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Apeejay School vs Dhriti Duggal on 17 November, 2022

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     ITEM NO.20                                 REGISTRAR COURT. 2                     SECTION IV-B

                                      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 SH. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)                             No(s).    8544/2022

     APEEJAY SCHOOL                                                                Petitioner(s)

                                                            VERSUS

     DHRITI DUGGAL & ANR.                                                          Respondent(s)


     WITH
     SLP(C) No. 8542/2022 (IV-B)
     (FOR ADMISSION and I.R.)

     Date : 17-11-2022 This petition was called on for hearing today.



     For Petitioner(s)
                                            M/S Corporate Legal Partners, AOR

     For Respondent(s)


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

No one has entered appearance on behalf of both the respondents, despite due service of notice.

Accordingly, matter be processed for listing before the Hon’ble Court, as per rules.

with remarks “addressee moved”.

Accordingly, spare copy and fresh address of both the respondents, be filed within two weeks, to effect service upon them.

List on 05.01.2023.

S.P.S. LALER Registrar