Supreme Court - Daily Orders
The Chairman, Punjab State Power ... vs Sanjeev Kumar on 3 April, 2019
ITEM NO.57 REGISTRAR COURT. 2 SECTION IV-B
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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 571/2019
THE CHAIRMAN, PUNJAB STATE POWER CORPORATION LIMITED (PREVIOUSLY
PUNJAB STATE ELECTRICITY CORPORATI & ORS. Petitioner(s)
VERSUS
SANJEEV KUMAR & ANR. Respondent(s)
(FOR ADMISSION )
Date : 03-04-2019 This petition was called on for hearing today.
For Petitioner(s) Mr. Zahid Laiq Ahmed,Adv.
Ms. Zehra Khan,Adv.
Mr. Karan Bharihoke, AOR
Mr. B.D. Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete qua respondent No.2 but no one has entered appearance on his behalf.
As per postal tracking report, notice issued to respondent No.1 has been received back with postal remarks “Insufficient Address”. Hence, learned counsel for petitioners shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.
List again on 21.8.2019.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.04.04 15:48:59 IST Reason:RAJESH KUMAR GOEL Registrar MG