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)

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