Supreme Court - Daily Orders
Sudesh Chhikara vs Ramti Devi on 3 February, 2020
ITEM NO.82 REGISTRAR COURT. 2 SECTION IV-B
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
Petition(s) for Special Leave to Appeal (C) No(s). 20106/2019
SUDESH CHHIKARA Petitioner(s)
VERSUS
RAMTI DEVI & ANR. Respondent(s)
(IA No.126864/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 03-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Kanhaiya Singhal, AOR
Mr. Chetan Bhardwaj, Adv.
For Respondent(s)
Mr. Subhasish Bhowmick, AOR
Mr. Rajat Sharma, Adv.
Mr. Rahul Dhankar, Adv.
Mr. Gagan Gupta, AOR
Mr. Vivek Arya, Adv.
Mr. Ananta Prasad Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No. 1 has already filed the Counter Affidavit.
Service is complete upon respondent No. 2, but no one has entered appearance on his behalf.
Mr. Gagan Gupta, Advocate has on 04.12.2019 filed an application for intervention but the same is defective. He further Signature Not Verified filed a letter stating therein that defects may be placed before Digitally signed by Rajiv Kalra Date: 2020.02.03 16:43:10 IST Reason: the Hon'ble Court at his risk ITEM NO.82 REGISTRAR COURT. 2 SECTION IV-B List the matter before the Hon’ble Court as per rules with pending applications.
RAJIV KALRA Registrar pm