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Prem Nath Chopra (D) Thr Lrs vs Arun Chopra on 12 February, 2015

     ITEM NO.64                               REGISTRAR COURT. 1                            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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                               No(s).       10002/2014


     PREM NATH CHOPRA (D) THR LRS                                                      Petitioner(s)

                                                              VERSUS

     ARUN CHOPRA AND ORS                                                               Respondent(s)
     (with interim relief and office report)

     Date : 12/02/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                              Mr. Viresh B. Saharya,Adv.

     For Respondent(s)
                                              Mr Shailendra, Adv.
                                              Mr Shantanu, Adv.
                                              Mr. Amit Pawan,Adv.


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

Counter affidavit for respondent Nos. 1 and 3 to 6 has already been filed.

Application for substituted service for respondent Nos. 2,7,8 and 9 though has been filed but the same is defective. The ld. counsel is required to cure the defects. However, at the same time, there is an application filed by the ld. Counsel, Mr Amit Pawan praying for directions to proceed against unserved respondent Nos. 2 and 7 to 9 ex parte and there is another application by the same Advocate under Order I, Rule 10(2) CPC on behalf of respondent no.1. Let the applications be placed before the Hon'ble Judge in Chamber Signature Not Verified for appropriate orders.

(RACHNA GUPTA) Registrar