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Supreme Court - Daily Orders

Birbaha Hansda vs Suvendu Adhikari on 2 January, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     SLPR D.40752/2022
                                           1


     ITEM NO.53                    COURT NO.1                 SECTION II-B

                         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 (Crl.) Diary No.40752/2022

     (Arising out of impugned final judgment and order dated 08-12-2022
     in WPA No.25522/2022 passed by the High Court at Calcutta)


     BIRBAHA HANSDA                                            Petitioner(s)

                                          VERSUS

     SUVENDU ADHIKARI & ORS.                                   Respondent(s)

     (With I.R. and IA No.202308/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.202309/2022-PERMISSION TO FILE PETITION
     SLP)


     Date : 02-01-2023 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. Kapil Sibal, Sr. Adv.
                             Ms. Aparajita Jamwal, Adv.
                             Mr. Soumya Dutta, AOR

     For Respondent(s)       Mr. P.S. Patwalia, Sr. Adv.
                             Mr. Nirnimesh Dube, AOR
                             Ms. Bansuri Swaraj, Adv.
                             Mr. Siddhesh Kotwal, Adv.
                             Mr. Rajdeep Majumder, Adv.
                             Mr. Sourav Chatterjee, Adv.
                             Ms. Manya Hasija, Adv.
Signature Not Verified
                             Ms. Ana Upadhyay, Adv.
Digitally signed by          Mr. Akash Singh, Adv.
CHETAN KUMAR
Date: 2023.01.03
17:08:10 IST
Reason:
SLPR D.40752/2022
                                             2


                           Mr. Nihar Dharmadhikari, Adv.
                           Ms. Sampriti Baksi, Adv.
                           Mr. Moyukh Mukherjee, Adv.
                           Ms. Harshika Verma, Adv.


             UPON hearing the counsel the Court made the following
                                 O R D E R

1 Permission to file the Special Leave Petition is granted. 2 The High Court at Calcutta is in seisin of the proceedings and the next date of listing is 10 January 2023 in terms of the order dated 16 December 2022. 3 The petitioner would be at liberty to move the High Court for being heard in the pending proceedings. We permit the petitioner to do so. 4 In this view of the matter, it is not appropriate for this Court to exercise its jurisdiction under Article 136 of the Constitution at this stage. 5 The Special Leave Petition is accordingly dismissed. 6 Pending applications, if any, stand disposed of.

              (CHETAN KUMAR)                                  (SAROJ KUMARI GAUR)
               A.R.-cum-P.S.                                  Assistant Registrar