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Sudesh Chhikara vs Ramti Devi on 26 November, 2019

      ITEM NO.96                              REGISTRAR COURT. 2                   SECTION IV-B

                                      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 SH. SURINDER S. RATHI

      Petition(s) for Special Leave to Appeal (C)                        No(s).    20106/2019

      SUDESH CHHIKARA                                                          Petitioner(s)

                                                         VERSUS

      RAMTI DEVI & ANR.                                                        Respondent(s)

      (IA No.126864/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
      JUDGMENT )

      Date : 26-11-2019 This petition was called on for hearing today.



      For Petitioner(s)
                                          Mr. Kanhaiya Singhal, AOR

      For Respondent(s)                   Mr.Rahul Dhankar,Adv.
                                          Mr. Subhasish Bhowmick, AOR
                                          Mr.Rajat Sharma,Adv.

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

Ld.counsel for the respondent is present.

Ld.counsel for the petitioner is not present.

Respondent No.1 has already filed counter affidavit.

Ld.counsel for the petitioner is directed to file the affidavit in proof of dasti notice in respect of respondent No.2 within four weeks.

List the matter on 03.02.2020.

SURINDER S. RATHI Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.11.30 Registrar SB 12:05:37 IST Reason: