Supreme Court - Daily Orders
Union Of India vs Andre Douglas Feol @ Ginger on 14 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.34 COURT NO.12 SECTION IIB
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.)...... CRLMP
No(s). 21153/2015
(Arising out of impugned final judgment and order dated 09/01/2015
in CRM No. 17417/2014 passed by the High Court of Calcutta)
UNION OF INDIA Petitioner(s)
VERSUS
ANDRE DOUGLAS FEOL @ GINGER Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date: 14/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Tushar Mehta, ASG
Ms. V. Mohana, Sr. Adv.
Mr. Surender Kumar Gupta, Adv.
Mr. Manish Vashishtha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on limitation as well as on the Special Leave Petition.
Dasti service, in addition, is permitted. Tag with Special Leave Petition (Crl.) No.6421 of 2015.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.12.15
17:02:27 EASST
Reason: