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Neelam Alagh vs Ashok Alagh on 18 August, 2017

      ITEM NO.103                         REGISTRAR COURT. 2                SECTION XIV

                                   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. SANJAY PARIHAR

      Petition(s) for Special Leave to Appeal (C)                  No(s).
      16128-16129/2017

      NEELAM ALAGH & ORS.                                                Petitioner(s)

                                                    VERSUS

      ASHOK ALAGH & ANR.                                                 Respondent(s)

      (FOR ADMISSION)


      Date : 18-08-2017 These petitions were called on for hearing today.



      For Petitioner(s)                 Mr.Sri Ram J.Thalapathy,Adv.
                                        Ms.Shobha Ramamoorthy, AOR

      For Respondent(s)                 Mr.Rajiv K.Garg,Adv.
                                        Mr.T.L.Garg,Adv.


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

Service is not complete in respect of the sole respondent. However, Mr.T.L.Garg, Ld.counsel undertakes to appear for the above said respondent. He seeks and is given four week's time to file the vakalatnama and the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondent within one week after filing the vakalatnama.

List the matter again on 06.10.2017.

SANJAY PARIHAR Registrar Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.08.19 SB 10:25:55 IST Reason: