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Supreme Court - Daily Orders

Subhash Chand Sharma vs Rama Nand on 25 April, 2022

     ITEM NO.23                           REGISTRAR COURT. 1                   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. AVANI PAL SINGH

     Petition(s) for Special Leave to Appeal (C)                              No(s).    29764/2019

     SUBHASH CHAND SHARMA & ANR.                                                      Petitioner(s)

                                                             VERSUS

     RAMA NAND & ORS.                                                                 Respondent(s)


     Date : 25-04-2022 This petition was called on for hearing today.


     For Petitioner(s)
                                            Mr. Krishan Kumar, AOR
                                            Mr. Nitin Pal, Adv.
                                            Mr. Kartik Sarsonia, Adv.

     For Respondent(s)
                                            Ms.   Manpreet Kaur, Adv.
                                            Mr.   Aditya Malhotra, Adv.
                                            Mr.   Ananta Prasad Mishra, Adv.
                                            Mr.   Gagan Gupta, AOR
                                            Mr.   Hari Om Yaduvanshi, Adv.
                                            Dr.   Monika Gusain, AOR

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

The petitioner shall file affidavit of dasti service in respect of unserved respondent Nos.1, 3 and 8 within four weeks, in terms of order dated 30.1.2020.

Respondent No.2 has been duly served, however no one has entered appearance.

Respondent Nos.4 to 6 have filed their counter affidavit.

Signature Not Verified

Digitally signed by Indu Marwah Date: 2022.04.27 12:33:54 IST Reason: Notices issued upon respondent Nos.7, 9 and 10 through registered post A.D. have returned with the postal contd….

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endorsement “refused to accept notice”. The service shall be deemed to be complete. No one has entered appearance on behalf of the said respondents. List on 25.7.2022.

AVANI PAL SINGH Registrar