Supreme Court - Daily Orders
Satya Narayan Rai & Another vs Ram Ashray Mahto & Others on 9 January, 2015
ITEM NO.125 REGISTRAR COURT. 2 SECTION XVI
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 23564/2014
SATYA NARAYAN RAI & ANOTHER Petitioner(s)
VERSUS
RAM ASHRAY MAHTO & OTHERS Respondent(s)
Date : 09/01/2015 This petition was called on for hearing today.
For Petitioner(s) Ms.Swati Chandra,adv.
Mr. Akhilesh Kumar Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period provided above.
List again on 18.03.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.01.12 16:47:48 IST Reason: