Supreme Court - Daily Orders
State Of Tripura vs Ratan Chandra Das on 22 August, 2014
ITEM NO.21 COURT NO.8 SECTION II
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).
15958/2014
(Arising out of impugned final judgment and order dated 21/12/2012
in CRLRP No. 80/2006 passed by the High Court Of Gauhati At
Agarthala)
STATE OF TRIPURA Petitioner(s)
VERSUS
RATAN CHANDRA DAS Respondent(s)
(with appln. (s) for c/delay in filing slp and c/delay in refiling
slp)
Date : 22/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Gopal Singh, Adv.
Mr. Chandan Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(NAVEEN KUMAR) (RENUKA SADANA) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Naveen Kumar Date: 2014.08.22 16:49:16 IST Reason: