Supreme Court - Daily Orders
M/S Balaji Cold Storage P.Ltd.. vs Ram Dhyan Chaudhary @ Ramdhyan Yadav on 21 February, 2022
ITEM NO.5 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION XVII-A
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 SH. SAURABH PARTAP SINGH LALER
Civil Appeal No(s). 6076-6077/2011
M/S BALAJI COLD STORAGE P.LTD.. & ANR. Appellant(s)
VERSUS
RAM DHYAN CHAUDHARY @ RAMDHYAN YADAV Respondent(s)
Date : 21-02-2022 These appeals were called on for hearing today.
For Appellant(s)
Mr. V. N. Raghupathy, AOR
Mr.Niraj Kumar Singh, Adv
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
As per postal tracking report notice of alternative arrangement issued to the sole respondent could not be served and returned back undelivered with postal remarks “not found”. Hence, learned counsel for the petitioner shall file the fresh particulars and take fresh steps in respect of the above said respondent within a period of four weeks for the service of notice to him.
List again on 28.03.2022.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.02.23 SAURABH PARTAP SINGH LALER 09:37:43 IST Reason: Registrar