Supreme Court - Daily Orders
Nilima Das Gupta (Deceased) Through Its ... vs On The Death Of Abdur Rouf His Legal Heirs on 18 November, 2022
ITEM NO.39 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). 2365/2022
NILIMA DAS GUPTA (DECEASED) THROUGH ITS LRS. Petitioner(s)
VERSUS
ON THE DEATH OF ABDUR ROUF HIS LEGAL HEIRS & ORS. Respondent(s)
Date : 18-11-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Kaushik Choudhury, AOR
Mr. Saksham Garg, Adv.
Mr. S. P. Sharma, Adv.
Ms. Upasana Sharma, Adv.
Mr. Shaantanu Jain, Adv.
For Respondent(s) Mr. Durga Dutt, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time, as a last chance, is granted to respondent nos. 1 to 3 to file counter affidavit.
Despite due service, none appears on behalf of respondent nos. 4 and 6.
However, Mr. durga Dutt, AOR stated that he will be filing vakalatnama on behalf of Respondent Nos. 4 to 6. Thereafter he informed that due to some confusion regarding the instructions, he made wrong submission on behalf of Respondent Nos. 4 to 6, though he is not appearing for the said respondents.
Accordingly, as prayed, dasti notice be issued to Respondent No.5, upon filing fresh steps, within two weeks.
List again on 06.01.2023.
Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.11.2216:44:38 IST S.P.S. LALER
Reason:
Registrar
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