Delhi High Court - Orders
Parijat Sinha vs State Of West Bengal And Ors on 9 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:10.03.2021 19:01:59
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3166/2021
PARIJAT SINHA ..... Petitioner
Through: Mr. Rudra Dutta, Ms. Kashvi Dutta and
Ms. Samyukta Gupta, Advocates
(M:9999775824).
versus
STATE OF WEST BENGAL and Ors ..... Respondents
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 09.03.2021
1. This hearing has been done through hybrid mode (physical and virtual hearing).
2. The Petitioner is a lawyer enrolled with the Bar Council of Delhi and as an advocate-on-record of the Supreme Court, who is seeking payment of outstanding dues of approximately Rs.48,42,341/- from the State of West Bengal. The Petitioner was a counsel for the State of West Bengal engaged before the Supreme Court and accordingly seeks payment of the said outstanding fee.
3. Issue notice to the Mr. Suhaan Mukerji, Standing Counsel, State of West Bengal (Mobile No.- 9560541151, e-mail: [email protected] ). Registry to issue notice to Mr. Mukerji to file a response within a period of four weeks.
4. The notice may be taken dasti from the Registry to be served upon Mr. Mukerji.
5. List before Registrar (Appellate) to 4th May, 2021.
6. List before the Court on 30th July, 2021.
PRATHIBA M. SINGH, J MARCH 9, 2021/Rahul/Ap