Supreme Court - Daily Orders
Parvati Devi (Dead) Thr. Lrs. vs The State Of Bihar And Ors. on 15 February, 2018
ITEM NO.4 REGISTRAR COURT. 1 SECTION 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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 29373/2011
PARVATI DEVI (DEAD) THR. LRS. Petitioner(s)
VERSUS
THE STATE OF BIHAR AND ORS. & ORS. Respondent(s)
Date : 15-02-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr Rohit Rajersee, Adv.
Mr. Amit Pawan, AOR
For Respondent(s)
Mr. Debasis Misra, AOR
Mr. Tayenjam Momo Singh, AOR
Mr. M. Shoeb Alam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent nos. 1 to 4 are granted four weeks time as last opportunity for filing counter affidavit.
Service is complete on respondent no.5 but none has entered appearance.
Respondent nos. 12 and 14 to 16 have filed counter affidavit.
Respondent no.13 has been deleted from the array of parties vide order dt.4.1.2018. Signature Not Verified
Respondent nos. 6 to 11 have been transposed as legal Digitally signed by HEMA JOSHI Date: 2018.02.17 representatives of respondent no.1(1/1 to 1/6) and respondent 11:53:16 IST Reason:
nos. 6 to 11 have been deleted from the array of parties vide order dt.3.8.2015.-2-
Item No.4 Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit by respondent nos. 1 to 4 is filed or not as further opportunity stands declined.
KAPIL MEHTA Registrar 15.02.2018 hj