Supreme Court - Daily Orders
Jyoti Pundhir Sandeep Singh vs Pundhir Sandeep Balram Singh on 1 December, 2014
ITEM NO.50 REGISTRAR COURT. 1 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 DR. K.ARUL
Transfer Petition(s)(Civil) No(s). 1169/2014
JYOTI PUNDHIR SANDEEP SINGH Petitioner(s)
VERSUS
PUNDHIR SANDEEP BALRAM SINGH Respondent(s)
(with appln. (s) for stay and office report)
Date : 01/12/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Raghvendra Pratap Singh, Adv.
Mr. Rajesh Srivastava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report discloses that service report is awaited for the sole respondent.
However, the learned Advocate, Mr. Y.P. Singh, appearing on behalf of Mr. Abhishek, Advocate-on-Record undertakes to file vakalatnama for the sole respondent. Four weeks' time is granted for filing vakalatnama and counter affidavit.
List again on 6.2.2015.
(DR. K. ARUL) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.12.04 17:19:23 IST Reason: