Supreme Court - Daily Orders
Sweety Rani Dhirendra Kumar vs Dhirendra Kumar Pandit on 11 March, 2019
ITEM NO.6 1
REGISTRAR COURT. 2 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 RAJESH KUMAR GOEL
Transfer Petition(s)(Civil) No(s). 2249/2018
SWEETY RANI DHIRENDRA KUMAR Petitioner(s)
VERSUS
DHIRENDRA KUMAR PANDIT Respondent(s)
(FOR ADMISSION and IA No.184857/2018-EX-PARTE STAY and IA
No.184858/2018-EXEMPTION FROM FILING O.T.)
WITH
T.P.(Crl.) No. 10/2019 (XVI-A)
(FOR ADMISSION and IA No.4563/2019-EX-PARTE STAY and IA
No.4564/2019-EXEMPTION FROM FILING O.T.)
Date : 11-03-2019 These petitions were called on for hearing today.
For Petitioner(s) Ms.Varnita Rastogi,Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Rajesh Pandit,Adv.
Mr. Chandan Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
T.P.(C) No. 2249/2018
As per postal tracking report, notice issued to sole respondent has been received back with postal remarks “Insufficient Address”. Hence, learned counsel for petitioner shall within a Signature Not Verified period Digitally signed by MADHU GROVER of four weeks’ file the fresh particulars of the said Date: 2019.03.12 09:49:43 IST respondent and he shall also take requisite steps for the service Reason:
of notice upon him through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within ITEM NO.6 2 the period prescribed above.T.P.(Crl.) No. 10/2019
Ld. Counsel for petitioner shall with a period of four weeks’ file dasti proof in respect of sole respondent.
List again on 18.7.2019.
RAJESH KUMAR GOEL Registrar MG