Supreme Court - Daily Orders
The State Of West Bengal vs Mrinal Kanti Kumbhakar on 21 August, 2023
Bench: Hima Kohli, Rajesh Bindal
SLP (CIVIL) Diary No.17787/2023
ITEM NO.8 COURT NO.14 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17787/2023
(Arising out of impugned final judgment and order dated 05-04-2023
in MAT No. 1803/2022 05-04-2023 in CAN No. 2/2022 passed by the
High Court At Calcutta)
THE STATE OF WEST BENGAL & ANR. Petitioner(s)
VERSUS
MRINAL KANTI KUMBHAKAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.156705/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.156704/2023-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
Date : 21-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Kshitij Singh, Adv.
For Respondent(s)/ Mr. Mangaljit Mukherjee, Adv.
R-1 Ms. Debarpita Basu Mukherjee, Adv.
Ms. Aparna Soni, Adv.
Mr. Chand Qureshi, AOR
UPON hearing the counsel the court made the following
O R D E R
1. Application for exemption from filing certified copy of the impugned judgment is allowed.
2. Delay condoned.
Signature Not VerifiedDigitally signed by GEETA AHUJA
3. We are informed that respondents No.2-4- Date: 2023.08.25 17:12:06 IST Reason: College have already issued a letter of appointment 1 SLP (CIVIL) Diary No.17787/2023 in favour of the respondent No.1 and he is working in the College.
4. Issue notice.
5. Mr. Chand Qureshi, learned Advocate-on-Record accepts notice on behalf of respondent No.1. Complete set of the paper book be furnished to the counsel for the respondent No.1 within one week. Issue notice to the remaining respondents on the petitioners taking necessary steps. Dasti in addition.
5. Tag along with SLP (Civil) Nos.11301-11302 of 2023.
(Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master(NSH)
2