Supreme Court - Daily Orders
Debasish Roy vs The High Court At Calcutta on 10 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
1
ITEM NO.24 COURT NO.2 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1032/2018
DEBASISH ROY Petitioner(s)
VERSUS
THE HIGH COURT AT CALCUTTA & ANR. Respondent(s)
(FOR ADMISSION and IA No.123536/2018-STAY APPLICATION)
Date : 10-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Kushagra Pandey, Adv.
Mr. Prasenjit Keswani, Adv.
Mr. Kabir Shankar Bose, Adv.
Mr. Abhimanue Shrestha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is, inter alia, contended by the learned counsel for the petitioner that inviting applications for designation of senior advocate(s) from advocate(s) practicing in the High Court(s) alone is contrary to the directions passed in Indira Jaising vs. Supreme Court of India & Ors.1 Signature Not Verified Digitally signed by Without going into the said or any other NEETU KHAJURIA Date: 2018.09.10 17:00:12 IST Reason: contention raised we are of the view that the petitioner should approach the High Court on the 1 (2017) 9 SCC 766 2 judicial side in the first instance. We, therefore, permit the petitioner to withdraw this writ petition and instead move the High Court.
The writ petition is disposed of in the above terms.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER ASSISTANT REGISTRAR