Supreme Court - Daily Orders
Archana Singh vs The District Judge, Mainpuri on 14 May, 2015
ITEM NO.12 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). 7395/2011
ARCHANA SINGH Petitioner(s)
VERSUS
THE DISTRICT JUDGE, MAINPURI AND ORS Respondent(s)
(with office report)
Date : 14/05/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Ujjwal Pandey,Adv.
Ms. Asha Gopalan Nair,Adv.
For Respondent(s)
Mr. Ashok K. Srivastava,Adv.
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 petitioner for filing the affidavit in proof of dasti service of notice already issued to the unserved respondents.
List again on 2.9.2015.
(M K HANJURA) Registrar Signature Not Verified Digitally signed by Madhu Grover Date: 2015.05.15 11:37:47 CEST MG Reason: