Supreme Court - Daily Orders
Suresh Chand Jain vs Director General, Nift . on 7 April, 2016
ITEM NO.86 REGISTRAR COURT. 2 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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 28004/2015
SURESH CHAND JAIN Petitioner(s)
VERSUS
DIRECTOR GENERAL, NIFT AND ANR. Respondent(s)
(with interim relief and office report)
Date : 07/04/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rabin Majumder,Adv.
For Respondent(s) Mr.Sanjeev Choudhary,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr.Sanjeev Choudhary, Ld.counsel undertakes to appear for the respondent Nos.1 & 2. He seeks and is given two weeks time to file the vakalatnama and the four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondents within one week after filing the vakalatnama.
List the matter again on 05.07.2016.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2016.04.07 16:27:55 TLT Reason: