Supreme Court - Daily Orders
Big Cinemas And Another vs Manoj Kumar on 22 November, 2019
ITEM NO.22 REGISTRAR COURT. 2 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. SURINDER S. RATHI
IA 1/2016,2/2016,91470/2016,1/2016, in Petition(s) for Special
Leave to Appeal (C) No(s). 12773/2016
BIG CINEMAS AND ANOTHER & ANR. Petitioner(s)
VERSUS
MANOJ KUMAR Respondent(s)
(Only T.P. (C) No. 1895/2018 is to be listed before Ld. Registrar
Court.
IA No. 91470/2016 - DIRECTION
IA No. 1/2016 - PERMISSION TO FILE ANNEXURES
IA No. 2/2016 - PERMISSION TO RAISE ADDITIONAL QUESTION OF LAW)
WITH
T.P.(C) No. 1895/2018 (XVI-A)
Date : 22-11-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr. Rajesh Kumar, AOR
Mrs. Anil Katiyar, AOR
Mr. A. Deb Kumar, Adv.
Ms. A. Deepa, Adv.
Ms. Gayatri Misra, Adv.
For Respondent(s)
Mr. A. N. Arora, AOR
Mrs. Anil Katiyar, AOR
M/S. Khaitan & Co., AOR
Mr. Madhavam Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :Ld. counsel for petitioner is present.
Ld. Counsel for respondent is present.
Signature Not Verified T.P.(C) No. 1895/2018 Digitally signed by SWETA DHYANI Date: 2019.11.29 14:44:29 IST Reason:As per High Court Report, Notice could not be served to Respondent Nos. 2 and 3 as postal remarks shows “undelivered”.
Hence, Ld. counsel for the petitioner shall file the fresh ITEM NO.22 REGISTRAR COURT. 2 SECTION XVII-A particulars of the above respondents and he shall also take fresh steps for the service of notice to them within a period of four weeks.
List again on 30.01.2020.
SURINDER S. RATHI Registrar pm