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Big Cinemas And Another vs Manoj Kumar on 7 April, 2017

      ITEM NO.44                               REGISTRAR COURT. 2                    SECTION XVII

                                       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).                            12773/2016

      BIG CINEMAS AND ANR                                                          Petitioner(s)

                                                          VERSUS

      MANOJ KUMAR                                                                  Respondent(s)


      (with appln. (s) for directions and permission to file additional
      documents and permission to raise additional question of law and
      interim relief and office report)


      Date : 07/04/2017 This petition was called on for hearing today.


      For Petitioner(s)
                                               Mr. Rajesh Kumar,Adv.
                                               Mr. Hassan Murtza, Adv.
                                               Mr. Kaustabh Shukla, Adv.

      For Respondent(s)


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

The tracking report discloses that the notice issued to the sole respondent in the Petition as well in the I.A. for direction could not be served as he has left India. However, Mr. Kaustabh Shukla, Ld. Counsel for the petitioner represent that he has filed the proof of dasti service in respect of the sole respondent yesterday. Therefore, the office is directed to verify the same and subject to the completion of service, the matter shall be processed for listing before the Hon'ble Court under the Rules.

(M V RAMESH) Registrar PS