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Jugal Kishore Khanna(D)Thr Lrs vs Sudhir Khanna on 30 March, 2015

     ITEM NO.47                          REGISTRAR COURT. 2                        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 SURAJIT DEY

     Petition(s) for Special Leave to Appeal (C)                         No(s).    4718/2014

     JUGAL KISHORE KHANNA(D)THR LRS & ORS                                       Petitioner(s)

                                                        VERSUS

     SUDHIR KHANNA & ORS                                                        Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 5098/2014
     (With Interim Relief and Office Report)

     Date : 30/03/2015 This petition was called on for hearing today.

     For Petitioner(s)                Mr. Pravir Kumar Jain,Adv.

     For Respondent(s)                 Mr. Pradeep Verma, Adv.
                                       Mr. Parmanand Gaur,Adv.

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

Learned Counsel appearing on behalf of Mr. Parmanand Gaur, Advocate-on-record submits that two weeks may be granted to file vakalatnama and memo of appearance together with the counter affidavit. As prayed, time sought for is granted.

Ld. Counsel for the petitioner submits that though permission is granted to file the intervening application yet ld. Counsel appearing on behalf of the intervenors has not filed the application for intervention.

Submissions of ld. Counsel for the petitioner is recorded accordingly. Ld. Counsel to file the same within two week, if advised so.

Post the matter again on 22.07.2015.

(SURAJIT DEY) Registrar JG