Supreme Court - Daily Orders
Om Prakash Banerjee vs The State Of West Bengal on 19 May, 2023
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (C) No. 5726 of 2020
OM PRAKASH BANERJEE … PETITIONER(S)
VERSUS
STATE OF WEST BENGAL & ORS. … RESPONDENT(S)
ORDER
After the judgment in the captioned case was delivered by me and signed by us, office has brought to our notice that one set of court fees which was required to be paid for challenging the order passed in MAT No. 611 of 2018 has not been paid. When we delved in the matter further we found that there is actually no challenge to the order passed in MAT No. 611 of 2018. Only the order dated 10.12.2019 passed in CAN No. 10038/2018 was challenged, which Signature Not Verified pertains to dismissal of stay application. Thus, there is no challenge Digitally signed by GEETA AHUJA Date: 2023.05.20 to the order passed by Division Bench dismissing the appeal on 13:36:13 IST Reason: 1 merits. In such circumstances, the judgment of date hereby stands recalled.
The matter may be listed again before us on 04.07.2023 after obtaining suitable orders from Hon’ble the Chief Justice of India.
….......…………....……….,J.
(KRISHNA MURARI) ….…..…....…................…,J.
(SANJAY KAROL) NEW DELHI;
19TH MAY, 2023
2
ITEM NO.1501 COURT NO.8 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(s). 5726/2020
(Arising out of impugned final judgment and order dated 10-12- 2019 in CAN No. 10038/2018 in MAT No. 611 of 2018 passed by the High Court At Calcutta) OM PRAKASH BANERJEE Petitioner(s) VERSUS STATE OF WEST BENGAL & ORS. Respondent(s) ([HEARD BY: HON. KRISHNA MURARI AND HON. SANJAY KAROL, JJ.] IA No. 40300/2020 - EXEMPTION FROM FILING O.T.) Date : 19-05-2023 This petition was called on for pronouncement of judgment today.
For Petitioner(s) Mr. Ajit Sharma, AOR For Respondent(s) Ms. Astha Sharma, AOR Mr. Srisatya Mohanty, Adv.
Ms. Anju Thomas, Adv.
Mr. Sanjeev Kaushik, Adv.
Ms. Mantika Haryani, Adv.
Mr. Shreyas Awasthi, Adv.
Mr. Himanshu Chakravarty, Adv.
Ms. Ripul Swati Kumari, Adv.
Mr. Bhanu Mishra, Adv.
Mr. Devvrat Singh, Adv.
Ms. Muskan Surana, Adv.
Mr. Sameer Kumar, AOR Mr. Shah Rukh Ahmad, Adv.
Mr. Sahil Chowdhury, Adv.
Mr. Mandeep Baisala, Adv.
After the judgment in the captioned case was delivered by me and signed by us, office has brought to our notice that one set of court fees which was required to be 3 paid for challenging the order passed in MAT No. 611 of 2018 has not been paid. When we delved in the matter further we found that there is actually no challenge to the order passed in MAT No. 611 of 2018. Only the order dated 10.12.2019 passed in CAN No. 10038/2018 was challenged, which pertains to dismissal of stay application. Thus, there is no challenge to the order passed by Division Bench dismissing the appeal on merits. In such circumstances, the judgment of date hereby stands recalled.
The matter may be listed again before us on 04.07.2023 after obtaining suitable orders from Hon’ble the Chief Justice of India.
(SONIA GULATI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Signed order is placed on the file) 4