Supreme Court - Daily Orders
Sonam Tenzing Bhutia vs The State Of West Bengal on 20 November, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.43 COURT NO.11 SECTION II-B
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 (Crl.) No(s). 14220/2023
(Arising out of impugned final judgment and order dated 16-12-2022
in CRR No. 2829/2005 passed by the High Court At Calcutta)
SONAM TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION)
(IA No. 186119/2023 - CONDONATION OF DELAY IN FILING, IA No.
186123/2023 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS AND IA No. 186120/2023 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-11-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Rini Bhattacharyya, Adv.
Mr. Hiren Dasan, AOR
Ms. Preeti Chauhan, Adv.
Mr. Manish Ikkania, Adv.
Mr. Lalit Luthra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
According to office report dated 11.11.2023, service of notice on both the respondents is awaited.
Let the matter be listed after two weeks with fresh office report.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.11.20 16:32:14 IST Reason:(NEETU KHAJURIA) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER