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The State Of Gujarat vs Tushar Indravadan Trivedi on 22 October, 2019

     ITEM NO.36                           REGISTRAR COURT. 1                      SECTION III

                                   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. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                     No(s).       10361/2019

     THE STATE OF GUJARAT & ORS.                                             Petitioner(s)

                                                       VERSUS

     TUSHAR INDRAVADAN TRIVEDI                                               Respondent(s)


     Date : 22-10-2019 This petition was called on for hearing today.


     For Petitioner(s)



     For Respondent(s)
                                         Ms. Sunita Yadav, Adv.
                                         Mr. Pradeep Kumar Dubey, Adv.
                                         Ms. Sonia Arora, Adv.
                                          Abhigya, AOR


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

Sole respondent has filed counter affidavit. Ld. Advocate, Mr. A. Rajarajan, appearing on behalf of Mr.A.P. Mayee, Advocate-on-record seeks two weeks’ time to file vakalatnama on behalf of the petitioner. Time is granted, as last opportunity. If vakalatnama is not filed within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If vakalatnama is filed within two weeks, be processed as per rules.

Digitally signed by RUPAM DHAMIJA Date: 2019.10.26 13:24:24 IST Reason:

ANIL LAXMAN PANSARE Registrar