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Kanahaiya Lal Arya vs Md. Ehshan on 5 October, 2023

     ITEM NO.22                          REGISTRAR COURT. 2             SECTION XVII

                                   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 SH. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)                       No(s).   21965/2022

     KANAHAIYA LAL ARYA                                                      Petitioner(s)

                                                         VERSUS

     MD. EHSHAN & ORS.                                                       Respondent(s)

     (FOR ADMISSION and IA No.187648/2022-EXEMPTION FROM FILING O.T. )

     Date : 05-10-2023 This petition was called on for hearing today.

     For Petitioner(s)

                                         Ms. Reshmi Rea Sinha, AOR
                                         Ms. A. Srivastava, Adv.

     For Respondent(s)
                                          Mr. Fauzia Shakil, AOR


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

Four weeks time, as a last chance, is granted to respondent nos.1 to 4 to file counter affidavit.

Despite due service on respondent no.5, there is no appearance.

Ld. Counsel for respondent nos.1 to 4 and Ld. Counsel for petitioner submits that respondent no.5 has expired. Ld. Counsel for petitioner further submits that she would be filing application for deletion in this regard. As requested, three weeks time, is granted for the said purpose.

List again on 04.12.2023.

VIVEK SAXENA Registrar pm