Supreme Court - Daily Orders
Md. Sabbir Hossain vs State Of West Bengal on 24 September, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.15 COURT NO.5 SECTION XVI
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 (C)......CC No(s).
15178/2014
(Arising out of impugned final judgment and order dated 13/01/2014
in MAT No. 449/2013 passed by the High Court Of Calcutta)
MD. SABBIR HOSSAIN Petitioner(s)
VERSUS
STATE OF WEST BENGAL & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 24/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. Ranjan Mukherjee,Adv.
Mr. S.C. Ghosh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for sometime, learned counsel for petitioner sought permission to withdraw the petition to enable the petitioner to move before the school authorities for payment of arrears of salary. Liberty is granted without expressing any opinion about the dues and without any liberty to challenge the same very order before this Court. The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.09.25 18:04:55 IST Reason: (Neeta) (Usha Sharma)
Sr. P.A. COURT MASTER