Supreme Court - Daily Orders
R K Nigam vs M/S. U.P. Electronics Corp. Ltd. on 15 April, 2015
ITEM NO.78 REGISTRAR COURT. 2 SECTION XV
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). 23892/2014
R K NIGAM Petitioner(s)
VERSUS
M/S ELECTRONICS TEST AND DEVELOPMENT CENTRE PANKI KANPUR AND ANR
Respondent(s)
(with interim relief and office report)
Date : 15/04/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Kaushik Choudhary,adv.
Mr. Sunil Kumar Jain,Adv.
For Respondent(s) Ms.Lalita Kohli,adv.
M/s Manoj Swarup & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondent No.1 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
The office report is that the Ld.counsel for the respondent No.2 has already filed the counter affidavit.
List again on 04.08.2015.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.04.17 10:25:38 ISTReason: (M K HANJURA)
Registrar
SB