Supreme Court - Daily Orders
Indadul Shah vs The State Of West Bengal on 12 October, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.5 COURT NO.6 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 12670/2023
(Arising out of impugned final judgment and order dated 14-08-2023
in CRM (NDPS) No. 1386/2023 passed by the High Court At Calcutta)
INDADUL SHAH Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
( IA No.203068/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 12-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARAVIND KUMAR
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Abhijit Sengupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(NEETA SAPRA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.10.12 17:13:02 IST Reason: