Supreme Court - Daily Orders
The State Of West Bengal vs Lokenath Chakraborty on 6 January, 2025
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.36 COURT NO.12 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) No(s). 8902/2013
[Arising out of impugned final judgment and order dated 30-07-2012
in WPST No. 599/2010 passed by the High Court at Calcutta]
THE STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
LOKENATH CHAKRABORTY . & ORS. Respondent(s)
WITH
SLP(C) No. 10473/2013 (XVI)
Date : 06-01-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Soumya Chakraborty, Sr. Adv.
Ms. Astha Sharma, AOR
Mr. Himanshu Chakravarty, Adv.
For Respondent(s) Mr. D. N. Ray, Sr. Adv.
Mr. Joydip Roy, Adv.
Mr. Aman Shukla, Adv.
Mr. Shaik Shreeb, Adv.
Mr. Pulimamidi Shashidhar Reddy, Adv.
Mr. Chalasani Venkat, Adv.
Mr. M. Chandrakanth Reddy, Adv.
Mr. Vishal Arun, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Leave granted.
2. Hearing expedited.
(KAPIL TANDON) Signature Not Verified (NIDHI WASON) COURT MASTER (SH) Digitally signed by KAPIL TANDON Date: 2025.01.06 COURT MASTER (NSH) 18:10:43 IST Reason: