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Prashant Mamgain vs Sushila Badola on 30 January, 2017

     ITEM NO.22                               REGISTRAR COURT. 1                          SECTION IIC

                                      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. PAWAN DEV KOTWAL

         Petition(s) for Special Leave to Appeal (Crl.) No(s).                                 4805/2015


     PRASHANT MAMGAIN                                                                Petitioner(s)

                                                              VERSUS

     SUSHILA BADOLA & ANR.                                                           Respondent(s)
     (with interim relief and office report)


     Date : 30/01/2017 This petition was called on for hearing today.



     For Petitioner(s)
                                              Mr. Chandra Prakash,Adv.
                                              Mr Arpit Marwah, Adv.


     For Respondent(s)
                                              Ms Aritra Das, Adv.
                                              Ms. Jyoti Mendiratta,Adv.



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

Respondent no.1 is granted four weeks time as last opportunity for filing counter affidavit.

Registry to process the matter thereafter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not as further opportunity is declined and none appears for respondent no.2 Signature Not Verified despite due service.

(PAWAN DEV KOTWAL) Registrar