Supreme Court - Daily Orders
The State Of Uttar Pradesh Finance ... vs M/S. D.S.M.Group Inds. on 28 November, 2022
1
ITEM NO.4.1 REGISTRAR COURT. 2 SECTION III-A
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. S.P.S. LALER
Civil Appeal No(s). 8677/2009
THE STATE OF UTTAR PRADESH FINANCE DEPARTMENT PRINCIPAL SECRETARY &
ORS. Appellant(s)
VERSUS
M/S. D.S.M.GROUP INDS. & ORS. Respondent(s)
(Only C.A. no. 8678 of 2009 is to be listed before the Ld.
Registrar's Court )
WITH
C.A. No. 8678/2009 (III-A)
Date : 28-11-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr. Bhakti Vardhan Singh, AOR
Mr. Ankit Khatri,Adv.
Ms. Amrita Verma,Adv.
For Respondent(s)
Mr. Rajesh Kumar, AOR
Mr. Keshav Sharma,Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
C.A. No. 8678/2009
Signature Not Verified
Four weeks time is given to respondent No.2 to file the Digitally signed by MADHU GROVER counter affidavit. Date: 2022.11.29 10:22:33 IST Reason:
As per postal tracking report alternative notice issued to respondent No. 1 has been received back with postal remarks 2 “Addressee Left”. Hence, learned counsel for appellants shall within a period of three weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.
List again on 16.1.2023.
S.P.S. LALER Registrar MG