Supreme Court - Daily Orders
Meghna Nigam vs Kapil Goel on 16 April, 2014
ÞITEM NO.30 REGISTRAR COURT.2 SECTION XVIA
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 SANJIV JAIN
TRANSFER PETITION (CIVIL.) NO(s). 1988 OF 2013
MEGHNA NIGAM Petitioner(s)
VERSUS
KAPIL GOEL Respondent(s)
(With appln(s) for stay and office report )
Date: 16/04/2014 This Petition was called on for hearing today.
For Petitioner(s) Ms. Soumi Kundu, Adv.
Mr. Chanchal Kumar Ganguli,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue fresh notice to the sole respondent through District Court besides other postal modes. Petitioner is directed to furnish the correct address of the District court concerned on which notice be sent. If steps are taken, issue notice directly to the Court concerned. Await service report.
Learned counsel for the petitioner seeks dasti service. Permitted. Proof of dasti service be also filed.
List on 6.8.2014.
(SANJIV JAIN)
am Registrar