Supreme Court - Daily Orders
Kamla Singh vs State Of Bihar . on 15 January, 2015
ITEM NO.57 REGISTRAR COURT. 2 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 3604/2014
KAMLA SINGH Petitioner(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
Date : 15/01/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Abhishek Vikas,Adv.
For Respondent(s) Mr.Aditya Narayan Singh,adv.
Mr. Samir Ali Khan,Adv.
Mr.Ashok Tiwary,adv.
Mr. Shiv Kumar Suri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the respondent Nos.1-3 seeks and is given four weeks time to file the counter affidavit. Service of notice is complete on the respondent Nos.4-7, but no one has entered appearance on their behalf. These respondents shall also be at liberty to file the counter affidavit within the period provided above. The respondent Nos.8,9 & 10 has already filed the counter affidavit as gets revealed from the perusal of the office report.
Fresh steps for the service of notice by usual mode to the unserved respondent No.11 shall be taken by the Ld.counsel for the petitioner within a period of three weeks.
Signature Not VerifiedDasti in addition is Digitally signed by Sushma Kumari Bajaj Date: 2015.01.17 11:00:08 IST Reason: …....2 ITEM NO.57 -2-
permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List again on 24.03.2015.
(M K HANJURA) Registrar SB