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Asim Akhtar vs The State Of West Bengal on 11 August, 2023

     ITEM NO.16                       REGISTRAR COURT. 2           SECTION II-B

                                   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. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (Crl.)                  No(s).    12292/2022

     ASIM AKHTAR                                                        Petitioner(s)

                                                     VERSUS

     THE STATE OF WEST BENGAL & ANR.                                    Respondent(s)


     Date : 11-08-2023 This petition was called on for hearing today.


     For Petitioner(s)

                                      Mrs. Rashmi Singhania, Adv.
                                      Mr. Sarad Kumar Singhania, AOR
                                      Mr. Alok Kumar Dwivedi, Adv.


     For Respondent(s)

                                       Ms. Madhumita Bhattacharjee, AOR
                                       Ms. Urmila Kar Purkayastha, Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent no.1 is duly represented. Ld. Counsel appearing for respondent no.1 submits that they do not wish to file counter affidavit on behalf of said respondent.

Two weeks time, is granted to Ld. counsel for petitioner to file affidavit with proof of dasti service or to take fresh steps and furnish fresh particulars in respect of respondent no.2.

List again on 05.10.2023.

VIVEK SAXENA Registrar pm