Supreme Court - Daily Orders
Home Solutions Retails (India ) Ltd. vs Union Of India Ministry Of Finance on 7 February, 2014
F
ITEM NO.18 REGISTRAR COURT.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 8878 OF 2011
BEFORE THE REGISTRAR M.A. SAYEED
HOME SOLUTIONS RETAILS (INDIA ) LTD. Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With prayer for interim relief )
Date: 07/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Ms Neha Agarwal, Adv.
Mr. E.C. Agrawala,Adv.
For Respondent(s)
Mr Amit Upreti, Adv.
Mr. Arvind Kumar Sharma,Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. Counsel for the petitioner has made a submission at Bar that she would be taking the necessary steps for effecting service on respondent No.7 by way of substituted service. Necessary application be moved in three weeks time and on compliance same be placed before the ld. Registrar in office for necessary orders/directions.
| | |(M.A.SAYEED) |
| | |REGISTRAR |
hj
F
ITEM NO.18 REGISTRAR COURT.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 8878 OF 2011 BEFORE THE REGISTRAR M.A. SAYEED HOME SOLUTIONS RETAILS (INDIA ) LTD. Appellant (s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With prayer for interim relief ) Date: 07/02/2014 This Appeal was called on for hearing today.
For Appellant(s) Ms Neha Agarwal, Adv.
Mr. E.C. Agrawala,Adv.
For Respondent(s) Mr Amit Upreti, Adv.
Mr. Arvind Kumar Sharma,Adv.
UPON hearing counsel the Court made the following O R D E R The ld. Counsel for the petitioner has made a submission at Bar that she would be taking the necessary steps for effecting service on respondent No.7 by way of substituted service. Necessary application be moved in three weeks time and on compliance same be placed before the ld. Registrar in office for necessary orders/directions.
| | |(M.A.SAYEED) | | | |REGISTRAR | hj