Supreme Court - Daily Orders
Sharmila Raj Thackeray vs Kanchan Sunil Mansingani on 9 May, 2022
ITEM NO.18 REGISTRAR COURT. 2 SECTION II-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 SH. S.P.S. LALER
Criminal Appeal No(s). 2074/2014
SHARMILA RAJ THACKERAY Appellant(s)
VERSUS
KANCHAN SUNIL MANSINGANI & ANR. Respondent(s)
Date : 09-05-2022 This appeal was called on for hearing today.
For Appellant(s)
For Respondent(s)
Mr. Sachin Patil, AOR
Mr. Rahul Chintis, Adv.
Mr. Aaditya A. Pande, Adv
Mr. Geo Joseph, Adv.
Ms. Shwetal Shepal, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent No.2 is duly represented. Records have been received.
As per postal tracking report alternative arrangement notice issued to respondent No. 1 has been received back with postal remarks “Left”.
Sole appellant is not served in alternative arrangement. Since the appellant is unrepresented, the matter be processed for listing before the Hon’ble Judge in Chambers.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2022.05.10 15:58:14 IST Reason:S.P.S. LALER Registrar MG