Supreme Court - Daily Orders
Uttam Shaw vs Mainak Bose on 3 March, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.13 COURT NO.16 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 38722/2022
(Arising out of impugned judgment and order dated 14-07-2022 in
APOT No. 105/2022 and CS No. 110/2021 passed by the High Court at
Calcutta)
UTTAM SHAW Petitioner
VERSUS
MAINAK BOSE Respondent
(FOR ADMISSION and I.R. and IA No.35795/2023-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS)
Date : 03-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Rameshwar Prasad Goyal, AOR
Mr. Santu Chakraborty, Adv.
For Respondent(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Anand Sukumar, AOR
Mr. S. Sukumaran, Adv.
Mr. Bhupesh Kumar Pathak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Mr. Santu Chakraborty, learned counsel for the petitioner (tenant-defendant).
Having regard to the nature of the impugned order, we see that this is an additional attempt by the tenant to prolong the ejectment proceedings.
Signature Not VerifiedDigitally signed by NITIN TALREJA
The Special Leave Petitions are accordingly dismissed. Date: 2023.03.04 12:23:36 IST Reason: Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR