Supreme Court - Daily Orders
State Of U.P. vs Miss Bhavna Tiwari on 5 November, 2019
ITEM NO.35 REGISTRAR COURT. 1 SECTION XI
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 9298/2018
STATE OF U.P. & ANR. Petitioner(s)
VERSUS
MISS BHAVNA TIWARI & ORS. Respondent(s)
IA No. 51670/2018 - EXEMPTION FROM FILING O.T.)
Date : 05-11-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr. R.K. Gupta, Adv.
Mr. Ankit Goel, AOR
For Respondent(s)
Vandana Sharma, AOR
Mr. Vaibhav Shrivastava, Adv.
Mr. Namit Saxena, Adv.
Mr. P. V. Dinesh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Despite last opportunity having been granted, respondent No.2 has not filed counter affidavit, as such, further opportunity to file counter affidavit stands declined.
Service is complete on respondent Nos.3 to 15 but none has entered appearance.
Despite last opportunity having been granted, respondent No.1 has not filed counter affidavit, as such, further opportunity to file counter affidavit stands declined. Vakalatnama filed on behalf of respondent No.1 is defective. Defects be cured.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.11.0912:23:36 IST ANIL LAXMAN PANSARE
Reason:
Registrar