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  • ITEM NO.64 REGISTRAR COURT. 1 SECTION XIV S U P R E M E C O
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  • ITEM NO.64 REGISTRAR COURT. 1 SECTION XIV S U P R E M E C O
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    DEEPAR BEEL PACHPARA SAMABAI SAMITY LTD v. THE STATE OF ASSAM

    ITEM NO.64 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 MS. APARNA AJITSARIA

    Petition(s) for Special Leave to Appeal (C) No(s). 1019/2024

    DEEPAR BEEL PACHPARA SAMABAI SAMITY LTD Petitioner(s)

    VERSUS

    THE STATE OF ASSAM & ORS. Respondent(s)

    Date : 05-04-2024 This petition was called on for hearing today.

    For Petitioner(s) Mr. Kaushik Choudhury, AOR

    Mr. Saksham Garg, Adv. Mr. Jyotirmoy Chatterjee, Adv.

    For Respondent(s) Ms. Diksha Rai, AOR

    Mr. Ankit Roy, Adv. Ms. Nimisha Menon, Adv. Mr. Arijit Dey, Adv. Mr. Sarthak Sharma, Adv,

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

    The office report shows that respondent No.2 has refused

    to accept notice, as such, service is deemed to be complete.

    None has entered appearance for respondent No.2.

    Service is complete on respondent No.3 but none has

    entered appearance.

    Respondent No.1 is granted four weeks’ time, as last

    opportunity, for filing counter affidavit.

    At the end of the period aforesaid, whether counter

    affidavit is filed or not, Registry to process the matter for

    listing before the Hon’ble Court, as per rules.

    APARNA AJITSARIA Registrar

      1. 2024-04-09T12:05:47+0530
      2. PRIYANKA MALIK

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    DEEPAR BEEL PACHPARA SAMABAI SAMITY LTD v. THE STATE OF ASSAM
    (Apr 5, 2024)