Supreme Court - Daily Orders
The State Of Bihar vs Sushil Kumar Srivastava on 27 September, 2018
ITEM NO.61 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 MANOJ JAIN
Petition(s) for Special Leave to Appeal (C) No(s). 16344/2018
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
SUSHIL KUMAR SRIVASTAVA & ORS. Respondent(s)
WITH
SLP(C) No. 16711/2018 (XVI)
([ TO BE TAKEN UP ALONG WITH ITEM NO.27 I.E. SLP(C)NO.16344/2018 ])
Date : 27-09-2018 This petition was called on for hearing today.
For Petitioner(s) Mr.M. Shoeb Alam,Adv.
Mr.Ujjwal Singh,Adv.
Mr. E. C. Vidya Sagar, AOR
For Respondent(s) Mr.Anjani Kumar Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 16344/2018
As per postal tracking report qua respondent No.2, notice has been received back undelivered. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
Await return of service of notice already issued to the respondent Nos.1 & 3.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.09.28 15:47:40 ISTService is complete qua respondent Nos.4,5 & 6 but no one has Reason: entered appearance on their behalf.
……..2 ITEM NO.61 -2- SLP(C) No. 16711/2018 Service is complete qua respondent Nos.19 & 43 but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.18, 29 & 33.
Respondent Nos.1-17, 20-28, 30-32 & 34-42 are granted four weeks’ time, to file counter affidavit.
List the matter again on 28.11.2018.
MANOJ JAIN Registrar Sb