Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs Registrar, Central Administrative ... on 9 April, 2015

     ITEM NO.89                          REGISTRAR COURT. 2                    SECTION XII

                                   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).   979/2015

     UNION OF INDIA AND ORS                                                 Petitioner(s)

                                                      VERSUS

     REGISTRAR, CAT AND ANR                                                 Respondent(s)

     (with office report)


     Date : 09/04/2015 This petition was called on for hearing today.



     For Petitioner(s)                   Ms. S. Usha Reddy,Adv.
                                         Mr. D. S. Mahra,Adv.


     For Respondent(s)                   Mr. Satheesh Mohanan,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. Satheesh Mohanan, Ld. Advocate has appeared on behalf of the respondent No. 2. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Fresh steps for the service of notice by usual mode to the unserved respondent No.1 shall be taken by the learned counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Ld. Standing Counsel representing the State of Tamil Nadu.

List again on 30.7.2015.

Sushma Kumari Bajaj                                                         (M K HANJURA)
Date: 2015.04.11
06:47:17 CEST
Reason:                                                                       Registrar
     MG