Supreme Court - Daily Orders
Subodh Kumar Singh Rathour vs The Chief Executive Officer on 7 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
SLPC 12941/2023
1
ITEM NO.27 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.12941/2023
(Arising out of impugned final judgment and order dated 25-05-2023
in MAT No.744/2023 passed by the High Court at Calcutta)
SUBODH KUMAR SINGH RATHOUR Petitioner(s)
VERSUS
THE CHIEF EXECUTIVE OFFICER & ORS. Respondent(s)
(With I.R. and IA No.120728/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.122492/2023-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 07-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Gagan Gupta, AOR
Mr. Sanjay Gupta, Adv.
Mr. Ateev Mathur, Adv.
Mr. Amol Sharma, Adv.
For Respondent(s) Mr. Zoheb Hossain, AOR
Mr. Vivek Gurnani, Adv.
Ms. Sejal Aneja, Adv.
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.07.07
16:35:32 IST
Reason:
SLPC 12941/2023
2
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
2 Mr Zoheb Hossain, counsel appears on behalf of respondents on caveat and
waives service.
3 Counter affidavit shall be filed within a period of two weeks. Rejoinder
affidavit, if any, be filed within a week thereafter.
4 List the Special Leave Petition for final disposal on a non-miscellaneous day on 2 August 2023.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar