Supreme Court - Daily Orders
Union Of India vs S. Ranjit Samuel on 2 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.52 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 10811-10813/2018
(Arising out of impugned final judgment and order dated 14-02-2017
in WP Nos. 27798/2014, 34602/2014 and 33946/2014 passed by the High
Court of Judicature at Madras)
UNION OF INDIA & ORS. ETC.ETC. Petitioner(s)
VERSUS
S. RANJIT SAMUEL & ORS. ETC.ETC. Respondent(s)
Date : 02-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sarad Kumar Singhania,Adv.
Mr. V.V.V.Pattabhi Ram,Adv.
For Mr. B.V.Balram Das, AOR
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. V.K.Garg,Sr.Adv.
Mr. Vyom Raghuvanshi,Adv.
Ms. Mayuri Raghuvanshi, AOR
Mr. S.Aravindh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let unserved respondents be served through dasti service by the petitioners.
Let these matters be listed as soon as all the unserved respondents are reported to be served.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.07.03 17:10:16 IST (ANITA MALHOTRA) (CHANDER BALA) Reason: COURT MASTER COURT MASTER