Supreme Court - Daily Orders
Sonam Tenzing Bhutia vs The State Of West Bengal on 9 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.24 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 20933/2023
(Arising out of impugned final judgment and order dated 16-12-2022
in CRR No. 2829/2005 passed by the High Court at Calcutta)
SONAM TENZING BHUTIA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.186119/2023-CONDONATION OF DELAY
IN FILING and IA No.186120/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.186123/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS
IA No. 186119/2023 - CONDONATION OF DELAY IN FILING
IA No. 186123/2023 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 186120/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 09-10-2023 This petition was called on for hearing today..
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Hiren Dasan, AOR
Mr. Harish Dasan, Adv.
Mr. Rajiv Ranjan, Adv.
Ms. Rini Bhattacharyya, Adv.
Mr. M.k. Tripathi, Adv.
Ms. Preeti Chauhan, Adv.
Mr. Manish Ikkania, Adv.
Mr. Lalit Luthra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioner to enable him to obtain further instructions in the matter, list the matter on 30 th Signature Not Verified Digitally signed by SONIA BHASIN October, 2023.
Date: 2023.10.10 10:54:07 IST Reason:(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)