State Of W.B. vs Paschim Banga Rajya Bhumijibi Sangha on 30 January, 2017

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Supreme Court - Daily Orders

State Of W.B. vs Paschim Banga Rajya Bhumijibi Sangha on 30 January, 2017

Bench: D.Y. Chandrachud

     ITEM NO.1                              IN COURT NO.11                SECTION XVI

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     I.A. 7/2015 in Civil Appeal No. 334/1997

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

                                                    VERSUS

     PASCHIM BANGA RAJYA BHUMIJIBI SANGHA &AN                              Respondent(s)
     (for substitution and office report)


     WITH
     I.A. No. 53/2016, I.A. No. 57/2016 and I.A. No. 58-60/2016 IN
     SLP(C) No. 1416/1997
     (for impleadment and for intervention and Office Report)

     Date : 30/01/2017 These applications were called on for hearing
            today.

     CORAM :                 HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                                                    [IN CHAMBERS]


     For Appellant(s)                  Mr. Soumitra G. Chaudhuri, Adv.
                                       Mr. Parijat Sinha, AOR

                                       Mr. Piyush K. Roy, Adv.
                                       Mrs. Kakali Roy, Adv.
                                       Mr. Rajan K. C, AOR

                                       Mr. Pankaj Kumar,Adv.

                                       Mrs. Laxmi Arvind, AOR
                                       Mr. Amardeep Sharma, Adv.

     For Respondent(s)                 Mr. K. S. Rana,Adv.
                                       Mr. Shekhar Kumar,Adv.
                                       Mr. Somnath Mukherjee,Adv.

                                        Mr. Abhijit Sengupta,Adv.


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

Signature Not Verified I.A. No. 7 in C.A. 334 of 1997 Digitally signed by LAYA RAWAT Date: 2017.02.02 12:15:37 IST Reason: The interlocutory application is for substitution of the name of the present Secretary of the first respondent in terms 1 of a resolution dated 2nd June, 2013 which is annexed at page no. 8 of the I.A. In the circumstances, the I.A. is allowed in terms as prayed.

I.A. No. 53 of 2015

The prayer is for the impleadment of the applicants as co-petitioners in Special Leave Petition no. 1416 of 1997 . The applicants cannot be permitted to be impleaded as co-petitioners in this petition filed by the Paschim Banga Rajya Bhumujibi Sangha. The applicants should be at liberty to pursue such remedy as independently available to them as per law. The I.A. is accordingly dismissed reserving the liberty in the aforesaid terms.

    (LAYA RAWAT)                                      (SUMAN JAIN)
        SR.P.A.                                       COURT MASTER




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