Supreme Court - Daily Orders
Poonam Anup Chaurasia vs Anup Mangaldas Chaurasia on 26 August, 2019
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION(S)(CIVIL) NO(S).305 OF 2016
POONAM ANUP CHAURASIA PETITIONER(S)
VERSUS
ANUP MANGALDAS CHAURASIA RESPONDENT(S)
O R D E R
Learned counsel for the petitioner has not filed spare copies and fresh address of sole respondent in terms of the order passed earlier.
In the interest of justice, I grant six weeks’ time to learned counsel for the petitioner to do the needful in filing proper requisites, failing which the petition shall stand dismissed without further reference to the Court.
…………………………………………………………J. [AJAY RASTOGI] NEW DELHI;
AUGUST 26, 2019
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2019.08.29
11:23:04 IST
Reason:
ITEM NO.8 COURT NO.3 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
Transfer Petition(s)(Civil) No(s). 305/2016
POONAM ANUP CHAURASIA Petitioner(s)
VERSUS
ANUP MANGALDAS CHAURASIA Respondent(s)
IA No. 1/2016 - STAY APPLICATION) Date : 26-08-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI [IN CHAMBER] For Petitioner(s) Charu Sangwan, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioner has not filed spare copies and fresh address of sole respondent in terms of the order passed earlier.
In the interest of justice, I grant six weeks’ time to learned counsel for the petitioner to do the needful in filing proper requisites, failing which the petition shall stand dismissed without further reference to the Court.
(SWETA DHYANI) (RAJ RANI NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (Signed order is placed on the file)