Supreme Court - Daily Orders
Cmc Limited vs Deputy Director Employees State ... on 6 June, 2019
Bench: Indira Banerjee, Ajay Rastogi
ITEM NO.101 COURT NO.4 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).10343/2011
CMC LIMITED Appellant(s)
VERSUS
DEPUTY DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION Respondent(s)
Date : 06-06-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE AJAY RASTOGI
(VACATION BENCH)
For Appellant(s) Mr.Shraman Sinha, Adv.
Mr.Arnab Guha, Adv.
Mr.Awanish Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let fresh notice be issued to the respondent, returnable after two weeks.
Dasti, in addition, is permitted.
(SATISH KUMAR YADAV) (ANITA RANI AHUJA) AR-CUM-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.06.06 17:06:18 IST Reason: