Supreme Court - Daily Orders
The State Of West Bengal vs Lokenath Chakraborty on 20 November, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.8 COURT NO.13 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 : 20-11-2024 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) M/S. Plr Chambers And Co., AOR
Mr. Soumya Chakraborty, Sr. Adv.
Ms. Astha Sharma, AOR
Mr. Himanshu Chakravarty, Adv.
For Respondent(s) Mr. D. N. Ray, Adv.
Mr. Joydip Roy, Adv.
Mr. Joydeep Roy, Adv.
Mr. Aman Shukla, Adv.
Mr. Vishal Arun, AOR
Mr. Shaik Shreeb, Adv.
Mr. Pulimamidi Shashidhar Reddy, Adv.
Mr. Chalasani Venkat, Adv.
Ms. Yatika Gupta, Adv.
Mr. M. Chandrakanth Reddy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after four weeks.
Signature Not Verified Digitally signed by KAPIL TANDON Date: 2024.11.20 18:12:39 IST Reason:(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) COURT MASTER (NSH)