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Leela vs V. R. Asha on 11 March, 2019

     ITEM NO.75                                REGISTRAR COURT. 1                     SECTION XII

                                     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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                            No(s).    244/2019

     LEELA                                                                        Petitioner(s)

                                                          VERSUS

     V. R. ASHA                                                                   Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 11-03-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                           Mr. Abhijeet Sinha, AOR

     For Respondent(s)


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

Service is not complete on the sole respondent. Ld. Advocate, Ms. C. Rubavathi, appearing on behalf of Mr. M.A. Chinnasamy, Advocate-on-record appears for the sole respondent. She seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. Ld. Counsel for the sole respondent requested for complete set of pleadings. Ld. Counsel for the petitioner is directed to serve complete set of pleadings within one week after filing vakalatnama and file proof thereof. Period of four weeks for filing counter Signature Not Verified affidavit shall reckon thereafter.

VINOD KUMAR TIWARI Date: 2019.03.14 17:33:21 IST Reason:

List again on 24.4.2019.

ANIL LAXMAN PANSARE Registrar