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Supreme Court - Daily Orders

Somnath Chatterjee vs The State Of Jharkhand on 22 January, 2026

     ITEM NO.37                           REGISTRAR COURT. 1                         SECTION XVII-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 MS. SUJATA SINGH

     Petition(s) for Special Leave to Appeal (C)                          No(s).     29941-
     29942/2025

     SOMNATH CHATTERJEE                                                          Petitioner(s)

                                                     VERSUS

     THE STATE OF JHARKHAND & ORS.                                               Respondent(s)



     Date : 22-01-2026 These petitions were called on for hearing today.


     For Petitioner(s) : Mr. Prashant Bhushan, AOR

     For Respondent(s) : Mr. Shantanu Sagar, AOR
                         Kumar Anurag Singh, Adv.
                         Mr. Gunjesh Ranjan,Adv.
                         Mr. Abhishek Kumar Gupta, Adv.

                                         Mr. Amit Sharma, Adv.
                                        Mr. Arvind Kumar Sharma, AOR

                                        Mr. Mukesh Kumar Maroria, AOR
                                        Mr. Vishal Kumar Singh, Adv.

                                        Mr. Kaushik Laik, AOR
                                        Mr. Ashay Kaushik, Adv.
                                        Mr. Shashank Tiwari, Adv.
                                        Mr. H.n. Thangal, Adv.

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

Service was complete on respondent Nos.4, 6 and 7 on 07.11.2025, on respondent Nos.5, 10, 13 and 14 on 06.11.2025, Signature Not Verified on respondent No.8 on 10.11.2025 and on Digitally signed by RUPAM DHAMIJA Date: 2026.01.23 respondent 16:35:31 IST Reason: No.12 on 03.11.2025, but none has entered appearance.

contd..

-2-

Service was complete on respondent Nos.1 and 9 on 6.11.2025, on respondent No.2 on 7.11.2025 and on respondent No.3 on 10.11.2025 but no counter affidavit has been filed yet. Today, more time has been sought. As no counter affidavit has been filed within 30 days from service of notice, hence, last opportunity is granted to the said respondents to file counter affidavit by 06.02.2026. If counter affidavit is filed as above, let the same be taken on record, else further opportunity to file the same would stand declined.

After 6.2.2026, Registry to process the matter for listing before the Hon’ble Court, as per rules, as the Hon'ble Court has on 14.10.2025 directed to issue notice returnable within four weeks.

Let copy of the ROP be furnished to the concerned AOR for information and compliance.




                                                                      SUJATA SINGH
rd                                                                      Registrar