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Nagaland Public Service Commission vs State Of Nagaland &Amp Ors. on 27 November, 2014

     ITEM NO.75                          REGISTRAR COURT. 2                 SECTION XIV

                                   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).   3289/2014

     NAGALAND PUBLIC SERVICE COMMISSION                                  Petitioner(s)

                                                    VERSUS

     STATE OF NAGALAND & ORS.                                        Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 3290/2014
     (With Office Report)

     Date : 27/11/2014 This petition was called on for hearing today.



     For Petitioner(s)                   Mr.Soin Khan,adv.
                                         Mr. Kedar Nath Tripathy,Adv.
                                         Mr.Neeraj Dubey,adv.
                                         Mr. Venkita Subramoniam T. R.,Adv.

     For Respondent(s)                   Ms.Shubhada Deshpande,adv.
                                         Ms.K.Enatoli Sema,adv.
                                         Mr. Balaji Srinivasan,Adv.
                                         Mr.Neeraj Dubey,adv.
                                         Mr.Venkita Subramoniam T.R.adv.
                                         Mr.Soin Khan,adv.
                                         Mr. Kedar Nath Tripathy,Adv

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

Await the return of the service of notice already issued to the respondent No.6.

Three weeks time as last chance is given to the Ld.counsel for Signature Not Verified the petitioner to take fresh steps for the service of notice by Digitally signed by Sushma Kumari Bajaj Date: 2014.11.29 usual mode to the unserved respondent No.7.

11:52:57 IST
Reason:                                                            Dasti in addition is


                                                                       ….......2
ITEM NO.75                        -2-

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 stipulated above.

Await the return of the service of notice already issued to the respondent No.3.

Three weeks time as last chance is given to the Ld.counsel for the petitioner to take fresh steps for the service of notice by usual mode to the unserved respondent No.7. 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 stipulated above.

List again on 11.02.2015.

(M K HANJURA) Registrar SB