Supreme Court - Daily Orders
Union Of India vs Koushik Paul on 20 October, 2023
ITEM NO.55 COURT NO.3 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 for Special Leave to Appeal (C) Nos. 738-741/2022
(Arising out of impugned final judgments and orders dated 10-03-
2021 and 03-03-2021 in MAT No. 83/2021 with I.A. No. CAN 1/2021
passed by the High Court at Calcutta)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
KOUSHIK PAUL Respondent(s)
Date : 20-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s)
Mr. Vikramjeet Banerjee, A.S.G.
Mr. Anukalp Jain, Adv.
Mrs. Swarupama Chaturvedi, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. Raghav Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Mr. Raghavendra S. Srivatsa, AOR
Mr. Likhi Chand Bonsle, Adv.
Ms. Komal Mundhra, Adv.
Ms. Anagha N. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the peculiar facts of the present case, we are not inclined to interfere with the impugned judgments/orders. However, we must observe that normally as a rule, the decision taken by the Review Medical Board in such cases should be treated as final.
Recording the aforesaid, the special leave petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.10.21 13:00:40 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR