Supreme Court - Daily Orders
Mehatru Baddhai @ Mehatru Ram Baddhai vs The State Of Chhattisgarh on 10 November, 2022
ITEM NO.37 REGISTRAR COURT. 2 SECTION IV-C
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. S.P.S. LALER
Petition(s) for Special Leave to Appeal (C) No(s). 11963/2022
MEHATRU BADDHAI @ MEHATRU RAM BADDHAI Petitioner(s)
VERSUS
THE STATE OF CHHATTISGARH & ORS. Respondent(s)
Date : 10-11-2022 This petition was called on for hearing today.
For Petitioner(s) Mr. Vinod Prasad,Adv.
Mr. Akshat Shrivastava, AOR
For Respondent(s)
Mr. Vishal Prasad, AOR
Ms. Ritika Sethi,Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time is given to respondent No. 1 to file the counter affidavit.
Service of notice is complete on respondent Nos. 2 to 4 but none has entered appearance on their behalf.
Ld. Counsel for respondent No.1 submits that he will be filing vakalatnama and counter affidavit on behalf of Respondent Nos. 2 to 4 also. Ld. Counsel seeks and is granted four weeks time to file counter affidavit.
After expiry of four weeks, the matter shall be processed for Signature Not Verified listing before the Hon’ble Court.
Digitally signed by MADHU GROVER Date: 2022.11.11 15:40:10 IST Reason:S.P.S. LALER Registrar MG