Supreme Court - Daily Orders
Mainak Bandyopadhyay vs Institute For Plasma Research on 4 June, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
SLP(C) No. 16009/2025
ITEM NO.24 COURT NO.5 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 16009/2025
[Arising out of impugned final judgment and order dated 08-05-2025
in SCA No. 1277/2023 passed by the High Court of Gujarat at
Ahmedabad]
MAINAK BANDYOPADHYAY PETITIONER(S)
VERSUS
INSTITUTE FOR PLASMA RESEARCH & ORS. RESPONDENT(S)
(IA No. 139289/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 04-06-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
[PARTIAL COURT WORKING DAYS BENCH]
For Petitioner(s) Ms. Esha Mazumdar, AOR
Mr. Ishan Singh, Adv.
Ms. Kirtika Gupta, Adv.
Mr. Ankit Chauhan, Adv.
Ms. Muskan Sharma, Adv.
For Respondent(s) Mr. Malak Manish Bhatt, AOR
(On Caveat)
UPON hearing the counsel the Court made the following
O R D E R
1. After hearing learned counsel for the petitioner and learned counsel for the respondent(s) appearing on caveat, we are not Signature Not Verified Digitally signed by SNEHA DAS inclined to interfere with the order impugned Date: 2025.06.05 15:38:46 IST Reason: passed by the High Court.
2. The present petition is, accordingly, 2 SLP(C) No. 16009/2025 dismissed.
3. Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)