Supreme Court - Daily Orders
The State Of West Bengal vs Lokenath Chakraborty . on 28 February, 2020
ITEM NO.9 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 8902/2013
THE STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
LOKENATH CHAKRABORTY . & ORS. Respondent(s)
Date : 28-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr Vishal Prasad, Adv.
Mr Amit Verma, Adv.
M/S. Plr Chambers And Co., AOR
For Respondent(s)
Mr Joydeep Rao, Adv.
Mr Tadimalla Bhaskar Gowtham, Adv.
Mr Aman Shukla, Adv.
Mr D.V.Raghu Vamsy, Adv.
Mr Siddhartha Sinha, Adv.
Mr. Vishal Arun, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent nos. 13(b) and 13(c) but none has entered appearance.
Ld. Counsel for the petitioner is granted four weeks time for taking appropriate steps in respect of respondent no.13(a)(dead).
Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars to effect service on respondent nos.21(a) to 21(d) within two weeks time. Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.03.02 12:23:09 IST Reason: List again on 29.4.2020.
ANIL LAXMAN PANSARE Registrar