Supreme Court - Daily Orders
Prashant Mamgain vs Sushila Badola on 14 December, 2016
ITEM NO.51 REGISTRAR COURT. 1 SECTION IIC
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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4805/2015
PRASHANT MAMGAIN Petitioner(s)
VERSUS
SUSHILA BADOLA & ANR. Respondent(s)
(with interim relief and office report)
Date : 14/12/2016 This petition was called on for hearing today.
For Petitioner(s) Mr. Sharad Bansal, Adv.
Mr. Dhruv Tripathi, Adv.
Mr. Chandra Prakash,Adv.
For Respondent(s) Mr. Tara V. Ganju, Adv.
Mr. Abhishek Yadav, Adv.
Ms. Jyoti Mendiratta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to Respondent No.1 for filing counter affidavit.
None appears for Respondent No.2 despite due service List on 30.01.2017.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by HEMALATHA MOHAN Date: 2016.12.15 10:41:23 IST Reason: