Supreme Court - Daily Orders
Sri Subodh Chintey vs The State Of Assam . on 10 July, 2015
ITEM NO.24 REGISTRAR COURT. 1 SECTION XIV
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(C) No(s). 36560-36561/2013
SRI SUBODH CHINTEY Petitioner(s)
VERSUS
THE STATE OF ASSAM & ORS. Respondent(s)
(with interim relief and office report)
Date : 10/07/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Anupam Lal Das,Adv.
For Respondent(s)
Mr. Sanjeev Kumar,Adv.
Ms Vartika Sahay, Adv.
M/s Corporate Law Group,Adv.
Ms. Pragya Baghel,Adv.
Mr Neeraj Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner is directed to furnish the fresh and correct address of respondent no.9 since the postal remarks are 'left'. Be furnished within two weeks time. Notice thereafter be issued.
In respect of respondent no.6, await service from the District Court. Send reminder.
In respect of respondent nos. 2 and 4, service is complete but none has entered appearance.
Counter affidavit has been filed by respondent nos. 3,5,7 and 8.
Respondent no.1 has failed to file counter affidavit inspite of opportunity provided. Further opportunity is therefore declined.
Signature Not Verified Digitally signed by Hema Joshi Date: 2015.07.16 10:54:35 ISTList again on 16.9.2015.
Reason:(M.V. RAMESH) Registrar