Supreme Court - Daily Orders
Tapan Raut vs Amr Infrastructures Ltd. on 1 March, 2021
Author: Surya Kant
Bench: Surya Kant
ITEM NO.25 Court 16 (Video Conferencing) SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1491/2017
TAPAN RAUT & ANR. Appellant(s)
VERSUS
AMR INFRASTRUCTURES LTD. & ORS. Respondent(s)
Date : 01-03-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
[IN CHAMBER]
For Appellant(s) Mr. Anupam Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Counsel for the petitioners seeks and is granted two weeks’ time to move application for substituted service.
(JATINDER KAUR) (RENU BALA GAMBHIR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Jatinder Kaur
Date: 2021.03.03
13:40:41 IST
Reason: