Supreme Court - Daily Orders
Dahiben vs Arvindbhai Kalyanji Bhanusali (Gajra) ... on 29 January, 2019
ITEM NO.22 REGISTRAR COURT. 2 SECTION III
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 RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 11618/2017
DAHIBEN Petitioner(s)
VERSUS
ARVINDBHAI KALYANJI BHANUSALI (GAJRA) (D) THR. LRS. & ORS.
Respondent(s)
(MATTER IS DELAY CONDONED AND ISSUE NOTICE. )
Date : 29-01-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
For Respondent(s) Mr. Pradhuman Gohil,Adv.
Mrs. Taruna Singh Gohil, AOR
Mr. Himanshu Chaubey,Adv.
Ms. Tanvi Bhatnagar,Adv.
Mr. P.S. Sudheer,Adv.
Mr. Rishi Maheshwari,Adv.
Ms. Anne Mathew,Adv.
Mr. Bharat Sood,Adv.
Ms. Shruti Jose,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos.1 to 3 have already filed counter affidavit. Service of notice is complete qua respondent Nos. 4 to 13 but no one has entered appearance on their behalf.
However, Mr. P.S. Sudheer, Ld. Advocate undertakes to appear on behalf of respondent No. 4. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter Signature Not Verified affidavit.
Digitally signed by MADHU GROVER Date: 2019.01.29 16:43:16 IST Reason:List again on 25.3.2019.
RAJESH KUMAR GOEL Registrar MG