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Awdhesh Kumar Verma vs American Methodist Mission on 8 January, 2015

Bench: Anil R. Dave, Shiva Kirti Singh

     ITEM NO.9                              COURT NO.3                 SECTION X

                                    S U P R E M E C O U R T O F      I N D I A
                                            RECORD OF PROCEEDINGS

     I.A.No.3/2014 in
     Petition(s) for Special Leave to Appeal (C) No(s).36208/2013

     (Arising out of impugned final judgment and order dated 17/04/2013
     in AFO No.415/2012 passed by the High Court Of Uttarakhand At
     Nainital)

     AWDHESH KUMAR VERMA                                                  Petitioner(s)

                                                     VERSUS

     AMERICAN METHODIST MISSION & ORS.                               Respondent(s)
     (For ex-parte stay of further proceedings)

     Date : 08/01/2015 This application was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Petitioner(s)                  Ms. Lalita Kohli,Adv.
                                        For M/s Manoj Swarup & Co.,Adv.

     For Respondent(s)                  Mr. Arvind Singh,Adv.
     Nos.2&3                            Mr. Vipin Kr. Raghav,Adv.
                                        For Dr. Kailash Chand,Adv.

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

Issue fresh notice to the unserved Respondent No.1, returnable on 27th February, 2015.

Dasti service, in addition, is permitted. Served respondents may file counter affidavit within three weeks from today.

Rejoinder affidavit may be filed within two weeks thereafter.

(Sarita Purohit) Digitally signed by (Sneh Bala Mehra) Sarita Purohit Date: 2015.01.10 13:22:32 IST Court Master Assistant Registrar Reason: