Supreme Court - Daily Orders
Sajal Deb vs The State Of Tripura on 5 April, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.15 Court 9 (Video Conferencing) 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) No(s). 4700/2021
(Arising out of impugned final judgment and order dated 17-02-2020
in WA No. 230/2019 passed by the High Court Of Tripura At
Agarthala)
SAJAL DEB Petitioner(s)
VERSUS
THE STATE OF TRIPURA & ORS. Respondent(s)
(FOR ADMISSION )
Date : 05-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Avinash Kr. Lakhanpal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The Special Leave Petition is dismissed.
Pending application stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by ASHA SUNDRIYAL Date: 2021.04.06 18:58:14 IST Reason: