Supreme Court - Daily Orders
Manik L. Bail vs The State Of Maharashtra And Ors. on 13 December, 2017
ITEM NO.7 REGISTRAR COURT. 1 SECTION IX
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).15054/2016
MANIK L. BAIL Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
WITH
SLP(C) No. 15681/2016 (IX)
Date : 13-12-2017 These petitions were called on for hearing
today.
For Petitioner(s) Mr. Sudhanshu S. Choudhari, AOR
For Respondent(s) Mr. Gopal Balwant Sathe, AOR
UPON hearing the counsel the Court made the following
O R D E R
Despite last and final opportunity having been granted, Ld. Counsel for the petitioner has not taken fresh steps for service of respondent No. 2.
Registry to process the matters for listing before the Hon'ble Judge in Chambers for further directions.
Despite last and final opportunity having been granted, respondent No. 3 has not filed the counter affidavit. Further opportunity stands declined.
Ld. Counsel for the petitioner has not filed the proof of service of pleadings. Service is not complete on respondent No. 1 (State of Maharashtra).
Signature Not Verified
Since respondent No. 1 is State Digitally signed by VINOD KUMAR TIWARI Date: 2017.12.16 and appearing through standing counsel, service is deemed 12:29:39 IST Reason:
complete. Four weeks' time is granted, as a last chance, to ….2 Item No. 7 - 2 - the appearing Ld.Counsel, Mr. S.S. Bandaru on behalf of Mr. N.R. Katneshwarkar, Ld. Advocate on record for filing vakalatnama and the counter affidavit.
List again on 6th of February, 2018.
KAPIL MEHTA Registrar 13.12.2017 vkt