Supreme Court - Daily Orders
Union Of India vs Bipul Kumar Biswas on 15 December, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.7 Court 7 (Video Conferencing) SECTION XVI
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. 11748/2020
(Arising out of impugned final judgment and order dated 24-04-2020
in WPCT No. 49/2017 passed by the High Court at Calcutta)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
BIPUL KUMAR BISWAS & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 15-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. N. Venkataraman, ASG.
Mr. Deepak Goel, Adv.
Ms. Swati Ghildiyal, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s) Mr. Pratik Dhar, Sr. Adv.
Mr. Sarad Kumar Singhania, AOR
Mr. Kartik Ray, Adv.
Mr. Bikash Ranjan Bhattacharya, Sr. Adv.
Mr. Rauf Rahim, AOR
Mr. Bikram Banerjee, Adv.
Mr. Sudipto Gupta, Adv.
Mr. Ali Asghar Rahim, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
The respondent appearing on caveat is allowed four weeks’ time to file counter affidavit.
In the meantime, the impugned direction dated 24.04.2020 issued by the learned Division Bench shall not be given effect to.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2020.12.15 18:10:54 IST Reason: (NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS BRANCH OFFICER