Supreme Court - Daily Orders
Indian Institute Of Technology (Iit) ... vs Aloke Kumar Ghosal on 28 February, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.38 Court 9 (Video Conferencing) SECTION XIV
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). 1115/2018
(Arising out of impugned final judgment and order dated 16-09-2017
in WA No. 262/2017 passed by the Gauhati High Court)
INDIAN INSTITUTE OF TECHNOLOGY
(IIT) GUWAHATI & ANR. Petitioner(s)
VERSUS
ALOKE KUMAR GHOSAL & ANR. Respondent(s)
Date : 28-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Arijit Prasad, Sr. Adv.
Mr. R.K. Kakoti, Sr. Adv
Mr. Ritesh Agrawal, AOR
Mr. Devendra Sharma, Adv.
Mr. Teejas Bhatia, Adv.
Ms. Arpana Mishra, Adv.
For Respondent(s) Ms. Priya Hingorani, Sr. Advocate
Mr. Azim H. Laskar, Advocate
Mr. Himanshu Yadav, Advocate
Mr. Chandra Bhushan Prasad, Advocate-on-Record
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties are permitted to give two- three page short synopsis/list of dates.
List after two weeks on a non-miscellaneous day.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR)
(COURT MASTER (SH)
Signature Not Verified
(BRANCH OFFICER) AR-CUM-PS
Digitally signed by
Rachna
Date: 2022.02.28
15:50:53 IST
Reason: