Supreme Court - Daily Orders
Tilak Raj Bakshi vs Avinash Chand Sharma(Dead) And Ors. on 4 May, 2018
ITEM NO.15 REGISTRAR COURT. 1 SECTION IV-B
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. KAPIL MEHTA
IA 18861/2018, in Petition(s) for Special Leave to Appeal (C)
No(s). 15576-15577/2015
TILAK RAJ BAKSHI Petitioner(s)
VERSUS
AVINASH CHAND SHARMA(DEAD) AND ORS. & ORS. Respondent(s)
Date : 04-05-2018 These matters were called on for hearing today.
For Petitioner(s)
Mr. Tarun Gupta, AOR
For Respondent(s)
Mr Siddharth Mittal, Adv.
Mr Nayan Nepal, Adv.
Ms. Usha Nandini. V, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent nos. 2 to 7 but none has entered appearance.
Legal representatives of respondent no.1 are unserved as spare copies have not been filed. However, ld. Counsel, Mr Siddharth Mittal appearing on behalf of Ms Usha Nandini V, Advocate-on-record appears for the legal representatives of respondent no.1 and submitted that vakalatnama shall be filed today. Counter affidavit has been filed by respondent no.1. Signature Not Verified
List again on 18.5.2018.
Digitally signed byHEMA JOSHI Date: 2018.05.08 17:02:22 IST Reason:
KAPIL MEHTA Registrar 04.05.2018 hj