Supreme Court - Daily Orders
Prashant Mamgain vs Sushila Badola on 10 August, 2016
ITEM NO.56 REGISTRAR COURT. 1 SECTION II
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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4805/2015
PRASHANT MAMGAIN Petitioner(s)
VERSUS
SUSHILA BADOLA & ANR. Respondent(s)
(With interim relief and office report)
Date : 10/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Chandra Prakash,Adv.
Mr. Varun Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time is granted to learned Counsel for the petitioner to take fresh steps for effecting service on respondent no. 1. Issue notice, thereafter.
None appears for respondent no. 2 despite due service. List again on 19.10.2016.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by JYOTI GUPTA Date: 2016.08.11 15:42:25 IST Reason: