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Bismillah (D) By Lr. Ismail vs Dy. Dir.Of Consolidation on 12 October, 2015

     ITEM NO.87                              REGISTRAR COURT. 2                     SECTION XI

                                      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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                         No(s).     2470/2015

     BISMILLAH (D) BY LRS. ISMAIL                                                  Petitioner(s)

                                                        VERSUS

     DY. DIR.OF CONSOLIDATION & ORS                                                Respondent(s)

     (with interim relief and office report)


     Date : 12/10/2015 This petition was called on for hearing today.


     For Petitioner(s)                       Mr.D.P.Mohanty,Adv.

                                             Mr.Syed Tanweer Ahmad,Adv.
                                             Mr. Mohan Pandey,Adv.

     For Respondent(s)
                                             Mr. Ardhendumauli Kumar Prasad,Adv.
                                             Mr. Tayenjam Momo Singh,Adv.


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

The respondent Nos.2-6 have failed to file the counter affidavit within the period stipulated under the rules. Four weeks time as last chance is given to the respondent Nos.7-10 to file the counter affidavit. The respondent No.1 shall also be at liberty to file the counter affidavit within the period provided above.

Ld.counsel for the petitioner has filed a letter stating therein that the respondent No.11 died in the year 2010 and having no issues. Accordingly the said letter may be processed for listing before the Hon'ble Judge in Chambers for further directions.

(M V RAMESH) Registrar ss