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Aarti@Guddi vs Rahul Arora on 13 December, 2019

     ITEM NO.30                          REGISTRAR COURT. 2                  SECTION XVI-A

                                   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. RAJIV KALRA

     Transfer Petition(s)(Civil)                    No(s).   2080/2018

     AARTI@GUDDI                                                           Petitioner(s)

                                                       VERSUS

     RAHUL ARORA                                                           Respondent(s)

     (FOR ADMISSION and IA No.176255/2018-EX-PARTE STAY and IA
     No.176256/2018-EXEMPTION FROM FILING O.T. )

     Date : 13-12-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                       Mr. Mohit D. Ram, AOR
                                       Ms. Monisha Handa,Adv.

     For Respondent(s)                 Mr. H.K. Naik,Adv.
                                       Mr. Arun Kumar Singh,Adv.
                                       Mr. Sushil Balwada,Adv.


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

Service of notice is complete qua sole respondent but no one has entered appearance on his behalf.

Mr. Sushil Balwada, Ld. Advocate has appeared on behalf of sole respondent. He seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of sole respondent.

List again on 20.2.2020.

11:50:03 IST                                                                 Registrar
Reason:



     MG