Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Parswanath Saha vs Bandhana Modak (Das) on 20 February, 2023

     ITEM NO.35                      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. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                  No(s).   18743/2022

     PARSWANATH SAHA                                                    Petitioner(s)

                                                   VERSUS

     BANDHANA MODAK (DAS) & ANR.                                        Respondent(s)


     Date : 20-02-2023 This petition was called on for hearing today.


     For Petitioner(s)

                                      Mr. Pijush Kanti Roy, Adv.
                                      Mrs. Kakali Roy, Adv.
                                      Ms. Ankita Sharma, Adv.
                                      Mr. Rajan K. Chourasia, AOR

     For Respondent(s)

                                      Mr. Ajit Pravin Wagh, AOR
                                      Ms. Neeta Sanjay Savale, Adv.
                                      Ms. Astha Prasad, Adv.
                                      Ms. Prachi Thakur, Adv.
                                      Ms. Sonali Suryavanshi, Adv.
                                      Mr. Yogesh K Ahirrao, Adv.


               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 and 2, to file counter affidavit.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court, as per rules.

PAVANESH D. Registrar pm