Supreme Court - Daily Orders
Navgraha ... vs State Of Haryana . on 12 January, 2010
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ITEM NO.146 REGISTRAR COURT.2 SECTION IVB
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 ASHOK MENON
Petition(s) for Special Leave to Appeal (Civil) No(s).22783/2009
NAVGRAHA CENT.GOVT.EMPL.COOP.G.H.SOC.LTD Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With prayer for interim relief )
Date: 12/01/2010 This Petition was called on for hearing today.
For Petitioner(s)
Mr. B.K.Satija,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Respondent nos. 3 and 4 have appeared. They may file counter affidavit, if any, within four weeks. Respondent nos. 2 and 5 have been served but there is no appearance for them. Issue fresh notice to respondent no. 1 by registered post A.D. List the matter on 18.02.2010.
(ASHOK MENON)
vk Registrar