Supreme Court - Daily Orders
Meera Devi (D) Thr. Lr. vs Dinesh Chandra Joshi (D) Thr. Lrs on 12 January, 2022
ITEM NO.2 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION III-A
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. AVANI PAL SINGH
Civil Appeal No(s). 5577/2014
MEERA DEVI (D) THR. LR. Appellant(s)
VERSUS
DINESH CHANDRA JOSHI (D) THR. LRS Respondent(s)
Date : 12-01-2022 This appeal was called on for hearing today.
For Appellant(s)
Ms. Payal Swarup, Adv.
Ms. Meera Hasan, Adv.
Mr. Surinder Singh Manak, Adv.
Mr. Praveen Swarup, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Service is complete on respondent No.1(i), but none has entered appearance on their behalf.
Service report in respect of respondent No.1(ii) is awaited from the concerned High Court. Issue D.O letter for transmission of service report at the earliest and not later than 10 days of receipt of the same.
Ld. counsel for the appellant submits that in terms of the Signature Not Verified order dated 22.11.2021, they had submitted the Digitally signed by Indu Marwah Date: 2022.01.15 requisites 12:39:50 IST Reason: and particulars in respect of the unserved respondent Nos.1(iii) and 1(iv) on 15.12.2021; however, contd….
-2-dasti notice has not yet been handed over to them. Office shall do the needful within a week. Upon issuance of notice, appellant shall also file affidavit of dasti service within four weeks thereafter. List on 24.2.2022.
AVANI PAL SINGH Registrar