Supreme Court - Daily Orders
Miss Surati vs Union Of India on 3 September, 2015
ITEM NO.54 REGISTRAR COURT. 2 SECTION X
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. M K HANJURA
Writ Petition(s)(Civil) No(s). 145/2015
SURATI Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 03/09/2015 This petition was called on for hearing today.
For Petitioner(s) Ms. Prachiti Deshpande,Adv.
Dr. R. R. Deshpande,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the respondent Nos. 2 and 3 shall be taken by the learned counsel for the petitioner within a period of four weeks. Dasti in addition is permitted to be served on respondent No. 2 through the Ld. Standing Counsel representing the State of NCT of Delhi and on the respondent No. 3 through the Ld. Standing Counsel representing the State of Orissa.
List again on 17.11.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.09.04 15:53:34 SCT Reason: