Supreme Court - Daily Orders
Ranjana Gangradey vs Institute For Plasma Research on 3 June, 2025
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
ITEM NO.44 COURT NO.5 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(s) for Special Leave to Appeal (C) No. 16010/2025
[Arising out of impugned final judgment and order dated 08-05-2025
in SCA No. 1275/2023 passed by the High Court of Gujarat at
Ahmedabad]
RANJANA GANGRADEY Petitioner(s)
VERSUS
INSTITUTE FOR PLASMA RESEARCH & ORS. Respondent(s)
IA No. 139288/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 03-06-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH (PARTIAL COURT WORKING DAYS BENCH) For Petitioner(s) Ms. Esha Mazumdar, AOR Mr. Setu Niket, Adv.
Ms. Muskan Sharma, Adv.
Mr. Ankit Sharma, Adv.
For Respondent(s) Mr. Malak Manish Bhatt, AOR Mr. Munjaal Bhatt, Adv.
Ms. Samridhi, Adv.
Mr. Saahil Bahety, Adv.
UPON hearing the counsel, the Court made the following O R D E R Arising out of an order passed by the learned Single Judge, the present special leave petition has been filed, though a remedy to file LPA was available to the petitioner. Therefore, we are not Signature Not Verified Digitally signed by babita pandey Date: 2025.06.04 inclined 16:24:23 IST Reason: to entertain the present special leave petition.
Accordingly, the special leave petition is dismissed.1
All the contentions of the parties are left open to be raised before the Division Bench.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (AKSHAY KUMAR BHORIA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2