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Chandra Gupta Kumar And Ors. Etc. Etc. vs State Of Bihar And Ors. Etc. Etc. on 9 December, 2015

     ITEM NO.86                 REGISTRAR COURT. 1                SECTION XVI

                         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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)         No(s).
     22304-22306/2015

     CHANDRA GUPTA KUMAR AND ORS. ETC. ETC.                    Petitioner(s)

                                           VERSUS

     STATE OF BIHAR AND ORS. ETC. ETC.                         Respondent(s)



     (with appln. (s) for permission to file lengthy list of dates and
     permission to place addl. documents on record and interim relief
     and office report)


     WITH
     SLP(C) No. 22947-22949/2015
     (With appln.(s) for application for transposition and appln.(s) for
     application for transposition and appln.(s) for application for
     transposition and appln.(s) for application for transposition and
     appln.(s) for application for transposition and appln.(s) for
     application for transposition and appln.(s) for permission to file
     lengthy list of dates and appln.(s) for permission to file
     additional documents and Interim Relief and Office Report)

      SLP(C) No. 24845-24847/2015
     (With appln.(s) for directions and appln.(s) for dispensing with
     service of notice and appln.(s) for permission to file lengthy list
     of dates and appln.(s) for addtion/deletion of parties and Office
     Report)

      SLP(C) No. 31449/2015
     (With Office Report)

     Date : 09/12/2015 These petitions were called on for hearing today.



     For Petitioner(s)
                              Ms.   Reena Pandey,Adv.
Signature Not Verified
                              Mr.   Anurag Pandey,Adv.
Digitally signed by
Rupam Dhamija
Date: 2015.12.15
                              Ms.   Samton Dama,Adv.
10:09:24 IST
Reason:                       Ms.   Pragya Baghel,Adv.
                              Mr.   Dhruv Kumar Jha,Adv.
                              Mr.   Kiran Kumar Jaipuriar,Adv.
                              Mr.   Amit Pawan,Adv.
                                          (2)
Item No.86

For Respondent(s)
                          Mr.   Sumit Sinha,Adv.
                          Mr.   Arun K. Sinha,Adv.
                          Mr.   Chandra Prakash,Adv.
                          Mr.   Gopal Singh,Adv.
                          Mr.   Lakshmi Raman Singh,Adv.
                          Mr.   Himanshu Setia,Adv.
                          Ms.   Namita Choudhary,Adv.



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

Total 83 respondents herein. Respondent Nos. 1 and 11 has already been filed counter affidavit.

Counter affidavit qua Respondent Nos. 36, 41 to 45, 47 to 56, 60, 62 to 67 and 12, 14 to 15, 17, 20 to 35, 37 to 40, 46 and 57 have not been filed.

For remaining unserved respondents, learned counsel for the petitioner still to take fresh steps to effect service The request of the learned counsel for the petitioner to exempt providing the spare copies of SLP.

Total 43 respondents herein. Respondent No. 1 to 7 who are common to SLP 22304 of 2015 filed vakalatnama. Same is still awaited for Respondent No.8. Be filed within four weeks' time. Petitioner to take steps to serve the unserved Respondent Nos.9 to

43. SLP (C)No.22306 of 2015 There are 13 respondents herein. Respondent No.1 to 7 being common to both SLP. Counsel appearing for them is required to file vakalatnama within four weeks' time in this petition. Petitioner to take steps to serve the unserved Respondent Nos. 8 to 13.

Total 90 respondents herein. Respondent Nos. 1 to 11 have already filed the counter affidavit.

Counter affidavit qua Respondent Nos.12 and 36,41 to 56, 60, 62 to 67 is still awaited. Be filed within four weeks' time. Learned counsel for the petitoner to provide complete set of pleadings to these respondents.

Respondent No.17 transposing him as Petitioner No.11 is registered as I.A. No. 10. Petitioner to take steps to serve the unserved Respondent Nos. 13 to 16, 18 to 35, 37 to 40, 57, 59, 61, 68 to 90.

Among 53 respondents herein. Respondent Nos.1 to 7 is on record. Same is still awaited for Respondent No.8. Be filed within four weeks' time. Remaining unserved Respondent Nos.9 to 11, 13 to 16 and 18 to 19, 21 to 53 are yet to be served. The Ld. Counsel for the petitioner to take fresh steps to effect service. Petitioner to take appropriate steps as directed in application for transposing of proforma Respondent Nos. 20, 53, 12 and 17 is already updated.

Process the said application as per Rule.

Among 14 respondents herein. Counter affidavit qua Respondent Nos. 1 to 7 is already on record. Respondent No.12 is yet to file the same . Be filed within four weeks' time. Petitioner to take steps to serve the unserved Respondent Nos. 8 to 11 and 13 to 14.

SLP (C)No.24845-24847 of 2015 Among 226 respondents herein, Counter affidavit on behalf of Respondent Nos. 8, 30, 35 to 39, 41 to 50, 54, 56 to 61 is still awaited. Be filed within four weeks' time as a last opportunity. Remaining respondents could not have been served for want of spare copies. Exemption for providing spare copies has been granted. Registry to issue notice to the remaining unserved respondents. Subject to the petitioner furnishing the process fee. An application for direction of modification of order dated 4.9.2015 is already registered as I.A. No. 13 to 15. Order be awaited for 11.2.2016 (RACHNA GUPTA) Registrar