Supreme Court - Daily Orders
Kallol Basu (Dead) vs British Airways on 1 July, 2019
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.22 COURT NO.4 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A. No.863/2019 IN SLP(C) NO. 2132/2018
KALLOL BASU (DEAD) Petitioner(s)
VERSUS
BRITISH AIRWAYS Respondent(s)
(IA No.64568/2019-RESTORATION and IA No.64583/2019-CONDONATION OF
DELAY IN FILING APPLICATION FOR RESTORATION
IA No. 64583/2019 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION)
Date : 01-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
[IN CHAMBER]
For Petitioner(s) Mr. Sanjay Kumar Ghosh, Adv.
Mrs. Rupali Samanta Ghosh, AOR
For Respondent(s) Mr. S. Chakraborty, Adv.
Ms. Sonia Dube, Adv.
Ms. Surbhi Anand, Adv.
For M/s Legl Options, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the respective counsel. Delay of 40 days in filing the restoration application is hereby condoned.
Restoration application is also allowed. The special leave petition is restored to its original number.
Further two weeks' time is granted to cure the defects, if any, failing which the special leave petition shall stand dismissed for non-prosecution automatically without further reference to the Court.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2019.07.05 11:45:55 IST Reason: (SWETA DHYANI) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER