM NO.85 REGISTRAR COURT. 2 SECTION IVA
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). 32999/2014
DIVISIONAL RAILWAY MANAGER (PERSONAL) NORTH CENTRAL RAILWAY JHANSI
UPPetitioner(s)
VERSUS
DINESH KUMAR SHARMA AND ORS Respondent(s)
(with office report)
Date : 07/05/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Shreekant N. Terdal,Adv.
Mr. Rajesh Singh Chauhan, Adv.
For Respondent(s)
Mr. Pashupathi Nath Razdan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the learned counsels for Respondent Nos. 1, 2 & 4 have filed vakalatnama which is defective. The Learned counsel shall within a period of four weeks rectify the defects and he shall file the counter affidavit also within the same time. Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 3, 5 to 10 shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served on Respondent Nos.3 & 8 through the trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above and on the other respondents through the Ld. Standing Counsel representing the Union of India.
Signature Not Verified Digitally signed byList again on 26.08.2015.
Madhu Grover Date: 2015.05.09 06:51:39 CEST Reason:(M K HANJURA) Registrar KP