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Dinesh Singh Bhadoria vs Union Of India & Others on 6 July, 2015

     ITEM NO.95                                 REGISTRAR COURT. 1                    SECTION IVB

                                     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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                            No(s).    8338/2015

     GAUGE READER ASSOCIATION AND ANR.                                               Petitioner(s)

                                                           VERSUS

     STATE OF HARYANA AND ORS.                                                       Respondent(s)
     (with office report)

     Date : 06/07/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                                Ms. Shilpa Dutta, Adv.
                                                Mr. Ashok Mathur,Adv.


     For Respondent(s)

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

Service upon respondent No.1 is complete. The Ld. Advocate, Ms. Neha Garg, appearing on behalf of Dr. Monika Gusain, Advocate-on-Record has appeared for respondent No.1. Complete set of the pleadings be provided to the said respondent within two weeks' time.

Vakalatnama be filed within four weeks. Counter affidavit be filed within four weeks after the expiry of the said two weeks' time.

With respect to the remaining respondent Nos.2 and 3, the Ld. Counsel for the petitioner to take fresh steps to Signature Not Verified effect service.

Rupam Dhamija Date: 2015.07.11 13:07:34 IST Reason:

List again on 2.9.2015.

(RACHNA GUPTA) Registrar