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Shiv Narain Banshal vs The State Of Bihar on 8 July, 2016

     ITEM NO.4                              REGISTRAR COURT. 2                  SECTION IIA

                                      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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (Crl.)                        No(s).     6798/2012

     SHIV NARAIN BANSHAL                                                       Petitioner(s)

                                                        VERSUS

     STATE OF BIHAR                                                            Respondent(s)


     (with appln. (s) for bail and exemption from filing O.T.                                  and
     permission to file additional documents and office report)


     Date : 08/07/2016 This petition was called on for hearing today.



     For Petitioner(s)
                                             Mr. Amit Pawan,Adv.


     For Respondent(s)
                                             Mr. Abhinav Mukerji,Adv.



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

The respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules.

Four weeks time as last chance is given to the Ld.counsel for the petitioner to comply with the terms of the order dated 19.02.2016 of this Court in respect of the respondent No.2.

List the matter again on 16.08.2016.

16:17:24 TLT                                                                   (M V RAMESH)
Reason:
                                                                                 Registrar
     SB