Supreme Court - Daily Orders
Kinnari Mullick vs Ghanshyam Das Damani on 16 March, 2015
ITEM NO.144 REGISTRAR COURT. 2 SECTION XVI
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 2370/2015
KINNARI MULLICK AND ANR. Petitioner(s)
VERSUS
GHANSHYAM DAS DAMANI Respondent(s)
(with interim relief and office report)
Date : 16/03/2015 This petition was called on for hearing today.
For Petitioner(s) Ms. Kasturika Kaumudi,Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s) Mr. Piyushkant Roy,Adv.
Mr. M. C. Dhingra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Learned counsel for the sole respondent has stated that the petitioners have not provided the copies of the pleadings to him. The learned counsel for petitioners is directed to provide the copies of the pleadings to the learned counsel within a weeks' time and file proof. The respondent shall file the Counter Affidavit within a period of four weeks, thereafter.
List again on 6.7.2015.
Signature Not Verified (M K HANJURA) Digitally signed by Madhu Grover Date: 2015.03.17 10:11:36 CET Reason: Registrar MG