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Dr. Poornima Advani vs Government Of Nct on 6 April, 2022

     ITEM NO.29                          REGISTRAR COURT. 2               SECTION XIV

                                    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. SAURABH PARTAP SINGH LALER

     Petition(s) for Special Leave to Appeal (C)                      No(s).       594/2020

     DR. POORNIMA ADVANI & ANR.                                                Petitioner(s)

                                                       VERSUS

     GOVERNMENT OF NCT & ANR.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.4420/2020-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 06-04-2022 This petition was called on for hearing today.

     For Petitioner(s)
                                          Mr. P. N. Puri, AOR
                                          Ms. Surubhi Gupta, Adv.

     For Respondent(s)
                                          Ms. Jyoti Mendiratta, AOR
                                          Ms. Neharika Modgil, Adv.


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

Despite due service, none appears on behalf of both the respondents. However, Ms. Neharika Modgil, Ld. Advocate for Ms. Jyoti Mendiratta, AOR has appeared on behalf of both respondents. She seeks and is given four weeks time to file vakalatnama and counter affidavit. Ld. Counsel for petitioner is directed to serve the copy of pleadings to said respondents within a period of one week and file proof thereof.

List again on 20.05.2022.

Digitally signed by PRIYANKA MALIK Date: 2022.04.08 11:05:18 IST Reason:

SAURABH PARTAP SINGH LALER Registrar pm