Supreme Court - Daily Orders
N. Manogar vs The Inspector Of Police on 18 October, 2022
ITEM NO.26 REGISTRAR COURT. 1 SECTION II-C
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 MS. ANJU BAJAJ CHANDNA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8696/2021
N. MANOGAR & ANR. Petitioner(s)
VERSUS
THE INSPECTOR OF POLICE & ORS. Respondent(s)
Date : 18-10-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. M.p. Parthiban, AOR
For Respondent(s)
Mr. Chandan Kumar, AOR
Appearance
Respondent No.2-Mr. Chandan Kumar, AOR
UPON hearing the counsel, the Court made the following
O R D E R
None present for the petitioner. Service is complete on respondent No.1 but none has entered appearance.
Ld. counsel for respondent No.2 pointed out that he has not received copy of pleadings. Let the copy be supplied by the Ld. Counsel for the petitioner within one week. Thereafter, four weeks’ time is granted to respondent No.2 for filing counter affidavit.
Ld. counsel for the petitioner to file fresh particulars Signature Not Verified in respect of unserved respondent No.3 within two weeks. Digitally signed by PRIYANKA MALIK Date: 2022.10.18 16:54:08 IST Reason:
List on 25.11.2022.
ANJU BAJAJ CHANDNA Registrar