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Smita Shrivastava vs The State Of Madhya Pradesh on 3 March, 2023

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     ITEM NO.37                               REGISTRAR COURT. 2               SECTION IV-C

                                   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. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                      No(s).   23966-
     23968/2022

     SMITA SHRIVASTAVA                                                      Petitioner(s)

                                                        VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                                     Respondent(s)



     Date : 03-03-2023 These petitions were called on for hearing today.



     For Petitioner(s)
                                         Mrs. Rekha Pandey, AOR
                                         Mr. Raghav Pandey,Adv.

     For Respondent(s)

                                         Mr. Pashupathi Nath Razdan, AOR
                                         Mr. Vipul Abhishek, Adv.

                                         Mr. Susheel Tomar,Adv.
                                         Ms. Mrinal Gopal Elker,AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                   O R D E R

In SLP(C) Nos.23966/2022 and 23968/2022 Despite due service on respondent No.1, there is no appearance.

However, Mr. Susheel Tomar, Ld. Counsel appearing on behalf of Date: 2023.03.03 Ms. Mrinal Gopal Elker, Ld. AOR, submits that he would be filing 16:05:35 IST Reason:

vakalatnama and counter affidavit on behalf of respondent No.1.

Ld. Counsel seeks and is granted four weeks time to file vakalatnama and counter affidavit for respondent no.1.

Two weeks time, is granted to respondent Nos.2, 3 and 5 to file vakalatnama and counter affidavit.

Two weeks time, is granted to the learned counsel for the petitioner, for furnishing fresh particulars and to take fresh steps in respect of respondent Nos.4 and 6, who are unserved.

List again on 26.4.2023.

Two weeks time, is granted to respondent Nos.2, 3 and 5 to file vakalatnama and counter affidavit.

Service on respondent nos.1, 4 and 6 is incomplete. Mr. Susheel Tomar, Ld. Counsel appearing on behalf of Ms. Mrinal Gopal Elker, Ld. AOR, submits that he would be filing vakalatnama and counter affidavit on behalf of respondent No.1. Ld. Counsel seeks and is granted four weeks time to file vakalatnama and counter affidavit for respondent no.1.

Two weeks time, is granted to the learned counsel for the petitioner, for furnishing fresh particulars and to take fresh steps in respect of respondent Nos.4 and 6, who are unserved.

List again on 26.4.2023.

PAVANESH D. Registrar MG