Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Indian Foreign Service(B)Gazetted ... vs Union Of India on 10 December, 2015

     ITEM NO.34                             REGISTRAR COURT. 1                           SECTION XIV

                                    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

                                              Civil Appeal     No(s).    8967/2014


     INDIAN FOREIGN SERVICE(B)GAZETTED OFFICE                                       Appellant(s)

                                                        VERSUS

     UOI & ORS                                                                      Respondent(s)



     Date : 10/12/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Ms. Abha R. Sharma,Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service upon respondent nos. 2 to 4 is complete. Correct particulars of respondent nos. 1,6 and 7 have not been filed nor application for substituting the legal representatives of deceased respondent no.5 has been filed. However, the ld. Counsel, Mr Vikas Pathak has appeared on behalf of all the respondents except for respondent no.5. It is mentioned that vakalatnama has already been filed. Registry to update the same.

Ld. Counsel for the petitioner to file application for substituting the legal representatives within four weeks time. Application thereafter be processed as per rules.

Signature Not Verified Digitally signed by Hema Joshi Date: 2015.12.15 13:14:45 IST

(RACHNA GUPTA) Reason:

Registrar