Supreme Court - Daily Orders
Dhannalal Alias Dhanraj vs Nasir Khan on 18 May, 2023
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ITEM NO.32 REGISTRAR COURT. 2 SECTION XV
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. VIVEK SAXENA
Petition(s) for Special Leave to Appeal (C) No(s). 15542/2022
DHANNALAL ALIAS DHANRAJ Petitioner(s)
VERSUS
NASIR KHAN & ORS. Respondent(s)
Date : 18-05-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Shail Kumar Dwivedi, AOR
Mrs. Vibha Dwivedi, Adv.
For Respondent(s)
Mrs. Priya Puri, AOR
Ms. Tanvi Nigam, Adv.
Mr. Ranjay Kumar Dubey, Adv.
Mr. Vibhav Shrivastav, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
As per office report, Ld. Counsel for respondent No. 3 has failed to file the counter affidavit within the period stipulated under the rules.
Signature Not Verified Ld. Counsel for respondent No.3 submits that she does not wish Digitally signed byto file counter affidavit.
MADHU GROVER Date: 2023.05.19Her statement is taken on record. 10:01:55 IST Reason:
Ld. Counsel for petitioner submits that dasti service has been effected on respondent Nos. 1 and 2 and he will be filing proof of dasti service in respect of said respondents within a 2 period of two weeks.
Two weeks time is granted to do the needful. List again on 8.8.2023.
VIVEK SAXENA Registrar MG