Supreme Court - Daily Orders
Tapan Raut vs Amr Infrastructures Ltd. on 14 November, 2017
ITEM NO.5 REGISTRAR COURT. 1 SECTION XVII
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 MR. KAPIL MEHTA
Civil Appeal No(s). 1491/2017
TAPAN RAUT & ANR. Appellant(s)
VERSUS
AMR INFRASTRUCTURES LTD. & ORS. Respondent(s)
Date : 14-11-2017 This appeal was called on for hearing today.
For Appellant(s) Mr. Lokesh Chopra,Adv.
Mr. Anupam Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps be taken by the learned counsel for the petitioner for service of respondent Nos. 1 to 5 within two weeks' time. Thereafter, notice be issued.
List again on 17th of January, 2018.
KAPIL MEHTA Registrar 14.11.2017 Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2017.11.17 16:57:45 IST Reason: