Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Vijaya Vasant Sawant Alias Vijaya ... vs Shubhangi Shivling Parab on 22 January, 2015

     ITEM NO.51                          REGISTRAR COURT. 1               SECTION IIA

                                   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. SURAJIT DEY

     Petition(s) for Special Leave to Appeal (Crl.)                  No(s).    3097/2014


     VIJAYA V.SAWANT ALIAS VIJAYA S.PARAB                               Petitioner(s)

                                                    VERSUS

     SHUBHANGI SHIVLING PARAB & ORS.                                    Respondent(s)

     (with appln. (s) for impleadment)


     Date : 22/01/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                        Ms. Jyoti Mendiratta,Adv.
                                        Ms Pragya Srivastava, Adv.

     For Respondent(s)
                                        Mr Brij Kishor Sah, Adv.
                                        Mr. Shivaji M. Jadhav,Adv.


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

Counter affidavit on behalf of respondent Nos. 1 to 4 and 6 is already on record.

The Ld. Counsel for the petitioner to take fresh steps in respect of respondent no.5 which has not been taken despite order. However, as last opportunity two weeks time is granted. Dasti in addition is allowed, as prayed. Proof of dasti be filed within four weeks.

List again on 16.3.2015.

(SURAJIT DEY) Registrar