Supreme Court - Daily Orders
Shail Kumari (Dead) Through Lrs vs Bhagwan Das. on 20 March, 2015
ITEM NO.71 REGISTRAR COURT. 2 SECTION XI
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). 6310-6311/2014
SHAIL KUMARI & ANR. Petitioner(s)
VERSUS
BHAGWAN DEEN & ORS. Respondent(s)
(with office report)
Date : 20/03/2015 These petitions were called on for hearing today.
For Petitioner(s) Ms. Renuka Jumrani,Adv.
Ms. Mridula Ray Bharadwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time, as last chance is given to the learned counsel for the petitioners for filing the affidavit in proof of dasti service of notice already issued to the respondents.
List again on 10.7.2015.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.03.21 07:16:05 CET Reason: