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Supreme Court - Daily Orders

Archana Singh vs The District Judge, Mainpuri on 11 March, 2015

     ITEM NO.4                           REGISTRAR COURT. 2                       SECTION XI

                                   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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                        No(s).     7395/2011

     ARCHANA SINGH                                                            Petitioner(s)

                                                         VERSUS

     THE DISTRICT JUDGE, MAINPURI AND ORS                                     Respondent(s)



     (with office report)


     Date : 11/03/2015 This petition was called on for hearing today.



     For Petitioner(s)                       Mr. Ujjwal Pandey,Adv.
                                             Ms. Asha Gopalan Nair,Adv.


     For Respondent(s)
                                             Mr. Ashok K. Srivastava,Adv.



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

The learned counsel for the petitioner shall file the fresh particulars of the respondent Nos. 4,6 and 7 within a period of three weeks and he shall also take appropriate steps for the service of notice to them and to the respondent Nos. 1 to 3, 8 and 10 within the same period. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the Signature Not Verified Digitally signed by period prescribed above.

List again on 14.5.2015.

Reason:

(M K HANJURA) Registrar MG