Supreme Court - Daily Orders
Banshilal Saha vs Sukumar Bhusan Nandy on 16 April, 2018
ITEM NO.23 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 MR. KAPIL MEHTA
IA 15241/2018, in SPECIAL LEAVE PETITION (CIVIL) Diary No(s).
40949/2017
BANSHILAL SAHA Petitioner(s)
VERSUS
SUKUMAR BHUSAN NANDY Respondent(s)
((1)Other-PRAYER FOR INTERIM RELIEF CLAUSE (B) REFERENCE EJECTMENT
EXECUTION CASE NO-91/14 BUT IN LIST OF DATES MENTIONED AS 49/11.
(CLARIFY REGARDING THIS CASE NO.WHICH IS NOT MENTIONED EITHER IN
I/ORDER OR ANYWHERE IN LIST OF DATES AS HE HAS PRAYED FOR INTERIM
RELIEF. (2)Other-ANNEXTURE P-3.....PARTICULARS.....INDEX AND
DOCUMENT NOT TALLY.MC NO-1249/14OR1279/14....(CLARIFY)
(3)Other-ANNEXTURE P-4....ALSO....PARTICULARS.....INDEX AND
DOCUMENT NOT TALLY (4)Other-ENSURE PROPER COMPLIANCE OF DECLARATION
(CHECK ALL THREE P/BOOKS) (5)Other-ANNEXTURES IN LIST OF DATES ...
(PAGE NO-NOT MENTIONED WITHIN BRACKET)
)
Date : 16-04-2018 These matters were called on for hearing today.
For Petitioner(s)
Ms G Goyal, Adv.
Mr. Subhasish Bhowmick, AOR
For Respondent(s)
Mrs. Sarla Chandra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay of 46 days in refiling is condoned. Process as per rules.
Signature Not Verified Digitally signed by HEMA JOSHI Date: 2018.04.21 12:16:22 ISTReason: KAPIL MEHTA Registrar 16.04.2018 hj