Supreme Court - Daily Orders
State Of West Bengal vs Abhijit Baidya on 14 February, 2014
º
ITEM NO.11 COURT NO.2 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 (Civil) No(s).682/2014
(From the judgement and order dated 16/07/2013 in APO No.94/2009 of The
HIGH COURT OF CALCUTTA)
STATE OF WEST BENGAL AND ORS Petitioner(s)
VERSUS
ABHIJIT BAIDYA AND ANR Respondent(s)
(With appln(s) for permission to file synopsis and list of dates and prayer
for interim relief and office report ))
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Fali S. Nariman, Sr. Adv.
Mr. Kalyan Kr. Bandopadhyay, Sr. Adv.
Mr. Anip Sachthey,Adv.
Mr. Soumya chakraworty, Adv.
Mr. Abratosh Majumdar, Adv.
Mr. Mohit Paul, Adv.
Ms. Shagun Matta, Adv.
For Respondent(s) Mr. A.K. Ganguli, Sr. Adv.
Mr. Chanchal Kumar Ganguli,Adv.
Mr. Avrojyoti Chatterjee, Adv.
Ms. Soumi Kundu, Adv.
Mr. Anurag Rana, Adv.
Mr. Guru Krishna Kumar, Sr. Adv.
Mr. Joydeep Mazumdar, Adv.
Mr. Rohit Dutta, Adv.
Mr. Shibashish Misra ,Adv.
Mr. Amit Pawan, Adv.
Mr. Devojyoti, Adv.
Mr. Soumya Dutta, Adv.
UPON hearing counsel the Court made the following
O R D E R
List the matter on February 24, 2014.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |