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Aditi Alias Mithi vs Jitesh Sharma on 31 October, 2023

Bench: Vikram Nath, Rajesh Bindal

     ITEM NO.26                               COURT NO.11                   SECTION II-A

                                 S U P R E M E C O U R T O F           I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                      No(s).    11954/2023

     (Arising out of impugned final judgment and order dated 28-06-2023
     in CRR No. 4939/2022 passed by the High Court Of M.p At Gwalior)

     ADITI ALIAS MITHI                                                      Petitioner(s)

                                                     VERSUS

     JITESH SHARMA                                                          Respondent(s)

     (IA No.191388/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.191389/2023-EXEMPTION FROM FILING O.T. )

     Date : 31-10-2023 This matter was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAM NATH
                           HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s)                 Ms. Pragati Neekhra, AOR
                                       Mr. Aditya Bhanu Neekhra, Adv.
                                       Mr. Aniket Patel, Adv.

     For Respondent(s)

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

As per office report dated 30.10.2023, sole respondent has refused to accept notice. Hence, notice upon the respondent is deemed to have been served. No one has entered appearance.

We have heard the learned counsel for the petitioner.

Judgment reserved.

Digitally signed by Neetu Khajuria Date: 2023.11.01 10:25:09 IST Reason: (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER