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Mrs X And Anr. vs Union Of India And Ors. on 7 December, 2015

     ITEM NO.13                            REGISTRAR COURT. 1                       SECTION X

                                      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 MRS. RACHNA GUPTA

                                      Writ Petition(s)(Civil)        No(s).    308/2014

     MRS X & MRS Y                                                               Petitioner(s)

                                                         VERSUS

     UOI & ANR.                                                                  Respondent(s)
     (with office report)

     Date : 07/12/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                           Ms Mangla Verma, Adv.
                                           Ms. Jyoti Mendiratta,Adv.

     For Respondent(s)
                                           Ms Reena Pandey, Adv.
                                           Mr. D. S. Mahra,Adv.


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

Ld. Counsel for respondent no.3 has appeared as on date for respondent no.1 as well. Vakalatnama is mentioned to have been filed. Registry verify and to update. Counter affidavit be filed within four weeks time.

Respondent no.3 has not filed counter affidavit despite the warning of last opportunity. Time stipulated also stands expired. Further opportunity to respondent no.3 therefore stands declined.

The ld. Counsel, Mr S.S.Bandaru has appeared for respondent no.2. Vakalatnama hand counter affidavit be filed within the respective stipulated time.

List again on 22.2.2016.

(RACHNA GUPTA) Registrar