Supreme Court - Daily Orders
Paschim Banga Rajya Bhumijibi Sangha vs State Of W.B. on 16 September, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.1 COURT NO.14 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 53/2015, I.A. 55/2015, I.A. 56/2016 in Petition(s) for Special
Leave to Appeal (C) No(s). 1416/1997
PASCHIM BANGA RAJYA BHUMIJIBI SANGHA&ANR Petitioner(s)
VERSUS
STATE OF W.B. & ORS Respondent(s)
(for impleadment and substitution to bring on record the newly
elected secretary of petitioner no. 1 and office report)
WITH
I.A.No.7/2015 in C.A. No. 334/1997
(for impleadment and substitution to bring on record the newly
elected secretary of respondent no. 1&2 and office report)
Date : 16/09/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBER]
For Petitioner(s) Mr. H.P. Sharma,Adv.
Mr. Ajay Sharma,Adv.
Mr. Pankaj Kumar,Adv.
Mr. Parijat Sinha,Adv.
For Respondent(s) Mr. Abhijit Sengupta,Adv.
Mr. Arup Banerjee,Adv.
Mr. Soumitra G.Chaudhuri,Adv.
Mr. Parijat Sinha,Adv.
Mr. Rauf Rahim,Adv.
Mr. R.K.Gupta,Adv.
Mr. M.K.Singh,Adv.
Mr. B.P.Gupta,Adv.
Mr. A.K.Singh,Adv.
Mr. Shekhar Kumar,Adv.
Signature Not Verified
Digitally signed by
SUMAN WADHWA
Date: 2016.09.17
Mr. S. K. Bhattacharya,Adv.
12:00:03 IST
Reason:
Mrs Sarla Chandra,Adv.
-2-
Ms. Laxmi Arvind,Adv.
Ms. Poonam Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A.Nos. 55 of 2015 and 56 of 2016 in SLP No. 1416/1997 are allowed by consent of the parties.
I.A.No. 53 of 2015 and I.A.No.7 in C.A.No. 334/1997 be listed after two weeks.
In the mean time, copy of the application be served on the opposite party.
(SUMAN WADHWA) (CHANDER BALA) A.R.-CUM-P.S. COURT MASTER