Supreme Court - Daily Orders
Tridip Mitra vs The State Of West Bengal on 1 September, 2021
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.6 Court 6 (Video Conferencing) 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). 6201-
6202/2021
(Arising out of impugned final judgment and order dated 13-10-2020
in CRM No. 7726/2020 17-05-2021 in CRM No. 3722/2021 passed by the
High Court At Calcutta)
TRIDIP MITRA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.102219/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.102222/2021-EXEMPTION FROM
FILING O.T. and IA No.102220/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 01-09-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Dushyant Parashar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned counsel for the petitioner seeks to withdraw the petitions and submits that he will renew the request before the trial Court after the independent witnesses are examined.
The Special Leave Petitions are dismissed as withdrawn in terms aforesaid.
Signature Not Verified Digitally signed by Anita Malhotra (ASHA SUNDRIYAL) Date: 2021.09.01 17:26:02 IST (POONAM VAID) Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)