Supreme Court - Daily Orders
S.K Srivastava vs Shumana Sen (Irs 99005) on 13 January, 2015
Bench: Anil R. Dave, Kurian Joseph, Shiva Kirti Singh
REVISED
ITEM NO.18 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).6456-6458/2014
S.K SRIVASTAVA Petitioner(s)
VERSUS
SHUMANA SEN & ANR Respondent(s)
(With appln. for c/delay in filing SLP and office report)
(For final disposal)
WITH W.P.(C)No.1010/2014
(With appln.(s) for permission to file synopsis and list of dates
and Office Report)
Date : 13/01/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Collin Gonsalves,Sr.Adv.
Mr. Balbir Singh Gupta,Adv.(Not present)
Ms. Jubli Momalia,Adv.
For Mr. Satya Mitra,Adv.
For Respondent(s) Mr. Jayant Kumar Mehta,Adv.(Not present)
Mr. Arvind Bambroo,Adv.
For Ms. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue fresh notice to the unserved respondents, returnable on 3rd February, 2015.
Dasti service, in addition, is permitted.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.01.15 16:51:47 IST Reason: (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar ITEM NO.18 COURT NO.3 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).6456-6458/2014 S.K SRIVASTAVA Petitioner(s) VERSUS SHUMANA SEN & ANR Respondent(s) (With appln. for c/delay in filing SLP and office report) (For final disposal) WITH W.P.(C)No.1010/2014 (With appln.(s) for permission to file synopsis and list of dates and Office Report) Date : 13/01/2015 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Petitioner(s) Mr. Balbir Singh Gupta,Adv.(Not present) Ms. Jubli Momalia,Adv.
For Mr. Satya Mitra,Adv.
For Respondent(s) Mr. Jayant Kumar Mehta,Adv.(Not present) Mr. Arvind Bambroo,Adv.
For Ms. Anil Katiyar,Adv.
UPON hearing the counsel the Court made the following O R D E R Issue fresh notice to the unserved respondents, returnable on 20th March, 2015.
Dasti service, in addition, is permitted.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar