Supreme Court - Daily Orders
P. Narayanasamy(D) Thr. Lrs. vs S.B.I &Amp Ors on 20 April, 2015
ITEM NO.32 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 3402/2014
P. NARAYANASAMY & ORS Petitioner(s)
VERSUS
S.B.I & ORS Respondent(s)
(with interim relief and office report)
Date : 20/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. Aarti Goyal, Adv.
Mr. Vikas Singh Jangra,Adv.
For Respondent(s)
Ms. Daisy Hannah, Adv.
Mr. Sanjay Kapur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Among eight respondents, counter affidavit on behalf of respondent No.1 has already come on record.
Service with respect to respondent Nos.5 to 8 is complete. None has come present on behalf of any of them.
Service of respondent Nos.2 to 4 is still incomplete. The Ld. Counsel for the petitioner to take fresh steps to effect service. Be taken within three weeks' time.
List again on 20.7.2015.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.04.23 17:26:12 IST
Reason: (RACHNA GUPTA)
Registrar