Supreme Court - Daily Orders
The State Of West Bengal vs Lokenath Chakraborty . on 13 March, 2023
ITEM NO.16 REGISTRAR COURT. 1 SECTION XVI
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. ATUL M. KURHEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 8902/2013
THE STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
LOKENATH CHAKRABORTY . & ORS. Respondent(s)
Date : 13-03-2023 This petition was called on for hearing today.
For Petitioner(s)
Ms. Astha Sharma, AOR
Mr. Bhanu Mishra, Adv.
Mr. Devvrat Singh, Adv.
Ms. Muskan Surana, Adv.
For Respondent(s)
Mr. Aman Shukla, Adv.
Mr. M. Chandrakanth Reddy, Adv.
Mr. Dasam Durga Siva Sai, Adv.
Mr. Vishal Arun, AOR
UPON hearing the counsel, the Court made the following
O R D E R
As per office report, ld. Counsel for the petitioner has neither taken appropriate steps in respect of deceased Signature Not Verified respondent no.13(a) nor taken fresh steps alongwith fresh Digitally signed by PRIYANKA MALIK Date: 2023.03.15 16:53:20 IST Reason: particulars in respect of respondent no.21(a-d) despite last Contd….
-2-Item no.16 opportunity having been granted. However, ld. Counsel seeks one weeks time. Granted as last and final opportunity. If steps are taken within the time granted, process as per rules and list again on 24.4.2023. If steps are not taken within the time granted, Registry to process the matter for listing before the Hon'ble Judge in Chambers for necessary directions.
ATUL M. KURHEKAR Registrar