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Vishal Garg vs Seema Mittal on 12 August, 2015

Bench: Anil R. Dave, V. Gopala Gowda

     ITEM NO.301                                    COURT NO.3                     SECTION XVIA

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

         R.P.(C)No.1499/2015 In T.P.(C)No.1966/2013

         VISHAL GARG                                                                Petitioner(s)

                                                           VERSUS

     SEEMA MITTAL                                       Respondent(s)
     (With appln.(s) for exemption from filing O.T. and
     rehearing of appeal and stay

     Date : 12/08/2015 This petition was circulated today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE V. GOPALA GOWDA


     For Petitioner(s)                    In-person

     For Respondent(s)


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

Issue notice to the respondent0, returnable on 23rd September, 2015, at 3.30 p.m., by Speed Post at the following two addresses of the respondent

1. Mrs. Seema Mittal, D/o Shri Ishwar Saran Mittal, D-22/3, D.R.D.O Township, Phase-I, C.V. Raman Nagar, Bangalore-560093.

2. Capgemini India Pvt. Ltd., Campus-4B, RMZ Ecospace Outer Ring Road, Belendur Vasthur Hobli, Marathalli, Bangalore .

Reason: Notice shall also be sent by speed post to be served upon the respondent through the Court of City 1 Civil & Sessions Judge, CCH-52, K.G. Road, Bangalore-560009, where the respondent is appearing in Criminal Revision Petition (Crl.R.P.)No.277 of 2014 (Seema Mittal Vs. Vishal Garg).

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2