Supreme Court - Daily Orders
Sardar Ravi Inder Singh vs The State Of Jharkhand Through The Home ... on 16 April, 2018
ITEM NO.54 REGISTRAR COURT. 2 SECTION II-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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6769/2017
SARDAR RAVI INDER SINGH & ANR. Petitioner(s)
VERSUS
THE STATE OF JHARKHAND THROUGH THE HOME SECRETARY & ANR.
Respondent(s)
(FOR ADMISSION and I.R.)
Date : 16-04-2018 This petition was called on for hearing today.
For Petitioner(s) Mr. Shatadru Chakraborty,Adv.
Ms. Surbhi Anand,Adv.
M/S. Legal Options, AOR
For Respondent(s)
Mr. Chandra Bhushan Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that Ld. Counsel for the petitioners has failed to file the fresh particulars and to take fresh steps for the service of notice to the respondent No.2 despite opportunities. It is submitted by the Ld. Counsel for the petitioners that respondent No.2 is very much in India and he would like to serve him on fresh address. Particulars of which he would be filing during the course of the day, enabling Registry to issue notice. Allowed.
Ld. Counsel for the respondent No.1 has failed to file the counter affidavit within the period despite opportunities. In the interest of justice, four weeks time, as last and final opportunity Signature Not Verified is given to file the same.
Digitally signed by MADHU GROVER Date: 2018.04.16 16:32:51 TLTReason: List again on 10.7.2018.
SANJAY PARIHAR
Registrar
MG