Supreme Court - Daily Orders
Suvendu Adhikari vs Mamata Banerjee on 15 November, 2021
Author: Hima Kohli
Bench: Hima Kohli
1
ITEM NO.2 Court 17 (Video Conferencing) SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(Civil) No. 1240/2021
SUVENDU ADHIKARI Petitioner
VERSUS
MAMATA BANERJEE Respondent
(FOR ADMISSION)
Date : 15-11-2021 This petition was called for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioners: Mr. Harish Salve, Sr. Adv.
Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Maninder Singh, Sr. Adv.
Mr. Kabir Shankar Bose, Adv.
Mr. Amit Mishra, Adv.
Mr. Billawadal Bhattacharjee, Adv.
Mr. Surjendu Sankar Das, AOR
Ms. Kanika Singhal, Adv.
Mr. Bhavik Lalan, Adv.
Ms. Annie Mittal, Adv.
For Respondents: Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Devadatt Kamat, Sr. Adv.
Mr. S. N. Mookherjee, Sr. Adv.
Mr. Sanjay Basu, Adv.
Mr. Vikas Mehta, Adv.
Mr. Amit Bhandari, Adv.
Mr. Piyush Agrawal, Adv.
Mr. Utsha Dasgupta, Adv.
Mr. Javedur Rahman, Adv.
Ms. Mantika Haryani, Adv.
Ms. Astha Sharma, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Indu Marwah Date: 2021.11.18
1. 11:44:46 IST Reason: The present petition has been filed by the petitioner under Article 139(A) and 142 of the Constitution of India read with Section 25 of the Code of Civil Procedure, 1908 praying inter alia 2 for transfer of an Election Petition filed by the respondent being E.P. No. 1 of 2021, titled as “Mamata Banerjee vs. Suvendu Adhikari, from the High Court of Calcutta to any other High Court.
2. Appearance is entered by Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the respondent through Ms. Astha Sharma, Advocate on Record who has filed a caveat.
3. At the request of Mr. Mahesh Jethmalani, learned senior counsel appearing for the petitioner, list after two weeks.
(SHRADDHA MISHRA) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER