Supreme Court - Daily Orders
The Vice Chancellor West Bengal ... vs Hrithik Chandra Sarkar on 23 March, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.27 COURT NO.6 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 for Special Leave to Appeal (C) No. 9815/2026
[Arising out of impugned final judgment and order dated 18-02-2026
in MAT No. 2215/2025 passed by the High Court at Calcutta]
THE VICE CHANCELLOR
WEST BENGAL UNIVERSITY OF HEALTH SCIENCES & ANR. Petitioner(s)
VERSUS
HRITHIK CHANDRA SARKAR & ORS. Respondent(s)
(IA No. 79161/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT; IA No. 79162/2026 - EXEMPTION FROM FILING O.T.)
Date : 23-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) Mr. Aishvary Vikram, AOR
Mr. Lucky Sharma, Adv.
Mr. D.N. Maiti, Adv.
Ms. Navya Bhagat, Adv.
For Respondent(s) Mr. Yashraj Singh Deora, Sr. Adv.
Mr. Anindo Mukherjee, Adv.
Mr. Santanu Das, Adv.
Mr. Partha Pratim Roy, Adv.
Mr. Tanmay Mukherjee, Adv.
Ms. Debdeepa Majumder, Adv.
Ms. Parul Sharma, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties state that similar question is being considered by a Coordinate Bench in SLP(C) No.26816 of 2023. The Registry is Signature Not Verified directed to take instructions for listing the matter Digitally signed by SNEHA DAS Date: 2026.03.23 before the same Bench.
18:32:17 IST Reason:
(SNEHA DAS) (NIDHI WASON)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (NSH)