Supreme Court - Daily Orders
C.I.T.,New Delhi vs Mahanagar Telephone Nigam Ltd. on 9 April, 2014
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ITEM NO.28 REGISTRAR COURT.2 SECTION IIIA
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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).34105/2012
C.I.T.,NEW DELHI Petitioner(s)
VERSUS
MAHANAGAR TELEPHONE NIGAM LTD. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report ))
With SLP(C) Nos. 34106, 34107 & 34109/2012
Date: 09/04/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mrs Anil Katiyar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
None appears.
Ld.counsel for the petitioner shall be directed to take fresh steps for the service of notice to the unserved respondents. He shall do the needful within a period of three weeks, failing which appropriate orders shall follow on the next date.
List again on 01.08.2014.
(M.K.HANJURA) Registrar SB