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Sushil Shah vs Netrapal Singh on 12 April, 2019

     ITEM NO.57                              REGISTRAR COURT. 1                         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 ANIL LAXMAN PANSARE

                                Transfer Petition(s)(Criminal)            No(s).    523/2018

     SUSHIL SHAH                                                                    Petitioner(s)

                                                          VERSUS

     NETRAPAL SINGH                                     Respondent(s)
     (FOR ADMISSION and IA No.154153/2018-STAY APPLICATION and IA
     No.154156/2018-EXEMPTION FROM FILING O.T. )
     WITH
     T.P.(Crl.) No. 524/2018 (XVI-A)
     (FOR ADMISSION and IA No.154208/2018-STAY APPLICATION and IA
     No.154209/2018-EXEMPTION FROM FILING O.T.)
      T.P.(Crl.) No. 527/2018 (XVI-A)
     (FOR ADMISSION and I.R. and IA No.154374/2018-STAY APPLICATION)

     Date : 12-04-2019 This petition was called on for hearing today.

     For Petitioner(s)
                                            Mr Shivam Sharma, Adv.
                                            Ms Meghna Mittal, Adv.
                                            Mr. Raj Kishor Choudhary, AOR

     For Respondent(s)

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

Service is complete on the sole respondent. Despite last opportunity vakalatnama and counter affidavit have not been filed, as such, opportunity to file counter affidavit is declined, however, vakalatnama may be filed by the ld. Counsel, Mr Rahul Mishra appearing on behalf of Mr Annam Venkatesh, Advocate-on-record.

T.P.(Crl.) No. 524/2018 Digitally signed by VINOD KUMAR TIWARI Date: 2019.04.16 10:52:53 IST Reason:

Service is complete on respondent no.1. Despite last opportunity vakalatnama and counter affidavit have not been  -2- Item No.57 filed, as such, opportunity to file counter affidavit is declined, however, vakalatnama may be filed by the ld. Counsel, Mr Rahul Mishra appearing on behalf of Mr Annam Venkatesh, Advocate-on-record.

Ld. Counsel for the petitioner has not taken fresh steps for effecting service on respondent no.2 despite last opportunity having been granted. However, strictly last chance of two weeks is granted. If fresh steps are taken, notice be issued and list before this Court on 23.7.2019 else registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for orders.

T.P.(Crl.) No. 527/2018

Service is complete on the sole respondent .Ld. Counsel, Mr Pramod Kumar appearing on behalf of V Maheshwari & Co., Advocate-on-record appears for the sole respondent. Vakalatnama be filed within one weeks time. Ld. Counsel for the sole respondent has requested for copies of pleadings. Ld. Counsel for the petitioner to provide copies of pleadings to the ld. Counsel for the sole respondent within one weeks time after filing of vakalatnama by the ld. Counsel for the sole respondent and file proof thereof. Ld. Counsel for the sole respondent to file counter affidavit within four weeks thereafter.

List again on 23.7.2019.

ANIL LAXMAN PANSARE Registrar