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Sneha Vinod Kumar Balmiki (Kajaniya) vs Vinod Kumar Mahendra Balmiki ... on 31 August, 2017

     ITEM NO.51                               REGISTRAR COURT. 2                       SECTION XVI -A

                                     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. SANJAY PARIHAR

     IA 1/2015, in Transfer Petition(s)(Civil)                             No(s).    156/2015

     SNEHA VINOD KUMAR BALMIKI (KAJANIYA)                                            Petitioner(s)

                                                           VERSUS

     VINOD KUMAR MAHENDRA BALMIKI (KAJANIYA)                                         Respondent(s)


     Date : 31-08-2017 These matters were called on for hearing today.


     For Petitioner(s)
                                           Mr. S. Mahendran, AOR

     For Respondent(s)


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

The office report indicates that Ld. Counsel for the petitioner has filed the fresh spare copy of the Transfer Petition but Ld. Counsel has not filed the fresh and complete address of the sole respondent.

On perusal of the file it reveals that earlier notice was issued on 3st August, 2015 to the sole respondent through the Civil Judge, Senior Division, Pune (Maharashtra) followed by several reminders. It further comes to fore that the said Judge vide his letter dated 10.5.2016 and 3.12.2016 informed that no such notices have been received from this Hon'ble Court. Registry is, therefore, directed to issue fresh notice through the said Court with utmost dispatch.

List again on 26.10.2017.

SANJAY PARIHAR Registrar MG