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Supreme Court - Daily Orders

Mainak Bandyopadhyay vs Institute For Plasma Research on 3 November, 2025

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                              1


     ITEM NO.61                                  COURT NO.14                          SECTION III-B

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

     MISCELLANEOUS                     APPLICATION    Diary       No(s).41404/2025   in   SLP(C)     No.
     16009 /2025

     MAINAK BANDYOPADHYAY                                                             Petitioner(s)

                                                          VERSUS

     INSTITUTE FOR PLASMA RESEARCH & ORS.                                             Respondent(s)

     (IA No. 260764/2025 - CONDONATION OF DELAY IN FILING
     IA No. 178794/2025 – MODIFICATION)


     Date : 03-11-2025 This matter was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
                               HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA


     For Petitioner(s)                     Mr. Setu Niket, Adv.
                                           Ms. Muskan Sharma, Adv.
                                           Mr. Manish Kumar, Adv.
                                           Ms. Esha Mazumdar, AOR


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


                                 UPON hearing the counsel the Court made the following

                                                       O R D E R

Delay in filing the Application for modification of order dated 04.06.2025 is condoned.

2. Signature Not Verified The present Application has been filed pointing out an Digitally signed by SAPNA BISHT Date: 2025.11.06 inadvertent omission in the order dated 04.06.2025 passed in SLP(C) 17:08:21 IST Reason:

No.16009 of 2025. 2

3. Learned counsel for the petitioner submits that the matter is similar to many cases including SLP(C) No.15832 of 2025, which was taken up along with another case and though being dismissed on 29.05.2025, but it was left open to the parties to raise all contentions before the Division Bench; which liberty does not find place in the order dated 04.06.2025 in SLP(C) No.16009 of 2025.

4. Learned counsel for the respondents does not dispute the situation and also, does not object to that observation being incorporated.

5. Accordingly, the order dated 04.06.2025 in SLP(C) No.16009 of 2025 stands modified to include that “all contentions of the parties are left open to be raised before the Division Bench”.

6. Accordingly, I.A. No.178794 of 2025 is allowed in the aforementioned terms.

7. Consequently, Miscellaneous Application stands disposed of.

(SAPNA BISHT)                                                       (ANJALI PANWAR)
COURT MASTER (SH)                                                 ASSISTANT REGISTRAR