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The Director General, Sports Authority ... vs N.P. Ramesan on 11 April, 2022

     ITEM NO.45                          REGISTRAR COURT. 2               SECTION IV-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. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)                         No(s).    15968/2021

     THE DIRECTOR GENERAL, SPORTS AUTHORITY OF INDIA & ORS.Petitioner(s)

                                                         VERSUS

     N.P. RAMESAN & ANR.                                                       Respondent(s)


     Date : 11-04-2022 This petition was called on for hearing today.


     For Petitioner(s)                    Mr. Awanish Sinha, AOR
                                          Mr. Sanjib Kumar Mohanty,Adv.
                                          Mr. Parth Shekhar,Adv.

     For Respondent(s)                    Ms. Deepika Nandakumar,Adv.
                                          Mr. Anand Murthi Rao,Adv.
                                          Mr. Naresh Kumar, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

The office report indicates that Respondent No.1 has already filed the counter affidavit.

As per postal tracking report notice issued to respondent No. 2 has been received back with postal remarks “Insufficient Address”. Hence, learned counsel for the petitioners shall within a period of two weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period through the concerned Ld. Standing Counsel.

List again on 13.07.2022.

10:26:29 IST                                                                     Registrar
Reason:
     MG