Supreme Court - Daily Orders
Hazi Jahangir Molla vs Md. Alim Mallick on 7 April, 2017
Bench: N.V. Ramana, Prafulla C. Pant
ITEM NO.6 COURT NO.11 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). 2410-2411/2017
(Arising out of impugned final judgment and order dated 06/12/2016
in CRA No. 1728/2016 06/12/2016 in CRR No. 856/2013 passed by the
High Court Of Calcutta)
HAZI JAHANGIR MOLLA Petitioner(s)
VERSUS
MD. ALIM MALLICK & ANR. Respondent(s)
(with appln. (s) for permission to file additional documents and
permission to file certified copy of the impugned order and interim
relief and office report)
Date : 07/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Ms. Amrita Panda, Adv.
Mr. Debesh Panda,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed. Pending applications stand disposed of.
[SUKHBIR PAUL KAUR] Signature Not Verified [S.S.R. KRISHNA] Digitally signed by SUKHBIR PAUL KAUR Date: 2017.04.07 A.R.-CUM-P.S. ASSISTANT REGISTRAR 10:07:12 IST Reason: