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Jyoti Bisht vs Sanjay Singh Bisht on 29 March, 2016

     ITEM NO.59                          REGISTRAR COURT. 2                    SECTION XVIA

                                   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 MR. M V RAMESH

     Transfer Petition(s)(Civil)                    No(s).   1005/2015

     JYOTI BISHT                                                             Petitioner(s)

                                                       VERSUS

     SANJAY SINGH BISHT                                                      Respondent(s)



     (with appln. (s) for stay and office report)


     Date : 29/03/2016 This petition was called on for hearing today.



     For Petitioner(s)
                                         Ms. A. Sumathi,Adv.


     For Respondent(s)


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

Fresh steps for the service of notice by usual mode to the sole respondent shall be taken by the learned counsel for the petitioner within a period of four weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

List again on 11.5.2016.

Reason:                                                                      (M V RAMESH)
                                                                               Registrar
     MG