Supreme Court - Daily Orders
Mahua Mitra vs The State Of Gujarat on 11 August, 2014
4 ITEM NO.30 REGISTRAR COURT. 1 SECTION
IIB
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 (Crl.)No(s). 1356-1357/2013
MAHUA MITRA Petitioner
(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent
(s)
Date : 11/08/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Varinder Kumar Sharma ,Adv.(NP)
For Respondent(s)
Mr. Dinkar Kalra ,Adv.
Mr. Chetan Chawla, Adv.
Mr. Mohit Paul ,Adv.
Ms. Puja Singh, Adv.
Ms. Hemantika Wahi ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
None appears for the petitioner. The learned counsel for the petitioner to take fr esh steps for effecting service on respondent No.5 in SLP(CRl.) No.1356/2013. Steps be taken within two weeks.
Office to issue notice.
The learned counsel for the petitioner to supply the complete set of the pleadings to the learned counsel for Signature Not Verified respondent No.1 in the said matter within one week. Digitally signed by Rupam Dhamija Date: 2014.08.13 17:42:59 IST Reason:
Counter affidavit has been filed on behalf of respondent Nos.2, 3, 6 and 7.
Item No.30 -2-In SLP(Crl.)No.1357/2013, the learned Advocate-on-Record, Mr. Mohit Paul, appearing on behalf of the sole respondent submits that vakalatnama has been filed by him way back on 22.2.2014 but he has not received the complete set of the pleadings, in spite of request made to the learned Advocate-on-record for the petitioner. The learned counsel for the petitioner to supply the complete set of the pleadings to the learned counsel for the sole respondent within one week. Counter affidavit be filed within four weeks thereafter.
List again on 11.11.2014.
(PANKAJ BHANDARI) Registrar