Supreme Court - Daily Orders
Balwant Singh vs Mgt.Of Ashok Hotel . on 21 April, 2015
ITEM NO.6 REGISTRAR COURT. 1 SECTION XV
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 34303/2011
BALWANT SINGH Petitioner(s)
VERSUS
MGT.OF ASHOK HOTEL & ORS. Respondent(s)
Date : 21/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms Sheeba Khan, Adv.
Ms. Tulika Prakash,Adv.
For Respondent(s)
Ms Sudha Pal, Adv.
Ms. Sushma Suri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Proof of publication qua respondent nos 4(i) and 4(ii) has been filed only with respect to one publication i.e., in English newspaper, same has not been filed about the notice to have been published in one Hindi newspaper as well having circulation in the local area of the respondent concerned. At this stage, the ld. Counsel for the petitioner has requested that publications were not issued due to financial constraints of the petitioner. It is requested that in addition both these respondents be allowed to be served by dasti notice. Request accepted. Notices be accordingly issued. Proof of service be filed within 28 days of service.
Signature Not VerifiedList again on 27.7.2015.
Digitally signed by Hema Joshi Date: 2015.04.23 17:24:49 IST Reason:(RACHNA GUPTA) Registrar