Supreme Court - Daily Orders
State Of Orissa . vs Gauri Shankar Padhi (D) Through Lrs. . on 7 February, 2014
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ITEM NO.25 COURT NO.5 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).8371/2008
(From the judgement and order dated 06/11/2006 in FA No.252/1998 of The
NATIONAL CONSUMERS DISPUTES REDRESSAL COMMISSION, NEW DELHI)
STATE OF ORISSA & ORS. Petitioner(s)
VERSUS
GAURI SHANKAR PADHI Respondent(s)
(Office report for directions)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
(IN CHAMBERS)
For Petitioner(s) Mrs. Kirti Renu Mishra, Adv.
For Respondent(s) Mrs.Sarla Chandra, Adv.
Mr.Anurag Sharma, Adv.
Ms. Sharmila Upadhyay, Adv.
UPON hearing counsel the Court made the following
O R D E R
At the request of learned counsel for the petitioners, four weeks’ time is granted for filing appropriate application for effecting service upon the legal representatives, who are stated to be residing in Singapore.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar