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Supreme Court - Daily Orders

Shweta Dhingra vs Hon High Court Of Himachal Pradesh &Arn. on 3 February, 2014

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ITEM NO.72                   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 M.A. SAYEED

Petition(s) for Special Leave to Appeal (Civil) No(s).9596/2013



SHWETA DHINGRA                                        Petitioner(s)

                   VERSUS

HON HIGH COURT OF HIMACHAL PRADESH &ARN.              Respondent(s)

(With appln(s) for intervention and office report )


Date: 03/02/2014    This Petition was called on for hearing today.


For Petitioner(s)
                          Mr Avniish Gupta, Adv.
                       Dr. Kailash Chand,Adv.

For Intervenor
                            Mr Sanpreet Singh Ajmani, Adv.


For Respondent(s)
                       Mr. Naresh K. Sharma,Adv.
                       Mr. Pahlad Singh Sharma ,Adv
                          Mr D.K.Thakur, Adv.
                       Ms. Manju Jetley ,Adv



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

Counter affidavit on behalf of respondent NO.1 has already come on record.

Respondent no.2 is granted three weeks time as final chance for filing counter affidavit.

List again on 24.2.2014.

|                                 |               |(M.A.SAYEED)                         |
|                                 |               |REGISTRAR                            |


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