Supreme Court - Daily Orders
State Of W.B. vs Managing Committee Of Sevagram ... on 4 July, 2014
0 ITEM NO.66 REGISTRAR COURT.2 SECTION XVI
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 19202/2013
STATE OF W.B. & ORS. Petitioner(s)
VERSUS
MANAGING COMMITTEE OF SEVAGRAM HG.SCHOOL Respondent(s)
Date : 04/07/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.Saakaar Sardana,adv.
Mr. Anip Sachthey ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the petitioner is present. He is directed to take fresh steps for the service of notice to the unser ved respondent No.1. He shall do the needful within a period of three weeks, failing which appropriate orders shall follow on the next date.
List again on 8.09.2014.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.08 13:55:39 IST Reason: