Supreme Court - Daily Orders
Anjani Kumar Pandey vs The Regional Labour Commissioner ... on 28 January, 2022
ITEM NO.15 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION XVII
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. VINOD SINGH RAWAT
Petition(s) for Special Leave to Appeal (C) No(s). 7804/2020
ANJANI KUMAR PANDEY Petitioner(s)
VERSUS
THE REGIONAL LABOUR COMMISSIONER (CENTRAL) RANCHI & ANR.
Respondent(s)
Date : 28-01-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Himanshu Munshi, AOR
For Respondent(s) Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv
Ms. Shweta Kabra, Adv.
Ms. Prerna Singh, Adv
M/S. Khaitan & Co., AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
The office report indicates that service of notice is complete on the respondent No. 1 but no one has entered appearance on their behalf.
Four weeks time, as last chance is given to the respondent No. 2 to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.28 15:23:17 IST Reason:VINOD SINGH RAWAT Registrar MG