- Bookmark
- Share
- CaseIQ
UNION OF INDIA v. BHODU SEKH
1
ITEM NO.31+32 COURT NO.1 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).18658/2025 [Arising out of impugned final judgment and order dated 26-09-2025 in WPA(H) No.50/2025 passed by the High Court at Calcutta] UNION OF INDIA Petitioner(s)
VERSUS
BHODU SEKH & ORS. Respondent(s) (IA No. 297886/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
With
SLP (Crl.) No(s).18891/2025 UNION OF INDIA Petitioner(s)
VERSUS
AMIR KHAN & ORS. Respondent(s) (IA No. 301987/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 25-11-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Petitioner(s) Mr. Tushar Mehta, Solicitor General Mr. Vikramjeet Banerjee, A.S.G.
Mr. Madhav Singhal, Adv.
Ms. Sansriti Pathak, Adv.
Mr. Alabhya Dhanuja, Adv.
Ms. Mili Baxi, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Sanjay Hegde, Sr. Adv. Mr. Raghunath Chakraborty, Adv.
Mr. Soumya Dutta, AOR
Mr. Supratik Shyamal, Adv.
Mr. Mehboob Ahmed, Adv.
Mr. Saikat Thakurata, Adv.
Mr. Siddhant Upmanyu, Adv.
Mr. Abhijeet Pandey, Adv.
Mrs. Indrani Dey, Adv.
2
Mr. Kapil Sibal, Sr. Adv. Mr. Gopal Sankaranarayanan, Sr. Adv. Mr. Debanjan Mandal, Adv. Mr. Kunal Mimani, AOR
Mr. Sandip Dasgupta, Adv. Mr. Parag Chaturvedi, Adv. Mr. Arka Nag, Adv.
Ms. Mahima Cholera, Adv.
Mr. Shaurya Dasgupta, Adv. Mr. Abhinav Rana, Adv.
Mr. Raghunath Chakraborty, Adv. Mr. Soumya Dutta, AOR
Mr. Supratik Shyamal, Adv. Mr. Mehboob Ahmed, Adv. Mr. Saikat Thakurata, Adv. Mr. Siddhant Upmanyu, Adv. Mr. Abhijeet Pandey, Adv. UPON hearing the counsel the Court made the following
O R D E R
List on 01.12.2025.
(SATISH KUMAR YADAV) (PREETHI T.C.)
ADDITIONAL REGISTRAR ASSISTANT REGISTRAR
Alert