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Supreme Court - Daily Orders

Gretta Asha D Silva vs Joyce Serverline Rego on 20 February, 2023

     ITEM NO.1                       REGISTRAR COURT. 2            SECTION IV-A

                                   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 SH. PAVANESH D.

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33399/2022

     GRETTA ASHA D SILVA                                                 Petitioner(s)

                                                     VERSUS

     JOYCE SERVERLINE REGO                                               Respondent(s)

     (IA No.196175/2022-CONDONATION OF DELAY IN FILING and IA
     No.196185/2022-EX-PARTE STAY and IA No.196188/2022-EXEMPTION FROM
     FILING O.T. and IA No.196177/2022-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS )

     Date : 20-02-2023 This petition was called on for hearing today.


     For Petitioner(s)
                                       M/S R And R Law Associates, AOR
                                       Mr. Abhinav Raghuvanshi, AOR
                                       Ms. Rajshree Rai, Adv.
                                       Mr. Vinay Kumar, Adv.
                                       Mr. Arnav Mittal, Adv.
                                       Ms. Ritika Gaur, Adv.
                                       Ms. Banshika Garg, Adv.
                                       Mr. Shashank Rai, Adv.
                                       Mr. Vipin Kumar Bharti, Adv.
                                       Mr. Aishwarya Pratap Shahi, Adv.

     For Respondent(s)


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Delay of 12 days in filing spare copies is condoned. Notice be issued to the respondent. List again on 13.04.2023.

Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.02.20 16:48:07 IST Reason:

PAVANESH D. Registrar pm