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Abdul Rejak Laskar vs Mafizur Rahman on 24 January, 2023

     ITEM NO.66                       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. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)                   No(s).   19226/2022

     ABDUL REJAK LASKAR                                                  Petitioner(s)

                                                    VERSUS
     MAFIZUR RAHMAN & ORS.                                               Respondent(s)


     Date : 24-01-2023 This petition was called on for hearing today.



     For Petitioner(s)
                                        Mr. Kaushik Choudhury, AOR

     For Respondent(s)                 Ms. Mohna, AOR
                                       Ms. Geetali Hazarika,Adv.
                                       Mr. Joydeep Bordoloi,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 Nos. 1, 3 to 6 and 8 to 12 to file the counter affidavit.

Service of notice is complete on respondent Nos. 2 and 13 but no one has entered appearance on their behalf.

It is submitted by Ld. Counsel for respondent Nos. 1, 3 to 6 and 8 to 12 that Respondent Nos. 2 and 13 have expired. Ld. Counsel for petitioner is directed to take appropriate steps in this regard within a period of two weeks.

Respondent No.7 is reported to have expired. Learned counsel for the petitioners shall within a period of four weeks file an application for substitution to bring on record his Lrs.

16:47:30 IST List again on 3.3.2023.

S.P.S. LALER Registrar MG