Supreme Court - Daily Orders
Neha vs Abhishek Kumar on 15 January, 2016
ITEM NO.55 REGISTRAR COURT. 2 SECTION XVIA
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 V RAMESH
Transfer Petition(s)(Civil) No(s). 1270/2015
NEHA Petitioner(s)
VERSUS
ABHISHEK KUMAR Respondent(s)
(with appln. (s) for stay and office report)
Date : 15/01/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Gaurav Agrawal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the sole respondent shall be taken by the learned counsel for the petitioner within a period of four weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.
List again on 1.3.2016.
Signature Not Verified(M V RAMESH) Digitally signed by Madhu Grover Date: 2016.01.15 Registrar MG 16:30:09 SCT Reason: