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Neelam Bhalla vs Union Of India on 10 March, 2015

     ITEM NO.99                                REGISTRAR COURT. 2                        SECTION XIV

                                      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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                               No(s).    20500/2014

     NEELAM BHALLA                                                                     Petitioner(s)

                                                                VERSUS

     UNION OF INDIA AND ORS                                                            Respondent(s)

     (with appln. (s) for permission to file additional documents and
     interim relief and office report)


     Date : 10/03/2015 This petition was called on for hearing today.



     For Petitioner(s)                     Mohan Das K.K.,Adv.
                                           Mr. R. Sathish,Adv.


     For Respondent(s)                     Ms. Aruna Gupta,Adv.
                                           Mr. B. V. Balaram Das,Adv.



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

Respondent Nos. 1 and 2 have already filed the counter affidavit as gets revealed from the perusal of the office report.

Four weeks time, as last chance is given to the learned counsel for the petitioner to comply with the terms of Order dated 16.12.2014 of this Court.

List again on 13.5.2015.

(M K HANJURA) Digitally signed by Madhu Grover Date: 2015.03.11 Registrar MG 15:23:36 IST Reason: