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Samar Bijoy Roy vs Mukul Roy on 15 July, 2024

     ITEM NO.39                          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 MS. SUJATA SINGH

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14978/2021

     SAMAR BIJOY ROY                                                              Petitioner(s)

                                                            VERSUS

     MUKUL ROY                                                                    Respondent(s)


     Date : 15-07-2024 This petition was called on for hearing today.



     For Petitioner(s)

                                         Mr. Asit Kumar Roy, Adv.
                                         Mr. Soumya Dutta, AOR


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Ld. Counsel for the petitioner is granted two weeks’ time to take fresh steps and file fresh particulars in respect of the unserved sole respondent. Ld. counsel makes request for service to be effected through paper publication. Allowed. Appropriate Application be filed in that regard. If filed, process as per rules.

List again on 02.09.2024.

Digitally signed by PRIYANKA MALIK Date: 2024.07.18 16:54:47 IST

Reason:                                                                          SUJATA SINGH
                                                                                   Registrar
     rd