Supreme Court - Daily Orders
Sonam Tenzing Bhutia vs The State Of West Bengal on 30 October, 2023
Bench: Vikram Nath, Rajesh Bindal
1
ITEM NO.33 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 20933/2023
(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 and I.R. and IA No.186119/2023-CONDONATION OF DELAY
IN FILING and IA No.186120/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.186123/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 30-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Uday Gupta, Adv.
Mr. Hiren Dasan, AOR
Ms. Shivani M. Lal, Adv.
Ms. Rini Bhattacharyya, Adv.
Mr. M.k. Tripathi, Adv.
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
Learned counsel for the petitioner submits that the petitioner is ready to deposit the fine amount imposed by the Courts below and he is having the demand Signature Not Verified draft bearing No.058999 dated 18.10.2023 drawn in Digitally signed by Neetu Khajuria Date: 2023.10.30 17:26:43 IST Reason: favour of the Registrar, Supreme Court of India, New Delhi drawn on Central Bank of India. 2 Learned counsel for the petitioner to deposit the said demand draft in the Registry of this Court within a week.
Registry to invest the amount so deposited by the petitioner in an interest bearing account initially for a period of three months and shall be renewed from time to time.
Delay condoned.
Issue notice, returnable on 20.11.2023. In the meantime, no coercive measures shall be taken against the petitioner.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER