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Bithika Mazumdar vs Sagar Pal . on 6 April, 2016

     ITEM NO.79                          REGISTRAR COURT. 2                 SECTION XVI

                                   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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                   No(s).   25584/2015

     BITHIKA MAZUMDAR AND ANR.                                           Petitioner(s)

                                                    VERSUS

     SAGAR PAL AND ORS.                                                  Respondent(s)




     Date : 06/04/2016 This petition was called on for hearing today.



     For Petitioner(s)                  Mr. Ujjwal Banerjee,Adv.
                                        Mrs Sarla Chandra,Adv.


     For Respondent(s)                  Mr. A.K. Raina,Adv.
                                        Ms. Priyanka Das,Adv.


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

The Learned counsel for the respondent No. 3 has stated that the petitioners have not provided the copies of the pleadings to him. The learned counsel for petitioners is directed to provide the copies of the pleadings to the learned counsel within a weeks' time and file proof. The respondent shall file the Counter Affidavit within a period of four weeks, thereafter.

List again on 4.7.2016.

Registrar MG Date: 2016.04.06 16:54:52 SCT Reason: