Supreme Court - Daily Orders
The State Of West Bengal vs Lokenath Chakraborty . on 20 November, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1702 COURT NO.8 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.8902/2013
THE STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
LOKENATH CHAKRABORTY . & ORS. Respondent(s)
(IA No. 132879/2023 - INTERLOCUTARY APPLICATION)
Date : 20-11-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s)
Mr. Himanshu Chakravarty, Adv.
Ms. Ripul Swati Kumari, Adv.
Ms. Astha Sharma, AOR
For Respondent(s)
Mr. Joydip Roy, Adv.
Mr. Aman Shukla, Adv.
Mr. Jyoti Kumar Singh, Adv.
Mr. Jayant Kumar, Adv.
Mr. Vishal Arun, AOR
Mr. Janmejay Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Taking into consideration the averments made in Interlocutory Application No.132879/2023 seeking substituted service, the said application is allowed.
2. Learned counsel for the petitioners points out that the legal representatives of deceased Respondent No.13(a) are already on record.
3. In view of the above, the Registry is directed to proceed further in the matter.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.11.23 (VISHAL ANAND) 14:54:27 IST Reason: (AMITA PANDEY) ASTT. REGISTRAR-cum-PS COURT MASTER(NSH)