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Usha vs Shahjad Bi @ Sejad on 25 July, 2019

     ITEM NO.37                          REGISTRAR COURT. 2                 SECTION IV-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 RAJESH KUMAR GOEL



     Petition(s) for Special Leave to Appeal (C)                   No(s).   7617/2019

     USHA & ANR.                                                         Petitioner(s)

                                                     VERSUS

     SHAHJAD BI @ SEJAD & ORS.                                           Respondent(s)



     Date : 25-07-2019 This petition was called on for hearing today.



     For Petitioner(s)                 Mr. Santosh Kumar,Adv.
                                       Mr. V. Sushant Gupta,Adv.
                                       Mr. Mushtaq Ahmad, AOR

     For Respondent(s)


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

Service of notice is complete qua respondent No.2 but no one has entered appearance on his behalf.

As per postal tracking report, notice issued to respondent Nos. 1 and 3 to 12 has been received back with postal remarks “Addressee moved”. Hence, learned counsel for petitioners shall within a period of four weeks’ file the fresh particulars of the said respondents and he shall also take requisite steps for the service of notice upon them.

List again on 27.11.2019.

RAJESH KUMAR GOEL Registrar MG