Supreme Court - Daily Orders
Swati Jatia vs Vedant Jatia on 12 February, 2020
ITEM NO.45 REGISTRAR COURT. 1 SECTION IX
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 30526/2019
SWATI JATIA Petitioner(s)
VERSUS
VEDANT JATIA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 12-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Satwik Misra, Adv.
Mr. Udita Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per office report, respondent is yet not served. However, Ld. Advocate, Mr. Anurag Rawat, appearing on behalf of Mr. Abhisth Kumar, Advocate-on-record submits that vakalatnama on behalf of the sole respondent has been filed on 11.2.2020. He seeks four weeks’ time to file counter affidavit. Granted.
List again on 20.4.2020.
ANIL LAXMAN PANSARE Registrar Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.13 11:20:21 IST Reason: