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Shaifali Gupta vs Vidya Devi Gupta on 9 August, 2023

     ITEM NO.35                         REGISTRAR COURT. 1                   SECTION IV-C

                                      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. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (C)                            No(s).   4673/2023

     SHAIFALI GUPTA                                                                Petitioner(s)

                                                           VERSUS

     VIDYA DEVI GUPTA & ORS.                                                       Respondent(s)

     WITH
     SLP(C) No. 4674/2023 (IV-C)
     (FOR ADMISSION and I.R. and IA No.41727/2023-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.41732/2023-EXEMPTION FROM
     FILING O.T. and IA No.41715/2023-CONDONATION OF DELAY IN REFILING /
     CURING THE DEFECTS)

     Date : 09-08-2023 This petition was called on for hearing today.


     For Petitioner(s)
                                         Mr. Mohit D. Ram, AOR
                                         Ms. Monisha Handa, Adv.
                                         Mr. Rajul Shrivastav, Adv.
                                         Mr. Anubhav Sharma, Adv.
                                         Ms. Sthavi Asthana, Adv.

                                         Ms. Charu Ambwani, AOR

     For Respondent(s)
                                         Ms. Charu Ambwani, AOR

                                         Mr. Sudipto Sircar, AOR

                                         Mr. Anuj Tyagi, AOR



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

Respondent Nos.1 & 2 have failed to file counter Digitally signed by PRIYANKA MALIK Date: 2023.08.10 16:31:28 IST Reason: affidavit, despite last opportunity having been granted.

Contd….

However, Ld. counsel for respondent Nos.1 and 2 prays for and is granted four weeks’ more time, as last and final opportunity, for filing counter affidavit.

Respondent Nos.3 and 4 are granted four weeks’ time, as last opportunity, for filing counter affidavit.

Despite last opportunity having been granted, Ld. Counsel for the petitioner has neither filed affidavit of dasti service nor taken fresh steps in respect of respondent Nos.8, 10 & 11. However, Ld. Counsel for the petitioner submits that notices have already been served on respondent Nos.10 and 11 and the Ld. counsel will appear within a week. Submission is taken on record. Ld. counsel further makes request for issuance of notice upon respondent No.8 through dasti. Two weeks’ time, as last and final opportunity, is granted to Ld. Counsel for the petitioner for taking fresh steps in respect of respondent No.8. Dasti, in addition, is allowed as prayed for.

Service is complete on the remaining respondents, but none has entered appearance.

SLP(C) No. 4674/2023

Respondent Nos.1 & 2 have failed to file counter affidavit, despite last opportunity having been granted. However, Ld. counsel for the said respondents prays for and is granted four weeks’ more time, as last and final opportunity, for filing counter affidavit.

Contd….

Respondent Nos.3 and 4 are granted four weeks’ time, as last opportunity, for filing counter affidavit. Respondent No.5 is granted four weeks’ time for filing counter affidavit.

Service is complete on the remaining respondents, but none has entered appearance.

List again on 20.9.2023.

H. SHASHIDHARA SHETTY Registrar