Supreme Court - Daily Orders
State Of West Bengal vs Amir Hossain on 8 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.20 COURT NO.13 SECTION XVI
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).
11882/2015
(Arising out of impugned final judgment and order dated 16/04/2014
in WPST No. 387/2010 passed by the High Court Of Calcutta)
STATE OF WEST BENGAL & ORS. Petitioner(s)
VERSUS
AMIR HOSSAIN & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Ms. Shagun Matta, Adv.
Mr. Anip Sachthey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Ashok Raj Singh) (Tapan Kumar Chakraborty) Signature Not Verified Digitally signed by Deepak Court Master Court Master Mansukhani Date: 2015.07.10 10:04:15 IST Reason: Digital Signature Card of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, Court Master.