Supreme Court - Daily Orders
Union Of India vs Lalit Kumar Roy . on 19 March, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4107 OF 2007
UNION OF INDIA & ORS. ...APPELLANT(S)
VERSUS
LALIT KUMAR ROY & ORS. ...RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the High Court of Calcutta in W.P.C.T. No.604 of 2005, dated 06.07.2006.
2. We have heard learned counsel for the parties to the lis and carefully perused the documents on record. In our considered opinion, we do not see any good ground to interfere with the judgment and order passed by the High Court. Accordingly, the Civil Appeal is dismissed.
............CJI.
(H.L. DATTU) ..............J. (ARUN MISHRA) Signature Not Verified ..............J. Digitally signed by NEETU KHAJURIA (AMITAVA ROY) Date: 2015.03.21 12:45:30 IST Reason:
NEW DELHI, MARCH 19, 2015.
ITEM NO.105 COURT NO.1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4107/2007 UNION OF INDIA & ORS. Appellant(s) VERSUS LALIT KUMAR ROY & ORS. Respondent(s) Date : 19/03/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. A.K. Panda, Sr. Adv.
Mr. Bharat Singh, Adv.
For Mr. D. S. Mahra,Adv.
For Respondent(s) Mr. Rauf Rahim,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)