Supreme Court - Daily Orders
Amanat Ali vs The State Of Karnataka on 27 March, 2023
ITEM NO.61 REGISTRAR COURT. 1 SECTION X
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. ATUL M. KURHEKAR
Writ Petition(s)(Criminal) No(s). 432/2022
AMANAT ALI Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
IA No. 156913/2022 - EXEMPTION FROM FILING O.T.)
Date : 27-03-2023 These matters were called on for hearing today.
For Petitioner(s)
Mr. Chandra Prakash, AOR
Mr. C.p Rajwar, Adv.
Mr. Vivek Singh,, Adv.
Ms. Somi Sharma, Adv.
For Respondent(s)
Mr. Shubhranshu Padhi, AOR
Mr. Vishal Banshal, Adv.
Mr. Niroop Suirithy, Adv.
Mr. Gopal Jha, AOR
Mr. Baij Nath Patel, Adv.
Ms. Pallavi Langar, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent no. 1 has failed to file counter affidavit Signature Not Verified despite last opportunity having been granted, as such, further Digitally signed by PRIYANKA MALIK Date: 2023.03.29 14:18:17 IST Reason: opportunity stands declined.
Contd….
-2-Item no.61 Respondent no.2 has filed counter affidavit. Memo of appearance has been filed in respect of respondent no.3 but vakalatnama and counter affidavit have not been filed despite last opportunity having been granted, as such, further opportunity to file counter affidavit stands declined, however, vakalatnama may be filed.
Registry to process the matter for listing before the Hon'ble Court as per rules.
ATUL M. KURHEKAR Registrar