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Deepak Sood vs Hemant Kumar Kashmiri on 6 December, 2019

     ITEM NO.68                            REGISTRAR COURT. 1                     SECTION XIV

                                    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. ANIL LAXMAN PANSARE

         Petition(s) for Special Leave to Appeal (C)                    No(s).       21021/2019

     DEEPAK SOOD                                                                Petitioner(s)

                                                        VERSUS

     HEMANT KUMAR KASHMIRI & ORS.                                               Respondent(s)


      IA No. 133030/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 06-12-2019 These matters were called on for hearing today.



     For Petitioner(s)
                                          Mr. Mukul Kumar, AOR

     For Respondent(s)
                                          Mr Aditya Dhawan, Adv.
                                          Ms Kiran Dhawan, Adv.
                                          Mr. Chander Shekhar Ashri, AOR


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

Respondent no.1 is granted four weeks time for filing counter affidavit.

Service is complete on respondent nos. 2 to 4. Ld. Counsel, Mr Manish Kumar appearing on behalf of Mr Satish Kumar, Advocate-on-record appears for respondent nos. 2 to 4. Vakalatnama and counter affidavit be filed within four weeks time.

Digitally signed by Anil Laxman Pansare Date: 2019.12.07 17:16:53 IST Reason: List again on 20.2.2020.

ANIL LAXMAN PANSARE Registrar