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Supreme Court - Daily Orders

Kamrunnissa vs Union Of India on 28 January, 2016

     ITEM NO.76                          REGISTRAR COURT. 1                 SECTION IVA

                                   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 MR. PAWAN DEV KOTWAL

     Petition(s) for Special Leave to Appeal (C)                   No(s).   26625/2015

     KAMRUNNISSA                                                         Petitioner(s)

                                                    VERSUS

     UNION OF INDIA                                                      Respondent(s)


     Date : 28/01/2016 This petition was called on for hearing today.

     For Petitioner(s)
                                        Ms. Akriti Chaubey, Adv.
                                        Mr. Ejaz Maqbool,Adv.


     For Respondent(s)


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

Service is complete on the sole respondent but none has entered appearance.

The Ld. Counsel for the petitioner submits that affidavit of valuation is not required.

As such, Registry to process the matter for listing before the Hon'ble Court, as per rules.

(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2016.01.28 17:38:12 IST Reason: