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Khursheed vs Shaqoor on 3 March, 2020

     ITEM NO.57                              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 SH. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                                 No(s).    26454/2019

     KHURSHEED & ANR.                                                                    Petitioner(s)

                                                               VERSUS

     SHAQOOR                                                                             Respondent(s)


     Date : 03-03-2020 This petition was called on for hearing today.


     For Petitioner(s)
                                           Mr. Parmanand Gaur, AOR

     For Respondent(s)
                                           Mr. Ansar Ahmad Chaudhary, AOR
                                           Mr. Manish Kumar, Adv.
                                           Ms. Shehla Chaudhary, Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Ld. counsel for the Sole Respondent has already filed the vakalatnama which is found to be defective. Ld. counsel shall rectify the defects within a period of two weeks.

Thereafter, Ld. counsel for the petitioner is directed to provide the copy of pleadings to Ld. counsel for the Sole Respondent within one week and file proof. The above respondent shall file counter affidavit within four weeks thereafter. Signature Not Verified

List again on 21.04.2020.

Rajiv Kalra Date: 2020.03.03 17:09:34 IST Reason:

RAJIV KALRA Registrar pm