Supreme Court - Daily Orders
State Of West Bengal vs Vishak Bhattacharya Etc Etc on 7 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.41 COURT NO.1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).17003-17004/2015
(Arising out of impugned final judgment and order dated 01/06/2015
in WP No. 8321/2013 and WP No. 7326/2013 passed by the High Court
of Calcutta)
STATE OF WEST BENGAL & ORS ETC. Petitioner(s)
VERSUS
VISHAK BHATTACHARYA ETC ETC Respondent(s)
(With interim relief and office report)
Date : 07/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Kalyan Bandopadhyay, Sr. Adv.
Mr. Soumitra G. Chaudhuri, Adv.
For Mr. Anip Sachthey,Adv.
For Respondent(s) Mr. Bikas Ranjan Bhattacharya, Sr. Adv.
Mr. Samim Ahammed, Adv.
Mr. Saboyasachi Chatterjee, Adv.
For Mr. Subhasish Bhowmick,Adv.
Mr. Krishnayan Sen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the special leave petitions as well as on the prayer for interim relief.
Dasti, in addition, is permitted. Counter affidavit, if any, may be filed Signature Not Verified within three weeks. Digitally signed by NEETU KHAJURIA Date: 2015.08.07 17:11:08 IST List the matter thereafter.
Reason:(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar