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Puda vs Vidya Chetal on 13 April, 2015

     ITEM NO.108                          REGISTRAR COURT. 2                 SECTION XVII

                                   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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).   4272/2015

     PUDA                                                                Petitioner(s)
                                                    VERSUS
     VIDYA CHETAL                                                        Respondent(s)
     (with interim relief and office report)


     WITH
     SLP(C) No. 5237/2015
     (With Interim Relief and Office Report)


     Date : 13/04/2015 This petition was called on for hearing today.


     For Petitioner(s)                  Mr. Akhil Bansal,Adv.
                                        Mrs. Rachana Joshi Issar,Adv.


     For Respondent(s)


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

The learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the sole respondent and he shall also take appropriate steps for the service of notice to him within the same period. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

Await the return of the service of notice already issued to 12:41:20 CEST Reason: the sole respondent.

List again on 3.8.2015.

(M K HANJURA) Registrar MG