Supreme Court - Daily Orders
Jitesh Gupta vs Punjab State Industrial Development ... on 12 January, 2015
ITEM NO.137 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 30985/2014
JITESH GUPTA Petitioner(s)
VERSUS
PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. (PSIDC) &
ANR.Respondent(s)
(with interim relief and office report)
Date : 12/01/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Anupam Lal Das,Adv.
Mr. Anirudh Singh, Adv.
For Respondent(s)
Mr. Arun K. Sinha, Adv.
Mr. Sumit Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sumit Sinha, learned Advocate, has appeared on behalf of the respondent no.1. He seeks and is given four weeks time to file Vakalatnama and Counter Affidavit.
The learned counsel for the petitioner shall within a period of four weeks file the affidavit in proof of dasti service of notice already issued to the respondent, whereafter no further extension shall be given.
List on 19.03.2015.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.01.15 16:49:34 ISTReason: (M K HANJURA)
Registrar
PS