Supreme Court - Daily Orders
Mukul Roy vs Union Of India on 29 November, 2017
Author: Amitava Roy
Bench: Amitava Roy
ITEM NO.36 COURT NO.13 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.8643/2017
MUKUL ROY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 29-11-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AMITAVA ROY
[IN CHAMBERS]
For Petitioner(s) Mr. Shyam D. Nandan, AOR
MR. Dhruv Dwivedi, Adv.
For Respondent(s) M/S. Fox Mandal & Co., AOR
Mr. Snehasish Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Two weeks' time, as prayed for, is granted to the learned counsel for the petitioner to obtain updated instructions from the petitioner. List thereafter.
(RACHNA) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by RACHNA Date: 2017.12.07 13:35:15 IST Reason: