Supreme Court - Daily Orders
Bipin Bihari Singh vs Union Of India . on 26 November, 2015
ITEM NO.39 REGISTRAR COURT. 2 SECTION X
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
Writ Petition(s)(Criminal) No(s). 164/2015
BIPIN BIHARI SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for stay and office report)
Date : 26/11/2015 This petition was called on for hearing today.
For Petitioner(s) Ms.Enakshi Mukhopadhyay,adv.
Mr. R. Ayyam Perumal,Adv.
For Respondent(s) Mr.B.V.Balram Das,Adv.
Ms.Surajita Pattanaik,Adv.
Ms. Sushma Suri,Adv.
Mr.Shailendra Kumar,Adv.
Mr.Amit Pawan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks.
Mr.Shailendra Kumar, Ld.counsel on behalf of Mr.Amit Pawan,Ld.counsel undertakes to appear for the respondent No.4 State of Jharkhand. He seeks and is given two week's time to file the Signature Not Verified Digitally signed by Sushma Kumari Bajaj vakalatnama. Date: 2015.11.26 15:54:59 TLT Reason: …......2 ITEM NO.39 -2- Ld.counsel has stated that the copies of the pleadings have not been provided to him by the petitioner. Ld.counsel for the petitioner shall provide the copies of the pleadings to the Ld.counsel for the respondent No.4 within a week's time and file proof. Ld.counsel for the respondent No.4 shall file the counter affidavit within a period of four weeks thereafter.
Ld.counsel for the petitioner is directed to take fresh steps in respect of respondent Nos.2 & 3 within four weeks. Dasti in addition is permitted.
List the matter again on 04.02.2016.
(M V RAMESH) Registrar SB