Supreme Court - Daily Orders
Santosh Kumar Singh vs The State Of Bihar And Anr. Etc. on 24 August, 2016
Item No.60 1
REGISTRAR COURT. 2 SECTION IIA
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (Crl.) No(s).
9540-9545/2015
SANTOSH KUMAR SINGH Petitioner(s)
VERSUS
STATE OF BIHAR AND ORS. Respondent(s)
(with office report)
Date : 24/08/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Kedar Nath Tripathy,Adv.
For Respondent(s) Mr. Vijay Kumar,Adv.
Mr. Braj Kishore Mishra,Adv.
Ms. Varsha Poddar,Adv.
Mr. Gopal Singh,Adv.
Mr. Sonchit Guru,Adv.
Mr. Himanshu Shekhar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.) Nos. 9540 and 9542/2015 Four weeks time is given to the respondent No.1 to file the counter affidavit.
The Learned counsel for the petitioner is directed to provide Signature Not Verified the Digitally signed by POOJA SHARMA copies of the pleadings to the learned counsel for the Date: 2016.08.24 15:44:05 IST Reason:
respondent No.2 within a weeks' time, as last chance and file proof. The respondent shall file the Counter Affidavit within a period of four weeks, thereafter.Item No.60 2
SLP(Crl.) Nos. 9541,9543,9544 and 9545/2015 Four weeks time is given to the respondent No.1 to file the counter affidavit.
Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the learned counsel for the petitioner within a period of four weeks.
List again on 4.10.2016.
(M V RAMESH) Registrar MG