Supreme Court - Daily Orders
Vijaykumar Bedakihale vs Institute For Plasma Research on 4 June, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NOs.30+ 31+ 32+ 33+ COURT NO.3 SECTION III
34 & 35
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).16321/2025
[Arising out of impugned final judgment and order dated 08-05-2025
in SCA No.1279/2023 passed by the High Court of Gujarat at
Ahmedabad]
VIJAYKUMAR BEDAKIHALE PETITIONER(S)
VERSUS
INSTITUTE FOR PLASMA RESEARCH & ORS. RESPONDENT(S)
IA No. 141732/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
With S.L.P.(C) No.16296 of 2025 S.L.P.(C) No.16314 of 2025 S.L.P.(C) No.16318 of 2025 S.L.P.(C) No.16300 of 2025 S.L.P.(C) No.16312 of 2025 Date : 04-06-2025 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA [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 Signature Not Verified Digitally signed by NAVEEN D Date: 2025.06.05 18:20:32 IST Reason: 1 Upon hearing the counsel the Court made the following O R D E R
1. Petitioners challenge the common order dated 08.05.2025 in R/Special Civil Application No.1261/2023 along with other connected applications passed by the High Court of Gujarat at Ahmedabad, titled “Indranil Bandyopadhyay vs. Institute for Plasma Research & Ors.”.
2. Issue notice, returnable on 18.08.2025.
3. Dasti service, in addition, is permitted. Let steps for service be taken within two weeks.
4. In the notice itself let it be mentioned that the respondents are required to file the counter affidavit before the next date of listing.
5. In the meanwhile, there shall be stay of all further proceedings pursuant to the common order dated 08.05.2025 in R/Special Civil Application No.1261/2023 along with other connected applications passed by the High Court of Gujarat at Ahmedabad, titled “Indranil Bandyopadhyay vs. Institute for Plasma Research & Ors.” (D. NAVEEN) (NIDHI MATHUR) COURT MASTER (SH) COURT MASTER (NSH) 2