Supreme Court - Daily Orders
Aziman Bibi vs State Of West Bengal . on 7 August, 2014
d ITEM NO.43 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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 15580-15581/2013
AZIMAN BIBI Petitioner(s)
VERSUS
STATE OF WEST BENGAL & ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp and c/delay in refiling
slp and office report)
Date : 07/08/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Soumya Dutta, Adv.
Mr. Shibashish Misra ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Vakalatnama and counter affidavit has not been filed on behalf of all the four respondents, despite undertaking given on 5.5.2014. Six weeks’ time, as last opportunity, is granted to the learned counsel for the respondents for filing vakalatnama and counter affidavit.
List again on 5.11.2014.
(PANKAJ BHANDARI ) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.08.09 13:34:13 IST Reason: