Supreme Court - Daily Orders
Shamim Khan vs Debashish Chakrabarty on 11 October, 2018
ITEM NO.29 REGISTRAR COURT. 1 SECTION II-A
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 SURYA PRATAP SINGH
Petition(s) for Special Leave to Appeal (Crl.) No(s).
3567-3568/2017
SHAMIM KHAN Petitioner(s)
VERSUS
DEBASHISH CHAKRABARTY & ORS. Respondent(s)
WITH
SLP(Crl) No. 4608/2017 (II-A)
SLP(Crl) No. 4607/2017 (II-A)
SLP(Crl) No. 4606/2017 (II-A)
Date : 11-10-2018 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Mohit D. Ram, AOR
Mr. K. Amrit Kumar Sharma, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
For Respondent(s)
Mr. Ashish Wad, Adv.
Mrs. Jayashree Wad, Adv.
Mr. Sidharth Mahajan, Adv.
Ms. Sukriti Jaggi, Adv.
M/S. J S Wad And Co, AOR
Mr. P. N. Puri, AOR
Mr. Sagar P. Patil, Adv.
Mr. Uday B. Dube, AOR
Mr. Anoop Kandari, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) No.3567-3568/2017 Signature Not Verified Respondent Nos.1, 3 and 4 have not filed counter Digitally signed by VINOD KUMAR TIWARI Date: 2018.10.13 11:18:21 IST Reason: affidavit, despite last opportunity. Further opportunity is declined. However, the Ld. Counsel appearing for respondent Item No.29 -2- Nos.3 and 4 submits that he does not wish to file counter affidavit.
Service is complete on respondent No.5. The Ld. Advocate, Mr. M.H. Khan appears for respondent No.5. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Despite last opportunity, fresh steps for service of respondent No.2 have not been taken.
Registry to process the matter for listing before the Hon'ble Judge in Chambers for appropriate orders. SLP(Crl) No. 4608/2017
Respondent Nos.1 to 3 and 6 have already filed counter affidavit.
Respondent No.5 has not filed counter affidavit, despite last and final opportunity having been granted. Further opportunity is declined.
Despite last opportunity, fresh steps for service of respondent Nos.4 and 7 have not been taken.
Registry to process the matter for listing before the Hon'ble Judge in Chambers for appropriate orders. SLP(Crl) No. 4607/2017
Respondent No.1 has already filed counter affidavit. Despite last opportunity, fresh steps for service of respondent Nos.2 and 3 have not been taken.
Registry to process the matter for listing before the Hon'ble Judge in Chambers for appropriate orders. Item No.29 -3- SLP(Crl) No. 4606/2017 Respondent No.1 has not filed counter affidavit, despite last opportunity having been granted. Further opportunity is declined.
Despite last opportunity, fresh steps for service of respondent Nos.2 to 6 have not been taken. Registry to process the matter for listing before the Hon'ble Judge in Chambers for appropriate orders.
SURYA PRATAP SINGH Registrar