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Supreme Court - Daily Orders

Kunal Kanti Jha vs Alipurduar B. Ed Training College on 24 January, 2025

Author: B.R. Gavai

Bench: B.R. Gavai

                                                               M.A. Nos.    129-130/2025



     ITEM NO.41                          COURT NO.2                 SECTION XVI

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

     Miscellaneous Application No.             129-130/2025 in SLP(C) No. 3762-
     3763/2023

     [Arising out of impugned final judgment and order dated 12-12-2024
     in SLP(C) No. 3762-3763/2023 passed by the Supreme Court of India]

     KUNAL KANTI JHA                                                 PETITIONER

                                                VERSUS

     ALIPURDUAR B. ED TRAINING COLLEGE & ANR. ETC.                   RESPONDENT(S)


     Date : 24-01-2025 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH


                                    By Courts Motion

     For Petitioner(s) :
                                     Mr. D.S. Naidu, Sr. Adv.
                                     Mr. Joydeep Mazumdar, Adv.
                                     Mr. P. Sil, Adv.
                                     Ms. Upma Shrivastava, Adv.
                                     Ms. Shalini Kaul, AOR


     For Respondent(s) : Mr. Siddhartha Dave, Sr. Adv.
                         Ms. Misha Rohatgi, AOR
                         Mr. Nakul Mohta, Adv.
                         Ms. Riya Dhingra, Adv.

                                    Ms. Astha Sharma, AOR
                                    Ms. Riddhi Jain, Adv.

                                    Ms. Shalini Chandra, AOR
Signature Not Verified
                                    Ms. Nandita Mishra, Adv.
Digitally signed by
POOJA SHARMA
Date: 2025.01.24
18:35:11 IST
Reason:




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                                                  M.A. Nos.    129-130/2025




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

1. The report of the Registrar General of the High Court of Calcutta itself reveals that the order dated 12.12.2024 has been complied with, inasmuch as, the affidavit of apology has already been submitted on behalf of the petitioner.

2. Considering the aforesaid, the Miscellaneous Applications stands disposed of.

 (POOJA SHARMA)                                          (ANJU KAPOOR)
COURT MASTER (SH)                                     COURT MASTER (NSH)




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