Supreme Court - Daily Orders
The Vice Chancellor West Bengal ... vs Hrithik Chandra Sarkar on 6 April, 2026
ITEM NO.34 COURT NO.7 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). 9815/2026
[Arising out of impugned final judgment and order dated 18-02-2026
in MAT No. 2215/2025 passed by the High Court at Calcutta]
THE VICE CHANCELLOR WEST BENGAL UNIVERSITY OF Petitioner(s)
HEALTH SCIENCES & ANR.
VERSUS
HRITHIK CHANDRA SARKAR & ORS. Respondent(s)
(IA No. 79161/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT & IA No. 79162/2026 - EXEMPTION FROM FILING O.T.)
Date : 06-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Mr. Aishvary Vikram, AOR
Mr. Lucky Sharma, Adv.
Mr. D.N. Maiti, Adv.
Ms. Navya Bhagat, Adv.
For Respondent(s) :
Mr. Ranjan Mukherjee, Adv.
Mr. Gurucharanjit Singh, Adv.
Mr. Anindo Mukherjee, Adv.
Mr. Santanu Das, Adv.
Mr. Partha Pratim Roy, Adv.
Mr. Tanmay Mukherjee, Adv.
Ms. Debdeepa Majumder, Adv.
Ms. Deepti Garg, Adv.
Mr. Rameshwar Prasad Goyal, AOR
Mr. Tanmoy Mukherjee, Adv.
Ms. Deb Deepa Majumdar, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Tag with SLP(C) No.26816/2023.
2. List on 9-4-2026.
3. Signature Not Verified In the meantime, no coercive steps shall be taken against the Digitally signed by VISHAL ANAND petitioners in the present SLP. Date: 2026.04.06 17:33:41 IST Reason:
(VISHAL ANAND) (POOJA SHARMA) DY. REGISTRAR COURT MASTER (NSH)