Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 30 September, 2019
ITEM NO.67 REGISTRAR COURT. 2 SECTION XI
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 SH. RAJESH KUMAR GOEL
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26075/2019
LAL BAHADUR & ORS. Petitioner(s)
VERSUS
RAILWAY ELECTRIFICATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119399/2019-CONDONATION OF DELAY
IN FILING and IA No.119402/2019-EXEMPTION FROM FILING O.T. and IA
No.119401/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 30-09-2019 This petition was called on for hearing today.
For Petitioner(s) Mr. Yasharth Kant,Adv.
Mr. Abhishek Kumar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete qua respondent Nos. 1, 2 and 7 to 9 but no one has entered appearance on their behalf.
As per postal tracking report, notice issued to respondent Nos. 4, 5, 6 and 10 has been received back with postal remarks “Insufficient Address”. Hence, learned counsel for petitioners shall within a period of four weeks’ file the fresh particulars of the said respondents and he shall also take requisite steps for the service of notice upon them.
Await the return of the service of notice already issued to Signature Not Verified the respondent No.3.
Digitally signed by MADHU GROVER Date: 2019.10.03 15:27:50 ISTReason: List again on 2.12.2019.
RAJESH KUMAR GOEL
Registrar
MG