Supreme Court - Daily Orders
Maitreyee Chakraborty vs The Tripura University on 25 January, 2023
ITEM NO.72 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 SH. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (C) No(s). 16944/2022
MAITREYEE CHAKRABORTY Petitioner(s)
VERSUS
THE TRIPURA UNIVERSITY & ORS. Respondent(s)
Date : 25-01-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Chirag Joshi, Adv.
Mr. Ghanshyam Joshi, AOR
For Respondent(s)
Mr. Rajeev Kr. Tiwari, Adv.
Mr. Randhir Kumar Ojha, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel for respondent No.1 has filed vakalatnama, but it is still defective. Four weeks’ time, as last opportunity, is granted for curing the defects and filing counter affidavit.
Service is complete on respondent Nos.2 to 5. Ld. Advocate, Mr. Rajeev Kr. Tiwari, appearing on behalf of Mr. Randhir Kumar Ojha, Advocate-on-record appears for respondent Nos.2 to 5 and seeks time to file vakalatnama and counter affidavit. Be filed within four weeks, as last opportunity.
Signature Not Verified
At the end of the period aforesaid, Registry to process Digitally signed by Indu Marwah Date: 2023.01.28 the matter for listing before the Hon’ble Court, as per rules. 12:09:56 IST Reason:
H. SHASHIDHARA SHETTY Registrar