Supreme Court - Daily Orders
Shumana Sen vs S K Srivastava on 8 December, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.15 COURT NO.3 SECTION X
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). 1010/2014
SHUMANA SEN AND ANR Petitioner(s)
VERSUS
S K SRIVASTAVAAND ANR Respondent(s)
(with appln. (s) for permission to file synopsis and list of dates
and office report)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Kamlesh Kumar Mishra, Adv.
Mr. Satya Mitra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice, returnable on 13.01.2015. Tag with SLP (C) 6456-58 of 2014. Ad-interim relief, as prayed for in Prayer Clause Nos. II & III, is granted, viz:-
“II) For an order directing the Respondent No. 1 to forthwith desist from filing civil or criminal cases or complaints before any court or authority without the explicit permission of this Hon'ble Court. III) For an order direcrting the Respondent No. 2 to produce this Hon'ble Court the chargesheets against the Respondent No. 1 dated 27.09.2007, Signature Not Verified Digitally signed by 29.12.2012 and 04.01.2014 as mentioned in Jayant Kumar Arora Date: 2014.12.11 15:24:28 IST Para 11 and 12 of the petition.” Reason: (Jayant Kumar Arora) (Tapan Kumar Chakraborty) Sr. P.A. Court Master