Supreme Court - Daily Orders
Sk. Golam Lalchnad vs Nandu Lal Shaw @ Nand Lal Keshri @ Nandu ... on 12 December, 2022
ITEM NO.40 REGISTRAR COURT. 2 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). 4318/2022
SK. GOLAM LALCHNAD Petitioner(s)
VERSUS
NANDU LAL SHAW @ NAND LAL KESHRI @ NANDU LAL BAYES & ORS.
Respondent(s)
Date : 12-12-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rauf Rahim, AOR
For Respondent(s)
Mr. Rajan K. Chourasia, AOR
Mr. Piyush K. Roy, Adv.
Mrs. Kakali Roy, Adv.
Mr. Uday Prakash Yadav, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Counter affidavit has already been filed on behalf of respondent no. 1.
Despite due service, none appears on behalf of respondent nos. 2, 4 and 5.
Two weeks time, is granted to learned counsel for the petitioner, to take fresh steps, to serve respondent no. 3, as process could not be served with remarks “dispatch to BO”.
As per office report, Ld. Counsel for petitioner has not filed proof of affidavit of dasti service in respect of respondent no. 6. However, today Ld. Counsel for petitioner informs that the said respondent has expired. Therefore, two weeks time, is granted to Ld. Counsel to take appropriate steps in this regard.
Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2022.12.13List again on 31.01.2023.
16:04:14 IST Reason:ATUL M. KURHEKAR Registrar pm