Supreme Court - Daily Orders
Chandramani Nanda vs Sarat Chandra Swain on 5 July, 2023
ITEM NO.32 REGISTRAR COURT. 1 SECTION XI-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 SH. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (C) No(s). 3050/2023
CHANDRAMANI NANDA Petitioner(s)
VERSUS
SARAT CHANDRA SWAIN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.13114/2023-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS )
Date : 05-07-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Chita Ranjan Mishra, Adv.
Mr. C.R. Mishra, Adv.
Mr. Shakti Kanta Pattanaik, AOR
Mr. Neeraj Srivastava, Adv.
Mr. Santosh Kumar, Adv.
For Respondent(s)
Mr. Amit Kumar Singh, AOR
Ms. K Enatoli Sema, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
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 respondent No.1.
Signature Not VerifiedLd. counsel appearing on behalf of Mr.Amit Kumar Singh, Digitally signed by GEETA AHUJA Date: 2023.07.08 12:46:16 IST Reason: Advocate-on-record submits that he has filed vakalatnama on contd….
-2-behalf of respondent No.2 and seeks time to file counter affidavit. Registry to verify and update the records. Four weeks’ time is granted for filing counter affidavit.
List again on 8.8.2023.
H. SHASHIDHARA SHETTY Registrar