Supreme Court - Daily Orders
Prashant Mamgain vs Sushila Badola on 19 October, 2016
ITEM NO.23 REGISTRAR COURT. 1 SECTION II 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4805/2015
PRASHANT MAMGAIN Petitioner(s)
VERSUS
SUSHILA BADOLA & ANR. Respondent(s)
(with interim relief and office report)
Date : 19/10/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Arpit Marwah, Adv.
Mr. Chandra Prakash,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps to be taken for service of respondent No.1 within two weeks. Notice thereafter be issued.
None appears for respondent No.2, despite due service.
List again on 14.12.2016.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2016.10.20 17:12:11 IST Reason: