Supreme Court - Daily Orders
Nani Bhushan Dey vs Bijoy Kumar Ganguly on 11 July, 2014
º ITEM NO.15 COURT NO.11 SECTION XIV
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).
9062/2014
(Arising out of impugned final judgment and order dated 04/09/2013
in RSA No. 33/2003 passed by the High Court Of Gauhati)
NANI BHUSHAN DEY & ANR Petitioner(s)
VERSUS
BIJOY KUMAR GANGULY (SINCE DECEASED)
THROUGH L.RS. Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Nishant Das, Adv.
Dr. Kailash Chand, Adv.
Mr. Arjun Singh, Adv.
Mr. Rabin Majumder, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [SNEH LATA SHARMA] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.07.12 12:03:35 IST Reason: