Supreme Court - Daily Orders
The State Of West Bengal vs Lokenath Chakraborty . on 30 January, 2023
ITEM NO.11 REGISTRAR COURT. 1 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 SH. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (C) No(s). 8902/2013
THE STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
LOKENATH CHAKRABORTY . & ORS. Respondent(s)
Date : 30-01-2023 This petition was called on for hearing today.
For Petitioner(s)
M/S. Plr Chambers And Co., AOR
Ms Astha Sharma,AOR
Mr Ravinder Singh, Adv.
Mr Srisatya Mohanty, Adv.
Ms Raveesha Gupta, Adv.
Ms Mantika Haryani, Adv.
Mr Sanjeev Kaushik, Adv.
Mr Shreyas Awasthi, Adv.
Mr Himanshu Chakravarty, Adv.
Mr Devvrat Singh,Adv.
Ms Muskan Surana, Adv.
For Respondent(s)
Mr Aman Shukla, Adv.
Mr M Chandrakanth Reddy, Adv.
Mr. Vishal Arun, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Ld. Counsel for the petitioner is granted four weeks’ time Signature Not Verified as final opportunity to take appropriate steps in respect of Digitally signed by BABITA PANDEY Date: 2023.02.01 12:59:12 IST Reason: respondent no.13(a)[dead].
Contd….
-2-Item no.11 Ld. counsel for the petitioner prays for and is granted two weeks' time as final opportunity to take fresh steps and file fresh particulars in respect of unserved respondent nos.21(a-d). Service is complete on respondent no.13(b-c) but none has entered appearance.
List again on 13.3.2023.
H. SHASHIDHARA SHETTY Registrar