Supreme Court - Daily Orders
Kamal Dey, Editor And Publisher Of Barta ... vs Director General, Archeological ... on 5 October, 2015
ITEM NO.96 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s).
24028-24029/2015
KAMAL DEY, EDITOR AND PUBLISHER OF BARTA NAYAY ETC.Petitioner(s)
VERSUS
DIRECTOR GENERAL, ARCHEOLOGICAL SURVEY OF INDIA, NEW DELHI AND ORS.
ETC. Respondent(s)
(with appln. (s) for leave to file additional documents and interim
relief and office report)
Date : 05/10/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Rupayan Deb, Adv.
Mr. Bijan Kumar Ghosh,Adv.
For Respondent(s)
Mr. Avijit Bhattacharjee,Adv.
Mr. L. C. Agrawala,Adv.
Mr. Sujoy Mondal, Adv.
Ms. Narmada, Adv.
Mr. Chanchal Kr. Ganguli, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos.3 to 5, 6 and 7 of SLP(C) No.24028/2015 and respondent Nos.1, 2, 3 and 6 in SLP(C) No.24029/2015 have filed the vakalatnama. Counter affidavit on their behalf be filed within four weeks. Rest of the respondents in all the petitions herein are mentioned to have been served by dasti Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.10.05 notice.
17:34:37 IST Reason: It is mentioned that affidavit as proof of the said service has also been filed. Registry to verify and to take the same on record. None is present as on date. Petitioner Item No.96 -2- to provide the complete set of the pleadings to both the Ld. Counsel. Vakalatnama and counter affidavit be filed within the time stipulated.
Registry to place the matter in compliance of the directions of the Hon’ble Court dated 31.8.2015.
(RACHNA GUPTA) Registrar