Supreme Court - Daily Orders
Vijay Kumar Mishra & Anr. Etc. vs State Of Bihar & Ors. Etc. on 14 July, 2014
ITEM NO.49 REGISTRAR COURT. 2 SEC
TION 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 12387-12389/2013
VIJAY KUMAR MISHRA & ANR. ETC. Petiti
oner(s)
VERSUS
STATE OF BIHAR & ORS. ETC. Respondent(s)
(With prayer for interim relief and office report)
Date : 14/07/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr. Smarhar Singh,Adv.
Mr. Chandra Prakash ,Adv.
For Respondent(s) Mr. Samir Ali Khan ,Adv.
Mr. Prem Sunder Jha ,Adv.
Ms. Manjula Gupta ,Adv.
Mr.Devendra Kumar Singh,Adv.
Mr. Prem Sunder Jha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Office report indicates that the respondents Nos. 1 to 4 have already filed the counter affidavit.
The office report further states that although by order dated 20.2.2014 all the respondents were given last oppor tunity for filing the counter affidavit, yet Respondent Nos. 5 to 9 have not done the needful so far. Therefore no further oppo rtunity is warranted to be given to them on that count t aking into consideration Signature Not Verified the rule position. Viewed, in that co ntext, the Digitally signed by Madhu Grover matter shall be processed for listing before the Hon’ble Court, Date: 2014.07.16 16:22:22 IST Reason:
under the rules.
(M K H ANJURA) Regi strar Mg