Supreme Court - Daily Orders
Haradhan Mondal vs The State Of West Bengal on 19 November, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.104 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO. 1591/2008
HARADHAN MONDAL & ORS. APPELLANT(S)
VERSUS
STATE OF WEST BENGAL RESPONDENT(S)
(WITH OFFICE REPORT)
WITH
CRL.A. NO. 1592/2008
CRL.A. NO. 1593/2008
(WITH OFFICE REPORT)
CRL.A. NO. 1594/2008
(WITH APPLN.(S) FOR DIRECTIONS AND OFFICE REPORT)
SLP(CRL) NO. 867/2009
(WITH OFFICE REPORT)
Date : 19/11/2015 These cases were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For parties: Mr. Pradip Ghosh, Sr. Adv.
Mr. Tara Chandra Sharma, Adv.
Mr. Rupesh Kumar, Adv.
Ms. Pankhuri Shrivastava, Adv.
Ms. Neelam Sharma, Adv.
Mr. Rabin Majumder, Adv.
Mr. Joydeep Mazumdar, Adv.
Mr. Parijat Sinha, Adv.
Ms. Reshmi Rea, Adv.
Mr. Rohit Dutta, Adv.
Mr. Anip Sachthey, Adv.
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.11.19
16:57:06 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
By order dated 24th February, 2015, this Court while hearing Criminal Appeal No.1591 of 2008 and other connected cases had felt that the said Criminal Appeal No.1591 of 2008 and other connected cases should be heard by this Court only after the Calcutta High Court disposes of Criminal Revision being CRR No.1607 of 2005 titled “Biswanath Ghosh Vs. The State of West Bengal & Ors.” and CRM No.2386 of 2006 (now converted into G.A. No.3 of 2011) titled “The State of West Bengal vs. Sanjoy Pal & Ors.”. Accordingly, a request was made to the High Court of Calcutta in the following terms:
“We only request the Calcutta High Court to dispose of the said matters within a period of three months from the date of receipt of a copy of this order. Since the other connected appeals are pending in this Court for almost seven years, depending upon the result so to be passed by the High Court in the matter pending before it, we have to adjourn these appeals which have been pending before us for final disposal.
In view of the above, these matters are adjourned for three months” Today, when the Criminal Appeal No.1591 of 2008 and other connected cases were taken up for consideration this Court is informed that the proceedings before the Calcutta Page No.2 of 3 High Court are still pending. While regretting the said fact, we direct the Registrar General of the Calcutta High Court, to whom a copy of this order be forthwith transmitted, to place the matter before the Hon'ble the Chief Justice of the High Court for necessary action. We make it clear that we expect the High Court to decide the aforesaid two cases before it within a period of four weeks from the date of receipt of a copy of this order.
List the matters for hearing after six weeks.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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