Supreme Court - Daily Orders
Man Singh (D). Thr.Lrs. vs Uoi on 11 August, 2014
" ITEM NO.33 COURT NO.9 SECTION XIV
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). 4329/2012
MAN SINGH (D). THR.LRS. Appellant(s)
VERSUS
UOI AND ANR Respondent(s)
(Office report on default)
Date : 11/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Appellant(s) Mr. Naaren Nath Sarvaria, Adv.
Mr. Vikash Singh ,Adv.
For Respondent(s) Mr. V.B. Sharya, Adv.
for M/s Saharya & Co. ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No. 1 is ex parte. Respondent No. 2 is granted four weeks’ time to file the Statement of Case. Office Report dated 20th May, 2014 is discharged.
(NEELAM GULATI) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.08.20
16:28:15 IST
Reason: