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Supreme Court - Daily Orders

Hasan Biswas vs Ramesh Malik on 26 July, 2024

Author: Abhay S. Oka

Bench: Abhay S. Oka

     ITEM NO.60                          COURT NO.6                 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).   3402/2024

     (Arising out of impugned final judgment and order dated 12-12-2023
     in WPA No. 7907/2019 passed by the High Court at Calcutta)

     HASAN BISWAS & ORS.                                             Petitioner(s)

                                                VERSUS

     RAMESH MALIK & ORS.                                             Respondent(s)

     ([ONLY SLP(C) No. 11891-11892/2024 IS LISTED UNDER THIS ITEM]
     IA No. 139362/2024 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA No. 64315/2024 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH SLP(C) No. 11891-11892/2024
     (IA No.116538/2024-CONDONATION OF DELAY IN FILING and IA
     No.116541/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.116542/2024-EXEMPTION FROM FILING O.T. and IA
     No.116537/2024-PERMISSION TO FILE PETITION (SLP/TP/WP/..) and IA
     No.116539/2024-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS and IA No.116540/2024-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 26-07-2024 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY S. OKA
                         HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH


     For Petitioner(s)
                                   Mr. M. Shoeb Alam, Sr. Adv.
                                   Mr. Mayank Manish, Adv.
                                   Mr. Ravi Kant, Adv.
                                   Mr. Chandra Prakash, AOR
                                   Mr. Vivek Singh, Adv.
                                   Mr. C.p. Rajwar, Adv.
                                   Mr. Binay Kumar, Adv.
                                   Mr. Ramesh Kumar, Adv.
                                   Mr. Sanjay Kumar Parthak, Adv.
Signature Not Verified

Digitally signed by
Anita Malhotra
Date: 2024.07.30
                                   Mr. Anindo Mukherjee, Adv.
18:52:19 IST
Reason:                            Mr. Rameshwar Prasad Goyal, AOR



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For Respondent(s)
                        Mr. Kunal Chatterji, AOR
                        Ms. Maitrayee Banerjee, Adv.
                        Mr. Rohit Bansal, Adv.

                        Mr. Srisatya Mohanty, Adv.
                        Ms. Astha Sharma, AOR
                        Mr. Shreyas Awasthi, Adv.

                        Mr. Shailesh Madiyal, Adv.
                        Mrs. Swati Ghildiyal, Adv.
                        Mr. Anuj Udupi, Adv.
                        Mrs. Sweksha, Adv.
                        Mr. Chandra Kant Sharma, Adv.
                        Mr. Amrish Kumar, AOR

                        Ms. Shalini Kaul, AOR
                        Mr. Joydeep Mazumdar, Adv.

                        Mr. M. Shoeb Alam, Sr. Adv.
                        Mr. Mayank Manish, Adv.
                        Mr. Ravi Kant, Adv.
                        Mr. Chandra Prakash, AOR
                        Mr. Vivek Singh, Adv.
                        Mr. C.P. Rajwar, Adv.
                        Mr. Binay Kumar, Adv.

                        Mr. Chand Qureshi, AOR

           UPON hearing the counsel the Court made the following
                              O R D E R

SLP(C) No. 11891-11892/2024 In view of the statement made by the learned counsel appearing for respondent Nos. 12 and 13 (Board), the petitioners in these Special Leave Petitions will be entitled to the same interim relief which is granted by this Court on 15th July, 2024 in SLP(Civil)No.3402 of 2024.

List on 2nd September, 2024.

    (ANITA MALHOTRA)                                      (AVGV RAMU)
       AR-CUM-PS                                         COURT MASTER




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