Supreme Court - Daily Orders
Sk. Sabir @ Sk. Samim vs The State Of West Bengal on 2 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.3 COURT NO.13 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).
7443/2017
(Arising out of impugned final judgment and order dated 20/04/2016
in CRM No. 1849/2016 passed by the High Court of Calcutta)
SK. SABIR @ SK. SAMIM Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 02/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Subhasish Bhowmick,Adv.
Mr. Achin J., Adv.
Mr. Goldy Goyal, Adv.
Mr. A.K. Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending applications, if any, are also stand disposed of.
(SWETA DHYANI) (VEENA KHERA)
SR.P.A COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.05.03
16:47:57 IST
Reason: