Supreme Court - Daily Orders
Security Printing Corporation Of India ... vs Vijay D. Kasbe on 6 May, 2019
ITEM NO.65 REGISTRAR COURT. 2 SECTION IX
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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 1891-1900/2019
SECURITY PRINTING CORPORATION OF INDIA
LTD. & ORS. Petitioner(s)
VERSUS
VIJAY D. KASBE & ORS. Respondent(s)
Date : 06-05-2019 These petitions were called on for hearing today.
For Petitioner(s) Mr. Abhishek Kumar, Adv.
Ms. Arushi Gupta, Adv.
Mr. Rahul Shyam Bhandari, AOR
For Respondent(s)
Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Ravindra Keshavrao Adsure, AOR
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that as per postal report in respect of respondent no.194, the remarks shows that “not delivered addressee moved”. However, Ld. Counsel for the petitioner pointed out that fresh steps are to be taken for respondent no.193 instead of respondent no.194 and there appears to be some typographical error. Registry to verify the same and proceed as per rules.
Further Ld. Counsel for the petitioner shall within a period of four weeks file the fresh particulars of the rest of the unserved respondents and shall also take fresh steps for the service of notice to them within the same period.
Signature Not VerifiedList the matter again on 17.10.2019.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.05.07 11:41:09 IST Reason:RAJESH KUMAR GOEL Registrar CD