Supreme Court - Daily Orders
Sajal Dey And Ors. Etc vs State Of Tripura And Ors. Etc on 30 March, 2016
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
1
ITEM NO.12 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 51-100/2016, I.A. 101-150/2016 in Petition(s) for Special
Leave to Appeal (C) No(s). 19588-19637/2014
(Arising out of impugned final judgment and order dated 07/05/2014
in WP No. 208/2010, in WP No. 425/2010, in WP No. 382/2010, in WP,
No. 420/2010, in WP No. 511/2010, in WP No. 246/2010, in WP No.
281/2010, in WP No. 51/2014, in WP No. 224/2010, in WP No.
324/2010, in WP No. 390/2010, in WP No. 512/2010, in WP No.
399/2010, in WP No. 346/2010, in WP No. 522/2010, in WP No.
480/2010, in WP No. 41/2011, in WP No. 537/2012, in WP No. 59/2014
in WP No. 400/2010, in WP No. 424/2010, in WP No. 430/2010, in WP
No. 447/2010, in WP No. 433/2010, in WP No. 312/2010, in WP No.
560/2010, in WP No. 230/2010, in WP No. 261/2010, in WP No.
282/2010, in WP No. 310/2010, in WP No. 319/2010, in WP No.
320/2010, in WP No. 356/2010, in WP No. 374/2010, in WP No.
387/2010, in WP No. 426/2010, in WP No. 445/2010, in WP No.
566/2010, in WP No. 402/2010, in WP No. 489/2010, in WP No.
217/2010, in WP No. 558/2010, in WP No. 414/2010, in WP No.
422/2010, in WP No. 385/2010, in WP No. 423/2010, in WP No.
587/2010, in WP No. 247/2010, in WP No. 42/2011 and in WP No.
33/2014 passed by the High Court of Tripura at Agarthala)
SAJAL DEY AND ORS. ETC Petitioner(s)
VERSUS
STATE OF TRIPURA AND ORS. ETC Respondent(s)
(For restoration and c/delay in filing application for restoration)
Date : 30/03/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
[IN CHAMBERS]
For Petitioner(s) Mr. Ranjan Kumar Pandey,Adv.
For Respondent(s) Mr. Gopal Singh,Adv.
Ms. Varsha Poddar, Adv.
Signature Not Verified
Mr. Rituraj Biswas, Adv.
Digitally signed by
SWETA DHYANI
Date: 2016.04.01
15:49:32 IST
Reason: Mr. D. Bharat Kumar, Adv.
Mr. Jaydip Roy, Adv.
Mr. Tadimalla Baskar Gowtham, Adv.
Mr. Vishal Arun,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
By consent, delay in filing the restoration application is condoned, the order passed by this Court dismissing the special leave petition in question is recalled and the SLPs are restored to file.
Registry to proceed with the matter further accordingly.
(SWETA DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER