Supreme Court - Daily Orders
M/S. A.K. Sarkar Co. vs The State Of West Bengal The Home ... on 10 July, 2019
ITEM NO.32 REGISTRAR COURT. 2 SECTION II-B
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 SURINDER S. RATHI
IA 91390/2018, in Petition(s) for Special Leave to Appeal (Crl.)
No(s). 6095/2018
M/S. A.K. SARKAR CO. & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL THE HOME SECRETARY & ORS. Respondent(s)
(SERVICE NOT COMPLETE ON R-1
IA No. 91390/2018 - EXEMPTION FROM FILING O.T.)
Date : 10-07-2019 These matters were called on for hearing today.
For Petitioner(s)
Ms. Nandini Sen Mukherjee, AOR
For Respondent(s) Mr. Kunal Chatterje,Adv.
Ms. Maitrayee Banerjee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete qua respondent Nos.2 and 3 but no one has entered appearance on their behalf.
However, Mr. Kunal Chatterjee, Ld. Advocate has appeared on behalf of respondent Nos. 2 and 3. He seeks and is given one week’s time to file vakalatnama and four weeks’ time to file counter affidavit.
As per postal tracking report, notice issued to respondent No.1 could not be served and returned back undelivered. Hence, learned counsel for petitioners shall, within a period of four weeks’, file fresh particulars of the said respondent and shall Signature Not Verified take requisite steps for the service of notice upon him through the Digitally signed by MADHU GROVER Date: 2019.07.12 09:32:00 IST Reason: Ld. Standing Counsel representing the State of West Bengal.
List again on 15.11.2019.
SURINDER S. RATHI Registrar MG