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Vineet Gupta vs Mukta Agarwal on 12 July, 2019

     ITEM NO.79                         REGISTRAR COURT. 2                 SECTION XVI-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 SURINDER S. RATHI

     Transfer Petition(s)(Civil)                No(s).   639/2019

     VINEET GUPTA                                                        Petitioner(s)

                                                   VERSUS

     MUKTA AGARWAL                                                       Respondent(s)


     Date : 12-07-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                      Mr. Abhijat P. Medh, AOR
                                      Mr. Qayum Azhar, Adv.

     For Respondent(s)
                                      Ms. Bharti Tyagi, AOR
                                      Ms. Shweta Sinha, Adv.
                                      Mr. Ram Kripal, Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Four weeks’ time is granted to the sole respondent to file Counter Affidavit. However, at this stage Ld. Counsel submits that he does not wish to file Counter affidavit as both the parties want to explore the possibility of amicable settlement. Hence, the matter shall be processed for listing before the Hon'ble Court as per rules.

SURINDER S. RATHI Digitally signed by MADHU GROVER Registrar Date: 2019.07.15 10:57:39 IST Reason:

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