Supreme Court - Daily Orders
Krishna vs Tek Chand on 9 April, 2019
ITEM NO.95 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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 5044/2019
KRISHNA & ORS. Petitioner(s)
VERSUS
TEK CHAND & ORS. Respondent(s)
(FOR ADMISSION )
Date : 09-04-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Himanshu Sharma, Adv.
Ms. Aditi Sharma, Adv.
Mr. Seeta Ram Sharma, Adv.
Mr. Sandeep Singh, Adv.
Ms. Archana Pathak Dave, AOR
For Respondent(s)
Ms. Alka Agrawal, Adv.
Ms. Anamika Agrawal,Adv.
Ms. Harpreet Kaur, Adv.
Dr. Monika Gusain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent No.1 but none has entered appearance.
Four weeks' time is granted to respondent No.2 for filing counter affidavit.
Service is not complete on respondent No.3. However, The Ld. Advocate, Mr. Sandeep Jha, appearing on behalf of Mr.Nitin Kumar Thakur, Advocate-on-record appears for respondent No.3. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Signature Not VerifiedRegistry to process the matter for listing before the Hon'ble Court, as per rules, after completion of period of Digitally signed by VINOD KUMAR TIWARI Date: 2019.04.12 18:27:27 IST Reason: four weeks.
SURINDER S. RATHI Registrar