Supreme Court - Daily Orders
Somnath Chatterjee vs The State Of Jharkhand on 14 October, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.12 COURT NO.3 SECTION XVII-B
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). 50594/2025
[Arising out of impugned final judgment and order dated 18-07-2025
in WPPIL No. 39/2025 04-04-2024 in CMP No. 184/2018 passed by the
High Court of Jharkhand at Ranchi]
SOMNATH CHATTERJEE Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ORS.ETC. Respondent(s)
IA No. 247112/2025 - CONDONATION OF DELAY IN FILING
IA No. 247113/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 247111/2025 - EXEMPTION FROM FILING O.T. Date : 14-10-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE SANDEEP MEHTA For Petitioner(s) :
Mr. Prashant Bhushan, AOR Mr. Anurag Tiwary, Adv.
Ms. Sanjukta Basu, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Issue notice, returnable within four weeks.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SONIA BHASIN Date: 2025.10.14 16:36:43 IST Reason: