Supreme Court - Daily Orders
The State Of West Bengal vs Subodh Kumar Dhali (Since Deceased) ... on 28 August, 2019
Bench: Uday Umesh Lalit, Vineet Saran
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ITEM NO.21 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.11825/2019
(Arising out of impugned final judgment and order dated 04-09-2018
in RVW No.1583/2007 31-08-2006 in FMA No. 389/2001 passed by the
High Court At Calcutta)
STATE OF WEST BENGAL & ORS. Petitioners
VERSUS
SUBODH KUMAR DHALI (SINCE DECEASED) THR. LRs & ORS. Respondents
(FOR ADMISSION and I.R.; IA No.97109/2019 – FOR CONDONATION OF
DELAY IN FILING; IA No.97111/2019 – FOR CONDONATION OF DELAY IN
REFILING; and, IA No.129294 of 2019 – FOR SUBSTITUTED SERVICE)
Date : 28-08-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Amit Verma, Adv.
Ms. Kajal Dalal, Adv.
Mr. Prastut Dalvi, Adv.
Ms. Dimple Nagpal, Adv.
M/s. PLR Chambers And Co., AOR
For Respondent(s) Mr. Manish Goswami, Adv.
Mr. N.K. Mohanty, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. C.M. Angadi, Adv.
Mr. Shereef K.A., Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Chanchal Kumar Ganguli, AOR
Mr. Raja chatterjee, Adv.
Signature Not Verified
Mr. Piyush Sachdev, Adv.
Digitally signed by
MUKESH KUMAR
Date: 2019.08.28
18:13:46 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
Perused IA No.129294 of 2019 seeking permission to serve the unserved respondents by way of substituted service. Since there is no objection from any of the respondents, we allow IA No.129294 of 2019 and permit the petitioners to serve unserved respondents, namely, respondent nos.7, 9 to 11, 17 to 19, 22, 24 to 29, 34, 37, 40 and 41, and legal heirs of deceased respondent no.20 by way of publication in two daily newspapers having wide circulation in and around Kolkata i.e. Times of India – English Edition, and, Aajkal – Bengali Edition. Let advertisements be effected and appropriate affidavit including copies of the advertisements be filed within two weeks from today.
Pending further consideration,, interim order to continue. List on 25.09.2019.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER