Supreme Court - Daily Orders
Ranjitha vs M.S. Lakshminarayana on 13 February, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.6 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 2191/2023
RANJITHA Petitioner(s)
VERSUS
M.S. LAKSHMINARAYANA Respondent(s)
(IA No. 171642/2023 - EX-PARTE STAY)
Date : 13-02-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. A. Mohan Raj, Adv.
Ms. Lakshmipriya, Adv.
Ms. Charulata Chaudhary, AOR
For Respondent(s)
(Though appeared, appearance not given)
UPON hearing the counsel the Court made the following
O R D E R
1. At the request of the learned counsel appearing for the respondent, four weeks’ time is granted for filing counter affidavit.
2. List after four weeks.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Narendra Prasad Date: 2024.02.13 17:34:42 IST Reason: