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Supreme Court - Daily Orders

Laishram Gokulchandra Singh vs State Of Manipur on 27 February, 2015

     ITEM NO.97                          REGISTRAR COURT. 2                 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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).   21904/2014

     LAISHRAM GOKULCHANDRA SINGH AND ORS                                 Petitioner(s)

                                                    VERSUS

     STATE OF MANIPUR AND ORS                                            Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 21910/2014
     (With Interim Relief and Office Report)


     Date : 27/02/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                         Mr. Raj Kumar Mehta,Adv.
                                         Mr. Elangbam Premjit Singh, Adv.


     For Respondent(s)
                                         Mr. Ashok Kumar Singh,Adv.
                                         Mr. Sapam Biswajit Meitei, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 21904/2014

The learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the respondent no.6 and shall also take appropriate steps for the service of notice to him within the same period, whereafter no further extension shall be provided.

Signature Not Verified Digitally signed by Madhu Grover Date: 2015.03.09 10:12:23 IST

The respondent nos. 1 to 3 shall be at liberty to file the Reason: counter affidavit within a period of four weeks.

Contd...2/-

Item No. 97 - 2 -

Fresh steps for the service of notice to the unserved respondent nos. 4 to 5, 7 to 9 and 11 to 12 shall be taken by the learned counsel for the petitioners within a period of three weeks. Dasti, in addition, is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioners within the period stipulated above.

SLP(C) No. 21910/2014

Mr. Sapam Biswajit Meitei, Learned Advocate, has appeared on behalf of the respondent nos. 1 to 3. He seeks and is given four weeks time to file the Vakalatnama and counter affidavit.

List again on 08.05.2015.

(M K HANJURA) Registrar PS