Supreme Court - Daily Orders
Madhu Pandit Das vs The State Of West Bengal on 17 April, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.40 COURT NO.5 SECTION II-B
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 (Crl.) No(s). 4539/2023
(Arising out of impugned final judgment and order dated 17-02-2023
in CRR No. 4062/2022 passed by the High Court At Calcutta)
MADHU PANDIT DAS Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(FOR ADMISSION)
Date : 17-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Shyam Divan, Sr. Adv.
Mr. Kartik Seth, Adv.
Mrs. Shriya Gilhotra, Adv.
Mr. Tarun Mehra, Adv.
Ms. Aakriti Vikas, Adv.
for M/s. Chambers Of Kartik Seth, AOR
For Respondent(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. V. Shyamohan, Adv.
Mr. Krishnan Agarwal, Adv.
Ms. Anshika Bajpai, Adv.
for M/S. Kmnp Law Aor, AOR
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (Crl.) No. 6688 of 2017 [which is scheduled to be listed on 25.04.2023].
The learned senior counsel appearing for the petitioner submits that in terms of the impugned order, the trial court will expedite the matter and therefore, he seeks some interim protection. The petitioner is always at liberty to inform the trial court that the matter is pending in this Court.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.04.18 17:14:32 IST Reason: (JAYANT KUMAR ARORA) (VIRENDER SINGH)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER