Supreme Court - Daily Orders
Manjari Devi vs Usha Devi on 4 August, 2014
ITEM NO.99 REGISTRAR COURT. 2 SECTION IVA
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). 11000/2014
MANJARI DEVI Petitioner(s)
VERSUS
USHA DEVI & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date : 04/08/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. Sameer Shrivastava,Adv.
Mr. Kunal Verma ,Adv.
For Respondent(s) Mr. B. S. Banthia ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Await the return of the service of notice already issued to the respondent Nos. 7 and 10 The Learned counsel for the respondent Nos. 1 to 3, 5, 6 and 8 seeks and is given four weeks’ time to file the counter affidavit.
The office report indicates that the notice sent to the respondent Nos. 4 and 9 under registered cover has been received back with the postal remarks "Not residing at this Address" and "Expired". The learned counsel for the petitioner seeks and is given four weeks time to file an application to bring on record the Lrs. Of the deceased respondent No.9. The learned shall fil e the fresh particulars of the respondent No.4 within a period of three weeks’.
Signature Not VerifiedHe shall also take appropriate steps for the service of notice to him within the same period.
Digitally signed by Madhu Grover Date: 2014.08.06 16:51:29 IST Reason:List again on 14.10.2014.
(M K HANJURA) Registrar Mg