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Archana Singh vs The District Judge, Mainpuri on 2 September, 2015

     ITEM NO.10                        REGISTRAR COURT. 2                  SECTION XI

                                  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 K HANJURA

     Petition(s) for Special Leave to Appeal (C)                  No(s).   7395/2011

     ARCHANA SINGH                                                      Petitioner(s)

                                                   VERSUS

     THE DISTRICT JUDGE, MAINPURI AND ORS                               Respondent(s)



     (with appln. (s) for deletion of the name of respondent and office
     report)


     Date : 02/09/2015 This petition was called on for hearing today.



     For Petitioner(s)                 Mr. Avnish Singh,Adv.
                                       Ms. Asha Gopalan Nair,Adv.


     For Respondent(s)
                                        Mr. Ashok K. Srivastava,Adv.



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

The office report states that the learned counsel for the petitioner has filed an application for deletion of respondent No. 3 from the array of the parties. The said application shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.

16:16:54 SCT                                                           (M K HANJURA)
Reason:
                                                                         Registrar
     MG