Supreme Court - Daily Orders
Ramit Kumar Dey vs Ritaparna Dey (Singha) on 8 April, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.16 COURT NO.13 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) No(s).8371/2019
(Arising out of impugned final judgment and order dated 15-02-2019
in CO No. 538/2019 passed by the High Court At Calcutta)
RAMIT KUMAR DEY Petitioner(s)
VERSUS
RITAPARNA DEY (SINGHA) & ANR. Respondent(s)
(With appln for exemption from filing c/c of the impugned judgment)
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Manoj Swarup,Sr.Adv.
Mr. Debajyoti Basu,Adv.
Mr. Hiren Dasan, AOR
Mr. Harish Dasan,Adv.
Mr. Chand Qureshi,Adv.
Mr. Amit Mishra,Adv.
Mr. Arunava Ganguly,Adv.
For Respondent(s) Mr. Pijush K.Roy,Adv.
Mr. Kakali Roy,Adv.
Mr. Rajan K. Chourasia, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application (s), if any, shall stand disposed of.
The petitioner is at liberty to challenge the order dated 1.4.2019 by seeking an appropriate remedy. The dismissal of this Special Leave Petition shall not Signature Not Verified come in the way of the petitioner for challenging the Digitally signed by BALA PARVATHI Date: 2019.04.10 order dated 1.4.2019 which shall be decided on its own 10:44:34 IST Reason:
merits.
(B.Parvathi) (Kailash Chander) Court Master Assistant Registrar