Supreme Court - Daily Orders
The State Of West Bengal vs Ram Gopal Agarwala . on 23 November, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.50 COURT NO.8 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)......CC No(s).
15616/2015
(Arising out of impugned final judgment and order dated 08/04/2015
in WPLRT No. 142/2013 passed by the High Court of Calcutta)
THE STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
RAM GOPAL AGARWALA & ORS. Respondent(s)
I.A. 1/2015(With c/delay in filing SLP)
WITH
SLP(C) No. 25022/2015
(With Interim Relief and Office Report)
Date : 23/11/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Rakesh Dwivedi, Sr. Adv.
Ms. Apoorva Garg, Adv.
Mr. Utkarsh Kulvi, Adv.
Mr. Soumitra G. Chaudhuri, Adv.
Mr. Parijat Sinha, Adv.
For Respondent(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Jaideep Gupta, Adv.
Mr. D. Banerjee, Adv.
Mr. Sanjay G., Adv.
Mr. Mayank Mishra, Adv.
Mr. Tapas Sil, Adv.
Mr. Divyam, Adv.
M . Nidhi Ram Sharma, Adv.
Mr. Dheeraj Nair,Adv.
Mr. Manoj, Adv.
Ms. Arpana Sinha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matters are adjourned.
Signature Not Verified Liberty is granted to the respondents to file additional Digitally signed by Meenakshi Kohlidocuments.
Date: 2015.11.23 13:04:38 IST Reason:(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master