Supreme Court - Daily Orders
Shalini vs Rohit Gulia on 15 July, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.2 COURT NO.17 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
Transfer Petition (Civil) No.3318/2024
SHALINI Petitioner(s)
VERSUS
ROHIT GULIA Respondent(s)
FOR ADMISSION and IA No.270909/2024-EX-PARTE STAY and IA
No.270910/2024-EXEMPTION FROM FILING O.T.
IA No. 270909/2024 - EX-PARTE STAY
IA No. 270910/2024 - EXEMPTION FROM FILING O.T.
Date : 15-07-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. Ansh Tripathi, Adv.
Mr. Nitin Bhardwaj, AOR
For Respondent(s) : Mr. Abhay Pratap Singh, AOR
Mr. Akshat Srivastav, Adv.
Ms. Shobhana Agarawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent prays for and is granted two weeks’ time to file counter affidavit.
Rejoinder affidavit, be filed within one week thereafter.
List the matter on 19.08.2025.
(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by babita pandey Date: 2025.07.16 17:30:19 IST Reason: