Supreme Court - Daily Orders
Rai Murari vs Patna University And Ors Thr. Its ... on 20 April, 2015
ITEM NO.62 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 11/2015
RAI MURARI AND ANR Petitioner(s)
VERSUS
PATNA UNIVERSITY AND ORS Respondent(s)
(with interim relief and office report)
Date : 20/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Mohit Kumar Shah,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of all the four respondents is incomplete. Ld. Counsel for the petitioner has requested to serve respondent Nos. 1 to 3, being Government bodies, through the respective standing counsel. Notices be accordingly issued. In addition, for respondent no.4 it is requested to serve him by dasti mode. Notice be issued accordingly. Better particulars be provided. It is requested that notices be issued through the Registrar, Patna University, respondent being appointed as Lecturer.
Signature Not Verified
Proof be filed within the stipulated time. Digitally signed by Hema Joshi Date: 2015.04.22 17:06:03 IST
Reason: List again on 24.7.2015.
(RACHNA GUPTA)
Registrar