Supreme Court - Daily Orders
Union Of India vs C. Girija . on 18 May, 2018
Item No.56 1
REGISTRAR COURT. 2 SECTION XI-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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 10884/2015
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
C. GIRIJA . & ORS. Respondent(s)
WITH
SLP(C) No. 11471/2015 (XI-A)
Date : 18-05-2018 This petition was called on for hearing today.
For Petitioner(s) Mr. Karanjot Singh Mainee,Adv.
Mr. Mahesh Kumar,Adv.
Mr. K.B. Sounder Rajan,Adv.
Mr. Uday Bhan Singh,Adv.
Mr. R.B. Yadav,Adv.
For Respondent(s) Ms. Ayiala Imti,Adv.
Mr. Amit Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 10884/2015
Four weeks time, as last chance is given to the learned counsel for the petitioners to comply with the terms of the order dated 5.4.2018 of this Court in respect of Respondent Nos. 3 and 5.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2018.05.19 12:33:20 TLT Reason: Item No.56 2 SLP(C) No. 11471/2015As per postal tracking report notice issued to the respondent No.9 has been received back with postal remarks “Insufficient address”. Hence, learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the said respondent.
Filing of the spare copies of the petition is dispensed with. List again on 13.8.2018.
SANJAY PARIHAR Registrar MG