Supreme Court - Daily Orders
Suresh Chandra Jana vs The State Of West Bengal on 22 April, 2014
òITEM NO.10 REGISTRAR COURT.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 31 OF 2008
BEFORE THE REGISTRAR M.K. HANJURA
SURESH CHANDRA JANA Appellant (s)
VERSUS
STATE OF WEST BENGAL & ORS Respondent(s)
(With appln(s) for PERMISSION TO FILE ADDL. DOCUMENTS
WITH APPEAL(CRL) NO. 32 of 2008
(With office report)
Date: 22/04/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. S.K. Bhattacharya,Adv.
Mr.Mohit Paul,adv.
Mr. Anip Sachthey
For Respondent(s) Ms.Minakshi Ghosh,adv.
Mr.Dipak Kumar Jena,Adv.
Mr. V.N. Raghupathy ,Adv.
Mr.Mohit Paul,adv.
Mr. Anip Sachthey ,Adv
UPON hearing counsel the Court made the following
O R D E R
Crl.Appeal No.31/2008
None for the appellant. Ld.counsel for the respondents are present.
Mr.Deepak Kumar Jena, Ld.advocate has stated that his name has not been shown in the cause list. Office to update the database accordingly.
.........2 ITEM NO.10 -2- Crl.Appeal No.32/2008 Ld.counsel for the appellant and the learned counsel for the respondent are present.
What gets revealed from the perusal of the office report is that although by order dated 12.03.2014 of this Court the Ld.counsel for the parties were given four week’s time as last chance for filing the additional documents in both the matters, yet they have not done the needful so far. Viewed in that context, the same shall be processed for listing before the Hon’ble Court under the rules.
(M.K.HANJURA) Registrar SB