Supreme Court - Daily Orders
Manjit Singh vs Darshana Devi on 24 July, 2023
1
ITEM NO.7 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). 18899/2019
MANJIT SINGH & ANR. Petitioner(s)
VERSUS
DARSHANA DEVI & ORS. Respondent(s)
Date : 24-07-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Vishal Mahajan, Adv.
Mr. Anil Kumar, Adv.
Ms. Reena Devi, Adv.
Mr. Vinod Sharma, AOR
For Respondent(s)
Mrs. Tanuj Bagga Sharma, AOR
Dr. M.K. Ravz,Adv.
Mr. Sudarshan Singh Rawat, AOR
Mr. S Sunil., Adv.
Mr. Sunny Sachin Rawat, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent No.1 has already filed the counter affidavit.
Signature Not Verified Digitally signed by MADHU GROVERService is already deemed complete on Respondent Nos. 2 to 4.
Date: 2023.07.25Despite service of notice on respondent Nos.6 to 8, there is 15:45:28 IST Reason:
no appearance on their behalf.
Four weeks time is granted to respondent Nos. 9 to 11 to file 2 the counter affidavit.
Petitioner has failed to file fresh particulars and to take fresh steps to effect service on respondent No.5., though last chance was granted.
Hence, the matter be processed for listing before the Hon'ble Judge-in-Chambers, for further directions.
VIVEK SAXENA Registrar MG