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Shalini vs Rohit Gulia on 9 April, 2025

     ITEM NO.78                         REGISTRAR COURT                 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 MS. SUJATA SINGH

                               Transfer Petition(s)(Civil)          No(s).   3318/2024

     SHALINI                                                                     Petitioner(s)

                                                        VERSUS

     ROHIT GULIA                                                                 Respondent(s)

     FOR ADMISSION and IA No.270909/2024-EX-PARTE STAY and IA
     No.270910/2024-EXEMPTION FROM FILING O.T.
     IA No. 270909/2024 - EX-PARTE STAY
     IA No. 270910/2024 - EXEMPTION FROM FILING O.T.

     Date : 09-04-2025 This matter was called on for hearing today.


     For Petitioner(s) :
                                          Mr Ansh Narayan Tripathi, Adv.
                                          Mr. Nitin Bhardwaj, AOR

     For Respondent(s) :

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

As per office report, ld. Counsel for the petitioner has neither taken fresh steps nor filed fresh particulars in respect of the sole respondent nor filed particulars of the Trial Court despite last opportunity having been granted. However, Ld. counsel, Ms Shobhana Agarwal appearing on behalf of Mr Abhay Pratap Singh, Advocate-on-record undertakes to appear for the sole respondent and seeks time for filing vakalatnama and counter affidavit. Be filed within four weeks time.

List again on 23.05.2025.

SUJATA SINGH Registrar HJ