Supreme Court - Daily Orders
M/S Sai Int Udyog vs Ravi Kumar on 5 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.5 Court 13 (Video Conferencing) SECTION XVII
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). 7877/2021
M/S SAI INT UDYOG Appellant(s)
VERSUS
RAVI KUMAR & ORS. Respondent(s)
(FOR ADMISSION and IA No.168947/2021-STAY APPLICATION and IA
No.168948/2021-EXEMPTION FROM FILING O.T. )
Date : 05-01-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Appellant(s) Ma. Meenakshi Arora, Sr. Adv.
Ms. Jyoti Mendiratta, AOR
Mr. Arjun Pant, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant submits that although it has been recorded in Para 4 of the impugned order dated 23 rd September, 2021 that the appellant was duly served, but the fact is that the notices were never served upon the appellant.
Learned counsel for the appellant seeks liberty to file an application before the Tribunal in reference to what has been recorded in Para 4 of the impugned order dated 23 rd September, 2021. Signature Not Verified Keeping the appeal pending in this Court, the appellant may avail Digitally signed by NEETU KHAJURIA Date: 2022.01.08 10:30:29 IST Reason: the remedy of filing an application before the Tribunal, if so advised.
2List the matter after one month.
(NISHA KHULBEY) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)