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State Of W.B. vs Managing Committee Of Sevagram ... on 8 September, 2014

     ITEM NO.56                          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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).      19202/2013

     STATE OF W.B. & ORS.                                                    Petitioner(s)

                                                      VERSUS

     MANAGING COMMITTEE OF SEVAGRAM HG.SCHOOL                                Respondent(s)

     (with interim relief and office report)


     Date : 08/09/2014 This petition was called on for hearing today.


     For Petitioner(s)                   Mr.Saakaar Sardana,adv.
                                         Mr. Anip Sachthey,Adv.


     For Respondent(s)


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

What gets revealed from the perusal of the office report is that the Ld.counsel for the petitioner has on 30.07.2014 filed the process fee, after the period prescribed for such filing. Process fee is not required to be filed now in view of the amended Supreme Court Rules,2013. Therefore, notice shall be issued to the respondents with utmost dispatch. Service is complete as against the respondent Nos.2-4, but no one has entered appearance on their behalf. These respondents shall be at liberty to file the counter affidavit within a period of four weeks in case they intend to do so.

List again on 25.11.2014.

(M K HANJURA) Registrar SB