Supreme Court - Daily Orders
Chikkamma vs Parvathamma on 14 September, 2016
ITEM NO.102 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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 5587/2016
CHIKKAMMA AND ANR. Petitioner(s)
VERSUS
PARVATHAMMA AND ANR. Respondent(s)
Date : 14/09/2016 This petition was called on for hearing today.
For Petitioner(s) Mr. Anand Sanjay M. Nuli,Adv.
Mr. Dharam Singh,Adv.
M/s. Nuli & Nuli,Adv.
For Respondent(s) Ms. Meenakshi Midha,Adv.
Mr. Chander Shekhar Ashri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the respondent No. 1 shall be taken by the learned counsel for the petitioners within a period of four weeks, as last chance. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.
List again on 25.10.2016.
(M V RAMESH) Signature Not Verified Registrar MG Digitally signed by MADHU GROVER Date: 2016.09.14 16:33:42 IST Reason: