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State Of Tripura vs Nikhil Ranjan Chakraborty . on 20 January, 2014

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ITEM NO.48                  REGISTRAR COURT.1              SECTION XIV


             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 M.A. SAYEED

Petition(s) for Special Leave to Appeal (Civil) No(s).21462-21464/2013


STATE OF TRIPURA & ORS.                              Petitioner(s)

                   VERSUS

NIKHIL RANJAN CHAKRABORTY & ORS.                     Respondent(s)

(With appln(s) for c/delay in refiling SLP,c/delay in filing SLP and prayer
for interim relief and office report )


WITH
SLP(C) NO.21465-21469/2013


Date: 20/01/2014    These Petitions were called on for hearing today.



For Petitioner(s)
                          Ms Shubhra Rai, Adv.
                       Mr. Gopal Singh,Adv.


For Respondent(s)
                          Mr Rajiv Kumar Jha, Adv.
                       Mr. Dharmendra Kumar Sinha,Adv.
                          Mr Mayur Chaturvedi, Adv.
                       Mr. Mohit Kumar Shah ,Adv
                          Ms Kriti Singh Gahlout, Adv.
                          Ms Vandana Sehgal, Adv.



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

Respondent nos. 1 to 15, 26 to 33 are granted six weeks time for filing counter affidavit. Complete set of pleadings has been received by the ld. Counsel appearing on their behalf.

Item No.48 Respondent Nos. 16,17,21,23 and 24 have failed to file counter affidavit within the time provided by the Court on the last date.

On behalf of respondent Nos. 18,19,20,22 notice has been accepted by the ld. Counsel, Mr D.K.Sinha and has undertaken to file vakalatnama and counter affidavit by next date. Complete set of pleadings be served on the ld. Counsel in two weeks time and necessary proof be filed on record. Counter affidavit be filed within six weeks thereafter.

So far as unserved respondents are concerned, the ld. Counsel for the petitioner to file the requisite process fee, spare copies and complete address of the District Court in three weeks time and thereafter notices be issued forthwith. Dasti in addition is allowed.

Respondent Nos. 1 to 15 and 18 to 25 are granted six weeks time to file the counter affidavit.

 Notices be re issued to the unserved respondents through the concerned District Court, on furnishing the fresh address of the District Court. Dasti in addition is allowed.

Respondent Nos. 1 to 15, 29 to 36 are granted six weeks time for filing the counter affidavit.

The ld. Counsel, Mr D.K.Sinha has also accepted notice on behalf of respondent Nos. 18 to 26 besides respondent Nos. 16,17,19 and 21 and undertaken to file vakalatnama and counter affidavit by next date. Complete set of pleadings be served on the ld. Counsel in two weeks time and necessary -3- Item No.48 proof be filed on record. Counter affidavit be filed within six weeks thereafter.

Notice be re issued to respondent No.28 through the standing counsel, being Government authority. Dasti allowed. Steps as per rules be taken.

Respondent Nos. 2 to 4 and 10 to 12 are reported to be duly served through post but none appeared on their behalf.

Notices be re issued to respondent Nos. 1,5,6,8 and 9 through the concerned District Court. Dasti in addition is allowed.

Notices be re issued to respondent Nos. 1,2,3,5,7,9 and 10 through the concerned District Court. Dasti in addition is allowed.

Sole respondent is reported to be duly served through post but none appeared on his behalf.

However, further necessary orders would be passed as and when other connected matters would become ready.

Sole respondent to file counter affidavit within six weeks. Complete set of pleadings has been received by the ld. Counsel appearing on his behalf.

On behalf of respondent Nos 1 and 4, the ld. Counsel, Mr D.K.Sinha has accepted notice and undertaken to file -4- Item No.48 vakalatnama and counter affidavit by next date. Complete set of pleadings be served on the ld. Counsel in two weeks time and necessary proof be filed on record. Counter affidavit be filed within six weeks thereafter.

Respondent Nos. 2 and 3 are reported to be duly served through post but none appeared on their behalf.

List again on 4.4.2014.

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