Supreme Court - Daily Orders
Aman Malik vs Ritu Malik on 17 August, 2017
ITEM NO.12 REGISTRAR COURT. 2 SECTION XVI -A
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
IA 46722/2017, in Transfer Petition(s)(Criminal) No(s).
198-199/2017
AMAN MALIK & ANR. Petitioner(s)
VERSUS
RITU MALIK & ORS. Respondent(s)
(FOR ADMISSION
FOR STAY APPLICATION ON IA 46722/2017)
Date : 17-08-2017 These matters were called on for hearing today.
For Petitioner(s)
Mr.Kabir Dixit, AOR
For Respondent(s) Mr.Ashim Shridhar,Adv.
Ms.Mahima Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Transfer Petition (Cr)No.198/2017 The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks.
Ld.counsel for the petitioner shall file the affidavit in proof of dasti service of notice already issued to the respondent Nos.2 & 3 within a period of four weeks. Transfer Petition (Cr)No.199/2017 Signature Not Verified Ld.counsel for the sole respondent in T.P.(Cr) No.199/2017 and respondent No.1 in T.P.(Cr)No.198/2017 has stated that the copies Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.08.17 16:53:25 IST Reason: of the pleadings have not been provided to him by the petitioner.
….......2 ITEM NO.12 -2- Ld.counsel for the petitioner shall provide the copies of the pleadings to the above Ld.counsel within a week's time and file proof. Ld.counsel for the above respondent shall file the counter affidavit within a period of four weeks thereafter.
List the matter again on 05.10.2017.
SANJAY PARIHAR Registrar SB