Supreme Court - Daily Orders
Mukul Roy vs Union Of India on 18 January, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.15 COURT NO.9 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(s). 8643/2017
MUKUL ROY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 18-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Mr. Shyam D. Nandan, AOR
For Respondent(s) M/S. Mandal & Co., AOR
Mr. Snehasish Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.01.18 16:27:38 TLT Reason: