Supreme Court - Daily Orders
Suman Tyagi vs Gopal Tyagi on 3 November, 2014
ITEM NO.76 REGISTRAR COURT. 2 SECTION IVA
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). 1531/2014
SUMAN TYAGI Petitioner(s)
VERSUS
GOPAL TYAGI Respondent(s)
(with interim relief and office report)
Date : 03/11/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.S.S.Khanduja,adv.
Mr. Yash Pal Dhingra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved sole respondent shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the same period.
List again on 16.01.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.11.05 16:48:38 IST Reason: