Supreme Court - Daily Orders
Samar Bijoy Roy vs Mukul Roy on 1 December, 2023
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.1712 COURT NO.5 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 36995/2023
SAMAR BIJOY ROY Petitioner(s)
VERSUS
MUKUL ROY Respondent(s)
(Only Application for restoration of is to be listed before the
Hon'ble Judge-In-Chambers
IA No. 183083/2023 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION
IA No. 183082/2023 - RESTORATION)
Date : 01-12-2023 The matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
[IN CHAMBER]
For Petitioner(s) Mr. Asit Kumar Roy, Adv.
Mr. Anand Chauhan, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
Mr. Avishek Nair, Adv.
Mr. Abhishek Mavi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Cause shown is sufficient.
3. Order dated 03.11.2022 stands recalled with the result that SLP(C) Dy. No.14978 of 2021 shall stand restored to its original file and number.
4. List SLP(C) Dy. No.14978 of 2021 before the appropriate Bench in due course.
Signature Not Verified
5. Digitally signed by Jatinder Kaur Date: 2023.12.04 Miscellaneous Application Diary No(s). 36995/2023 is disposed of.
13:49:26 IST Reason:
(JATINDER KAUR) (NIDHI WASON) P.S. to REGISTRAR COURT MASTER (NSH)