Supreme Court - Daily Orders
Anupam Chakraborty @ Babli vs State Of West Bengal on 14 September, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.60 COURT NO.8 SECTION IIB
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). 6735/2016
(Arising out of impugned final judgment and order dated 13/06/2016
in CRR No. 884/2015 passed by the High Court Of Calcutta)
ANUPAM CHAKRABORTY @ BABLI Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file synopsis and list of dates and interim relief)
Date : 14/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Dr. Jyotirmay Adhikari, Adv.
Mr. S.S. Banerjee, Adv.
Mr. Sanjoy Bakshi, Adv.
Mr. Vipin Kumar Jai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Pending application(s), if any, stand(s) Signature Not Verified Digitally signed by disposed of.
VINOD KUMAR Date: 2016.09.15 18:03:18 IST Reason: (VINOD KUMAR JHA) (MALA KUMARI SHARMA) AR-CUM-PS COURT MASTER