Supreme Court - Daily Orders
State Of Bihar (Now Jharkhand) vs Shiv Prasad Sahu . on 22 April, 2014
hITEM NO.29 REGISTRAR COURT.1 SECTION XVII
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).12518/2012
STATE OF BIHAR (NOW JHARKHAND) Petitioner(s)
VERSUS
SHIV PRASAD SAHU & ORS. Respondent(s)
(With appln(s) for substitution of L.Rs of the deceased
respondent,c/delay in filing SLP and office report )
WITH
SLP(C) NO.12519/2012
Date: 22/04/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr Kumar Mihir, Adv.
Mr. Tapesh Kumar Singh,Adv.
For Respondent(s)
Mr Jayesh Gaurav, Adv.
Mr. T. Mahipal,Adv.
Mr. Sanjay Jain ,Adv
Mr.Manish Kumar Saran ,Adv
Mr Mithilesh Kumar Singh, Adv.
Mr R.P.Vyas, Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C) NO.12518/2012
Counter affidavit on behalf of respondent nos. 1 to 3 has already come on record through the ld. counsels, Mr. T Mahipal and Mr Sanjay Jain.
On behalf of respondent Nos. 4 to 9, a defective counter affidavit was filed on record which as per the office report has been now corrected. Corrected copy be served on -2- Item No.29 the other side and necessary proof be filed on record by next date. It appears that application for substitution of legal representatives of deceased respondent No.10 is already updated for being listed before the Hon’ble Judge in Chambers for necessary orders/directions. Registry to take appropriate steps.
SLP(C) NO.12519/2012
It appears that both respondents have moved an application for discharging their erstwhile ld. Advocate and of appointing the ld. Counsel, Mr Manish Kumar Saran in his place. Report is silent as to whether response to this application has been given by the erstwhile Advocate or not. Position be clarified in two weeks time.
List again on 9.5.2014.
(M.A. SAYEED) REGISTRAR hj