Supreme Court - Daily Orders
State Of West Bengal vs Rakesh Singh @ Rakesh Kumar Singh on 25 March, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
ITEM NO.17 Court 14 (Video Conferencing) SECTION II-B
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 (Crl.) No. 9470/2021
(Arising out of impugned final judgment and order dated 24-11-2021
in CRM No. 3152/2021 passed by the High Court at Calcutta)
STATE OF WEST BENGAL Petitioner(s)
VERSUS
RAKESH SINGH @ RAKESH KUMAR SINGH Respondent(s)
(IA No. 164128/2021 - EXEMPTION FROM FILING AFFIDAVIT, IA No.
159400/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No. 164127/2021 - PERMISSION TO FILE ADDITIONAL and
DOCUMENTS/FACTS/ANNEXURES)
Date : 25-03-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Anand Grover, Sr. Adv.
Mr. Suhaan Mukerji, Adv.
Mr. Nikhil Parikshith, Adv.
Mr. Vishal Prasad, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
Mr. Tanmay Sinha, Adv
M/S. PLR Chambers And Co., AOR
For Respondent(s) Ms. Mahima Bhardwaj, Adv.
Mr. Nikhil Jaiswal, Adv.
Mr. Ajay Singh, Adv.
Mr. Shoaib Haider, Adv.
Mr. Vishal Sharma, Adv.
Mr. Rajeev Kumar Jha, Adv.
Mr. Pranshu Kaushal, Adv.
Mr. Shubham Awasthi, Adv.
Mr. Vivek Narayan Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
List this matter on 6th April, 2022. Learned counsel for the parties may submit short notes on their respective submissions before the matter is Signature Not Verified taken up for hearing.
Digitally signed by DEEPAK SINGH Date: 2022.03.25 17:53:12 IST Reason:(NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)