Supreme Court - Daily Orders
Purni Devi vs Babu Ram on 2 December, 2019
ITEM NO.16 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 SH. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 17665/2018
PURNI DEVI & ANR. Petitioner(s)
VERSUS
BABU RAM & ORS. Respondent(s)
Date : 02-12-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
Mr. Suushant Yadav, Adv.
Mr. Nitin Sangra, Adv.
For Respondent(s)
Mr. Sunil Fernandes, AOR
Ms. P. Indra Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :Ld. counsel for petitioner is present.
Ld. Counsel for respondent is present.
The Respondent No. 2 has refused to acknowledge the receipt of the service of notice issued to him. The refusal of the dasti service of notice cannot be deemed as proper service. Therefore, the Ld. counsel for the petitioner has taken fresh steps for the service of notice to the said respondent. Four weeks time as a last chance is granted to furnish the fresh particulars of the said Respondent. Signature Not Verified Digitally signed by Surinder S Rathi Date: 2019.12.04 11:41:02 IST Reason: ITEM NO.16 REGISTRAR COURT. 2 SECTION XVI-A As requested notice be issued though concerned Trial Court and Ld. Counsel shall furnish the particulars of the Trial Court within same period as mentioned above.
List again on 07.02.2020.
SURINDER S. RATHI Registrar pm