Supreme Court - Daily Orders
Chitta Malakar vs State Of Tripura on 19 February, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.33 COURT NO.4 SECTION II
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).
2606/2016
(Arising out of impugned final judgment and order dated 03/06/2013
in CLRA No. 44/2009 passed by the High Court of Tripura at
Agarthala)
CHITTA MALAKAR & ANR. Petitioner(s)
VERSUS
STATE OF TRIPURA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 19/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Harinder Mohan Singh, AOR
Ms. Shabana, Adv.
Mr. J.P. Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.19 16:27:50 IST Reason: