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Chinu (Deceased) Thr. Her Lr vs Ashok Kumar on 20 September, 2023

     ITEM NO.64                          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. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)                           No(s).    15051/2023

     CHINU                 (DECEASED) THR. HER LR                                   Petitioner(s)

                                                            VERSUS

     ASHOK KUMAR & ORS.                                                             Respondent(s)
     (FOR ADMISSION )

     WITH

     SLP(C) No. 15542/2023 (IV-B)
     (FOR ADMISSION)

     Date : 20-09-2023 This petition was called on for hearing today.

     For Petitioner(s)
                                           Mr. Ankit Mishra, Adv.
                                           Ms. Kanupriya Mishra, Adv.
                                           Ms. Abha R. Sharma, AOR
     For Respondent(s)
                                           Mr. Pramit Saxena, AOR
                                           Mr. A. K. De, Adv.
                                           Mr. Zahid Ali, Adv.
                                           Ms. Ananya De, Adv.

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

Despite due service on respondent no.1, there is no appearance.

The notice issued to respondent no.1 is returned with postal remark "Noticee denied to take notice”. Hence, there is deem service on said respondent and there is no appearance.

Four weeks time, is granted to respondent no.3 to file counter affidavit.

After the expiry of said period, matters shall be processed for listing before the Hon’ble Court as per rules.

VIVEK SAXENA Registrar