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Vishakha Devi vs The State Of Rajasthan on 30 November, 2018

     ITEM NO.46                             REGISTRAR COURT. 2                   SECTION XV

                                   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).     19780-
     19781/2018

     VISHAKHA DEVI                                                              Petitioner(s)

                                                       VERSUS

     THE STATE OF RAJASTHAN & ANR.                                              Respondent(s)



     Date : 30-11-2018 These petitions were called on for hearing today.



     For Petitioner(s)
                                        Mr. T. R. B. Sivakumar, AOR

     For Respondent(s)
                                        Ms. Ruchi Kohli, AOR


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

Four weeks’ time is given to learned counsel for respondent No.1 to file counter affidavit.

As per postal tracking report, notice issued to respondent No.2 could not be served and returned back undelivered. Hence, learned counsel for petitioner shall, within a period of four weeks’, file fresh particulars of the said respondent and shall take requisite steps for the service of notice upon him.

List again on 31.1.2019.

RAJESH KUMAR GOEL Registrar MG