Supreme Court - Daily Orders
Sougata Ray vs Union Of India on 9 May, 2025
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.27 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION(CRIMINAL) Diary No(s).11193/2025
SOUGATA RAY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION, IA No. 112217/2025 - APPROPRIATE ORDERS/DIRECTIONS,
IA No. 112216/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 112215/2025 - EXEMPTION FROM FILING O.T. and IA No.
112214/2025 - GRANT OF INTERIM RELIEF)
Date : 09-05-2025 This matter was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Ms. Jaspreet Gogia, AOR
Mr. Vipin Gogia, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Heard learned counsel for the petitioners.
3. We are not inclined to entertain the Writ Petition filed under Article 32 of the Constitution of India.
4. The petitioners may avail the appropriate remedy as may be available under the law.
5. The Writ Petition is dismissed.
6. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by RAVI ARORA Date: 2025.05.14 (RAVI ARORA) 15:18:32 IST Reason: (MAMTA RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR