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Shakuntla Devi vs Kamla Devi on 31 August, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.6                                  COURT NO.3                      SECTION XIV

                                    S U P R E M E C O U R T O F             I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).8501/2015

     (Arising out of impugned final judgment and order dated 10/10/2014
     in RSA No.232/2010 passed by the High Court of Himachal Pradesh at
     Shimla)

     SHAKUNTLA DEVI & ORS.                                                           Petitioner(s)

                                                           VERSUS

     KAMLA DEVI & ANR.                                                               Respondent(s)
     (With interim relief and office report)

     Date : 31/08/2015 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ANIL R. DAVE
                            HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)                      Mr. Sanjeev Anand,Adv.
                                            Mr. Arush Khanna,Adv.

     For Respondent(s)                      Mr. Rohit Sharma,Adv.
                                            Mr. Inderjeet S. Chawla,Adv.

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

At the request of the learned counsel for the petitioners, Respondent No.2 stands deleted from the array of parties at the risk of the petitioners.

Mr. Rohit Sharma, learned counsel, has submitted that he has instructions to appear for Respondent No.1 and seeks time for filing vakalatnama and counter affidavit.

Vakalatnama may be filed within one week. List the matter on 21st September, 2015. Counter affidavit may be filed in the meantime.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar