Supreme Court - Daily Orders
Dr. Debasis Chandra vs Institute For Plasma Research on 3 June, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.43 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. 15889/2025
[Arising out of impugned final judgment and order dated 08-05-2025
in SCA No. 1270/2023 passed by the High Court of Gujarat at
Ahmedabad]
DR. DEBASIS CHANDRA Petitioner(s)
VERSUS
INSTITUTE FOR PLASMA RESEARCH & ORS. Respondent(s)
IA No. 138534/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
WITH SLP(C) No. 15978/2025 (III) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 138940/2025 SLP(C) No. 15888/2025 (III) IA No. 138508/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT SLP(C) No. 15972/2025 (III) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 138900/2025 Date : 03-06-2025 These matters were 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. Setu Niket, Adv.
Ms. Muskan Sharma, Adv.
Mr. Ankit Chauhan, Adv.
For Respondent(s) Signature Not Verified Mr. Malak Manish Bhatt, AOR Digitally signed by babita pandey Date: 2025.06.04 Mr. Munjaal Bhatt, Adv.
16:24:22 IST
Reason: Ms. Samridhi, Adv.
Mr. Saahil Bahety, Adv.
1
UPON hearing the counsel, the Court made the following O R D E R Arising out of an order passed by the learned Single Judge, the present special leave petitions have been filed, though a remedy to file LPA was available to the petitioner(s). Therefore, we are not inclined to entertain the present special leave petitions. Accordingly, the special leave petitions are dismissed.
All the contentions of the parties are left open to be raised before the Division Bench.
Pending application(s), if any, shall stand disposed of. (BABITA PANDEY) (AKSHAY KUMAR BHORIA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2