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Om Prakash vs Kamla Devi on 12 July, 2017

     ITEM NO.129                           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 Mr. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C) … CC No(s).                              8933/2017

     OM PRAKASH & ANR.                                                             Petitioner(s)

                                                           VERSUS

     KAMLA DEVI & ANR.                                                             Respondent(s)


     Date : 12-07-2017 This petition was called on for hearing today.

     For Petitioner(s)
                                         B. S. Banthia, AOR

     For Respondent(s)
                                         Mr. Ambhoj Kumar Sinha, Adv.

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

Respondent No.1 has been served but no one has put in appearance.

The Ld. Advocate-on-Record, Mr. Ambhoj Kumar Sinha appearing on behalf of respondent No.2 submits that he has already filed vakalatnama on behalf of the said respondent today itself. He seeks time to file counter affidavit. Be filed within four weeks. The Ld. Counsel for the petitioner to serve the complete set of the pleadings upon the Ld. Counsel for respondent No.2 within two weeks. Period of four weeks shall reckon thereafter.

List again on 10.8.2017.

RUPAM DHAMIJA Date: 2017.07.18 10:23:35 IST Reason:

Mr. RAJESH KUMAR GOEL Registrar