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Supreme Court - Daily Orders

Samir Sadashiv Khirwadkar vs Institute For Plasma Research on 10 June, 2025

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                        1


     ITEM NO.48                              COURT NO.3                     SECTION III

                                   S U P R E M E C O U R T O F         I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C) No.                      16452/2025

     [Arising out of impugned final judgment and order dated 08-05-2025
     in SCA No. 1284/2023 passed by the High Court of Gujarat at
     Ahmedabad]

     SAMIR SADASHIV KHIRWADKAR                                               Petitioner(s)

                                                       VERSUS

     INSTITUTE FOR PLASMA RESEARCH & ORS.                                    Respondent(s)

     (IA No. 143493/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 10-06-2025 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
                          HON'BLE MR. JUSTICE MANMOHAN

                                    [PARTIAL COURT WORKING DAYS BENCH]

     For Petitioner(s)                Ms. Esha Mazumdar, AOR
                                      Mr. Ankit Chauhan, Adv.
                                      Mr. Ishan Singh, Adv.
                                      Ms. Kirtika Gupta, Adv.
                                      Ms. Muskan Sharma, Adv.

     For Respondent(s)                Mr. Malak Manish Bhatt, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Although several Special Leave Petitions against the similar impugned order have been dismissed by this Court, but another Special Leave Signature Not Verified Petition bearing SLP (C) No. 16321/2025 has been Digitally signed by SNEHA DAS Date: 2025.06.12 15:52:04 IST Reason: entertained and an interim order has been passed.

2. In view of the above, there is no point in now relegating the petitioner to avail the remedy 2 before the High Court by filing intra-Court appeal.

3. Issue Notice, returnable in eight weeks.

4. Dasti service, in addition, is permitted. Let steps for service be taken within two weeks.

5. In the notice itself let it be mentioned that the respondents are required to file the counter affidavit before the next date of listing.

6. In the meanwhile, there shall be stay of all further proceedings pursuant to the common order dated 08.05.2025 in R/Special Civil Application No. 1284/2023 and batch passed by the High Court of Gujarat at Ahmedabad.

7. Tag with SLP (C) No. 16321/2025.

     (SNEHA DAS)                                       (AKSHAY KUMAR BHORIA)
SENIOR PERSONAL ASSISTANT                                COURT MASTER (NSH)