Supreme Court - Daily Orders
County Developers Pvt. Ltd. (Cdpl) vs The State Of West Bengal on 22 March, 2021
Bench: Vineet Saran, Sanjiv Khanna
ITEM NO.27 Court 11 (Video Conferencing) SECTION II-B
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 (Crl.) No(s). 2436/2021
(Arising out of impugned final judgment and order dated 28-09-2020
in CRR No. 1109/2020 in CRAN No.1/2020 (Old No.CRAN 3977/2020)
passed by the High Court at Calcutta)
COUNTY DEVELOPERS PVT. LTD. (CDPL) & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.39918/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 22-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Rakesh Kumar Singh,Adv.
Mr. Prem Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioners and perused the record of the case.
The petitioners are aggrieved by order dated 28th September, 2020 passed by the High Court whereby the High Court refused to grant the stay of the investigation. It has been observed in the order itself that since all the Signature Not Verified parties have put in appearance, the matter may be listed Digitally signed by Anita Malhotra Date: 2021.03.23 17:29:18 IST Reason: after four weeks for final hearing. On the other hand, learned counsel for the petitioners submits that although 1 six months period has elapsed since passing of the said order, the matter has not been taken up for final hearing.
Learned counsel submits that the matter is listed before the High Court at Calcutta on 25th March, 2021.
We hope and trust that the High Court will decide the matter on the next date of hearing itself i.e. 25.03.2021 or as expeditiously as possible, preferably within two months from that date.
The matter shall be decided by the High Court on its own merits, without being influenced by any observations made by the High Court in the impugned order.
With the aforesaid observations, this petition stands disposed of.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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