Supreme Court - Daily Orders
Soudip Ghosh vs The State Of West Bengal on 1 August, 2025
ITEM NO.13 REGISTRAR COURT. 1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 2927/2025
SOUDIP GHOSH Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
Date : 01-08-2025 This petition was called on for hearing today.
For Petitioner(s) :
Mr. Ghanshyam Choudhary, Adv.
Mr. Mahendra Pratap Singh, Adv.
Mr. Nripendranath Bain, Adv.
Mr. Sagar Roy, Adv.
Dr. Shivji Yadav, Adv.
Mr. Onkar Singh, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s) :
Mr. Kunal Chatterji, AOR
Ms. Maitrayee Banerjee, Adv.
Mr. Rohit Bansal, Adv.
Mr. Varij Nayan Mishra, Adv.
Ms. Piyali Sengupta, Adv.
Mr. Soumya Dutta, AOR
Mr. Siddhant Upmanyu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 is granted four weeks’ time, as last opportunity, for filing counter affidavit. Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2025.08.02 11:57:26 IST Reason: It has been submitted by Ld. counsel for respondent No.2 that counter affidavit for the said respondent has contd….
-2-already been filed and defects will be cured within a week. Let the same be done.
If defects are not cured, Registry to make a specific mention of this fact in the office report while placing the matter before the Hon’ble Court.
Service is complete on respondent Nos.3, 4 and 5 but none has entered appearance.
As per office report, Ld.Counsel for the petitioner has failed to take fresh steps and to file fresh particulars, despite the grant of last opportunity, for service on respondent Nos.6 and 7.
Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
SUJATA SINGH
rd Registrar