Supreme Court - Daily Orders
Madhav Das Fomra vs The State Of West Bengal Through The ... on 18 April, 2024
Author: Surya Kant
Bench: Surya Kant
ITEM NO.801 COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).3120/2019
MADHAV DAS FOMRA & ORS. Appellant(s)
VERSUS
THE STATE OF WEST BENGAL THROUGH THE FIRST
LAND ACQUISITION COLLECTOR & ANR. Respondent(s)
Date : 18-04-2024 This appeal was MENTIONED today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Appellant(s) Mr. Divyakant Lahoti, AOR(Mentioned by)
For Respondent(s) Ms. Astha Sharma, AOR
Ms. Runamoni Bhuyan, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated by counsel for the appellants that the matter is likely to be listed during the ensuing summer vacation.
In view of the above, no order is required to be passed for the present.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR COURT MASTER (NSH) Signature Not Verified Digitally signed by satish kumar yadav Date: 2024.04.18 17:56:26 IST Reason: