UNION OF INDIA v. SHETTY WOMEN WELFARE FOUNDATION

ITEM NO.3 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 MS. SUJATA SINGH

Transfer Petition(s)(Civil) No(s). 2447-2448/2017

UNION OF INDIA & ORS. Petitioner(s)

SHETTY WOMEN WELFARE FOUNDATION Respondent(s) Date : 16-04-2026 These petitions were called on for hearing today.

For Petitioner(s) : Mr. Ajay Kumar Prajapati, Adv. Mr. Arvind Kumar Sharma, AOR Ms. Rachana Chakrawarti, Adv. Mr. B. Krishna Prasad, AOR

For Respondent(s) :

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

Notice for alternative arrangement on the sole

respondent has not been delivered and has been received back

with the remarks “unclaimed”. Hence, service is deemed to be

complete on the said respondent in light of Judgment passed

by this Hon’ble Court in K. Bhaskaran Vs. Sankaran Vaidhyan

Balan and Another, (1999) 7 Supreme Court Cases 510 and

order passed by the Registrar’s Court on 13.10.2023 in T.P.

(C) No. 2090/2019. Still none has entered appearance on

behalf of the said respondent.

Registry to process the matter for listing before the

Hon’ble Court, as per rules.

Copy of the ROP be furnished to the concerned AOR for

information and compliance.

SUJATA SINGH rd Registrar