Supreme Court - Daily Orders
U.O.I. Thr. C.B.I. vs Narendra K.Amin on 10 February, 2014
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ITEM NO.58 REGISTRAR COURT.1 SECTION IIA
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.A. SAYEED
Petition(s) for Special Leave to Appeal (Crl) No(s).4949/2013
U.O.I. THR. C.B.I. Petitioner(s)
VERSUS
NARENDRA K.AMIN & ANR. Respondent(s)
(With appln(s) for stay and office report )
Date: 10/02/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr Maheen Pradhan, Adv.
Mr. Subramonium Prasad,Adv.
For Respondent(s)
Mr Himanshu Singh Dhillon, Adv.
Mr. Merusagar Samantaray,Adv.
UPON hearing counsel the Court made the following
O R D E R
In this SLP on 6.1.2014, the Hon’ble Court was pleased to pass the following order " Counsel for the petitioner will take fresh steps for service of notice on respondent No.2-State of Gujarat.
Dasti service, in addition, is permitted. Let the steps be taken within a period of two weeks. This matter be listed after four weeks. In order to enable the counsel for the respondent No.1 to file counter affidavit."
Perusal of the above order clearly indicates that respondent No.1 was supposed to file counter affidavit within four weeks and today again the ld.Advocate, Mr Himanshu Singh Dhillon appearing on his behalf has sought further time.
-2-Item No.58 However, prayer stands rejected.
Service on respondent No.2-State of Gujarat is still incomplete. It be served through the standing counsel. Dasti allowed. Necessary steps be taken in a weeks time.
List again on 3.3.2014.
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