Supreme Court - Daily Orders
The State Of Assam vs Binod Kumar on 26 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
1
ITEM NO.51 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43671/2018
(Arising out of impugned final judgment and order dated 05-12-2017
in WPC No. 4752/2015 passed by the Gauhati High Court)
THE STATE OF ASSAM & ORS. Petitioner(s)
VERSUS
BINOD KUMAR & ORS. Respondent(s)
(IA 183837/2018-CONDONATION OF DELAY IN FILING, IA 183840/2018-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 26-04-2019 This matter was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Nalin Kohli, Adv.
Mr. Ankit Roy, Adv.
Ms. Nimisha Menon, Adv.
Mr. Shuvodeep Roy, AOR
For Respondent(s)
Mr. Rajeev Dhavan, Sr. Adv.
Mr. Manish Goswami, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
The previous office report dated 15 March 2019 indicates that service is complete on respondent Nos. 13 and 27, however, the office report dated 25 April 2019 states that service is not complete on respondent Nos. 13 and 27.
Signature Not Verified
The Registry is directed to re-verify the position. Digitally signed by MANISH SETHI Date: 2019.05.01 16:16:56 IST Reason: Dr. Rajeev Dhavan, learned senior counsel assisted by Mr. Rameshwar Prasad Goyal, learned counsel states that he has 2 instructions to appear and accepts notice on behalf of respondent No. 7.
The Registry is directed to list the Special Leave Petition for hearing and final disposal on 24 July 2019. In the meantime, a last and final opportunity is granted to the petitioners to file their rejoinder affidavit, if any.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER