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Jayashree Vijay Mundaware vs The Principal/Head Mistress Of Ashoka ... on 20 March, 2015

     ITEM NO.101                             REGISTRAR COURT. 2                SECTION IX

                                   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).   35397/2014

     JAYASHREE VIJAY MUNDAWARE                                              Petitioner(s)

                                                       VERSUS

     THE PRINCIPAL/HEAD MISTRESS OF ASHOKA UNIVERSAL SCHOOL & OTHERS
                                                       Respondent(s)

     (with appln. (s) for permission to file additional documents)


     Date : 20/03/2015 This petition was called on for hearing today.



     For Petitioner(s)
                                         Ms. Pragya Baghel,Adv.


     For Respondent(s)                   Ms. Renuka Sahu,Adv.
                                         Mr. Jay Savla,Adv.



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

The Learned counsel for the respondent Nos. 1 and 2 seeks and is given four weeks' time to file the counter affidavit. Service of notice is complete on the respondent Nos. 3 to 7 but no one has entered appearance on their behalf. These respondents shall also be at liberty to file the counter affidavit within the period stipulated above.

Await the return of the service of notice already issued to the respondent No. 8.

List again on 10.7.2015.

(M K HANJURA) Registrar MG