Supreme Court - Daily Orders
Soumen Paul vs Shrabani Nayek on 28 July, 2023
Bench: Hima Kohli, Rajesh Bindal
SLP(C) No. 12660/2023
(REVISED FOR APPEARANCE)
ITEM NOS. (52 + 65) 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
Petition(s) for Special Leave to Appeal (C) No(s). 12660/2023
(Arising out of impugned final judgment and order dated 11-04-2023
in MAT No. 1725/2022 passed by the High Court At Calcutta)
SOUMEN PAUL & ORS. PETITIONER(S)
VERSUS
SHRABANI NAYEK & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.120088/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.116452/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
ITEM 65
DIARY NO(S). 25090/2023 (XVI)
[TO BE TAKEN UP ALONG WITH ITEM NO. 52 I.E. SLP(C) No. 12660/2023}.
FOR ADMISSION and I.R. and IA No.142601/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.142599/2023-PERMISSION TO
FILE PETITION (SLP/TP/WP/..) and IA No.142603/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 28-07-2023 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
SLP(C) NO.12660/2023 Mr. Paramjit Singh Patwalia, Sr. Adv.
Mr. Dibyendu Chatterjee, Adv.
Mr. Aranya Moulick, Adv.
Mr. Dipanshu Krishan,, Adv.
Ms. Piyali Paul,, Adv.
Mr. Vishal Beniwal,, Adv.
Mr. Nishant Singh, AOR
DIARY NO. 25090/2023
Signature Not Verified
Mr. Bikash Ranjan Bhattacharyya, Sr. Adv.
Digitally signed by
Mr. Rauf Rahim, AOR
NIRMALA NEGI
Date: 2023.08.04
10:27:10 IST
Mr. Dibyendu Chatterjee, Adv.
Reason:
Mr. Ali Asghar Rahim, Adv.
Ms. Piyali Paul, Adv.
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SLP(C) No. 12660/2023
For Respondent(s)
Mr. Gaurav Jain, Adv.
Mr. Subir Sanyal, Adv.
Ms. Abha Jain, AOR
Mr. Narendra Kumar Jain, Adv.
Mr. Jaivir Singh, Adv.
Mr. Anupam Mishra, Adv.
Mr. Aniteja Sharma, Adv.
Mr. Kunal Chatterjee, AOR
Ms Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Kshitij Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
1. Issue notice.
2. Ms. Abha Jain, learned Advocate-on-Record, who appears on Caveat, accepts notice for respondents no. 1,8,9 & 10 in SLP(C) No. 12660/2023 and respondents no. 7,8,9 & 10 in Diary No. 25090/2023.
3. Mr. Kunal Chatterjee, learned Advocate-on-Record, appears and accepts notice on behalf of West Bengal Board of Primary Education, i.e., respondents no. 3 to 5 in SLP(C) No. 12660/2023 and respondents no. 2,3 & 4 in Diary No. 25090/2023.
4. Issue notice to the remaining respondents. Dasti service, in addition, is permitted.
5. Respondents shall file counter affidavit within four weeks.
6. Rejoinder affidavit be filed within two weeks thereafter.
7. List after service and pleadings are complete.
8. Until further orders, the respondent-West Bengal Board of Primary Education is restrained from declaring the merit list.
(POOJA SHARMA) (NAND KISHOR) 2 SLP(C) No. 12660/2023 COURT MASTER (SH) COURT MASTER (NSH) ITEM NOS. (52 + 65) 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 Petition(s) for Special Leave to Appeal (C) No(s). 12660/2023
(Arising out of impugned final judgment and order dated 11-04-2023 in MAT No. 1725/2022 passed by the High Court At Calcutta) SOUMEN PAUL & ORS. PETITIONER(S) VERSUS SHRABANI NAYEK & ORS. RESPONDENT(S) (FOR ADMISSION and I.R. and IA No.120088/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.116452/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) ITEM 65 DIARY NO(S). 25090/2023 (XVI) [TO BE TAKEN UP ALONG WITH ITEM NO. 52 I.E. SLP(C) No. 12660/2023}. FOR ADMISSION and I.R. and IA No.142601/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.142599/2023-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA No.142603/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 28-07-2023 These matters were called on for hearing today. CORAM : HON'BLE MS. JUSTICE HIMA KOHLI HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Paramjit Singh Patwalia, Sr. Adv. Mr. Dibyendu Chatterjee, Adv.
Mr. Aranya Moulick, Adv.
Mr. Dipanshu Krishan,, Adv.
Ms. Piyali Paul,, Adv.
Mr. Vishal Beniwal,, Adv.
Mr. Nishant Singh, AOR For Respondent(s) Mr. Gaurav Jain, Adv.
Mr. Subir Sanyal, Adv.
3 SLP(C) No. 12660/2023 Ms. Abha Jain, AOR Mr. Narendra Kumar Jain, Adv.
Mr. Jaivir Singh, Adv.
Mr. Anupam Mishra, Adv.
Mr. Aniteja Sharma, Adv.
Mr. Kunal Chatterjee, AOR Ms Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Ms. Kshitij Singh, Adv.
UPON hearing the counsel, the Court made the following O R D E R
1. Issue notice.
2. Ms. Abha Jain, learned Advocate-on-Record, who appears on Caveat, accepts notice for respondents no. 1,8,9 & 10 in SLP(C) No. 12660/2023 and respondents no. 7,8,9 & 10 in Diary No. 25090/2023.
3. Mr. Kunal Chatterjee, learned Advocate-on-Record, appears and accepts notice on behalf of West Bengal Board of Primary Education, i.e., respondents no. 3 to 5 in SLP(C) No. 12660/2023 and respondents no. 2,3 & 4 in Diary No. 25090/2023.
4. Issue notice to the remaining respondents. Dasti service, in addition, is permitted.
5. Respondents shall file counter affidavit within four weeks.
6. Rejoinder affidavit be filed within two weeks thereafter.
7. List after service and pleadings are complete.
8. Until further orders, the respondent-West Bengal Board of Primary Education is restrained from declaring the merit list.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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