Supreme Court - Daily Orders
Urmila Devi vs Balram on 11 January, 2021
ITEM NO.19 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION II
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10251/2019
URMILA DEVI & ORS. Petitioner(s)
VERSUS
BALRAM & ANR. Respondent(s)
Date : 11-01-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. E. C. Vidya Sagar, AOR
For Respondent(s)
Mr. Shiv Sagar Tiwari, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Not connected.
Respondent No.1 has filed counter affidavit. Ld. Counsel for the petitioner to take fresh steps for effecting service on respondent No.2 within two weeks, as last opportunity. If fresh steps are not taken within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If fresh steps are taken within two weeks, be processed as per rules and the Signature Not Verified matter be listed before this Court again on 15.2.2021. Digitally signed by Anil Laxman Pansare Date: 2021.01.13 11:23:18 IST Reason:
ANIL LAXMAN PANSARE Registrar