Supreme Court - Daily Orders
Tapas Kumar Ghosh vs State Of W. B. on 26 March, 2015
Bench: Vikramajit Sen, Prafulla C. Pant
CHAMBER MATTER SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) Nos. 635-636/2015 In SLP(C) Nos. 29696-29697/2014
TAPAS KUMAR GHOSH Petitioner(s)
VERSUS
STATE OF W. B. AND ORS Respondent(s)
(with office report)
Date : 26/03/2015 These petitions were circulated today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petitions are dismissed in terms of Signed Order.
(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER (Signed Order is placed on the file) Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.03.27 16:49:13 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELATE JURISDICTION REVIEW PETITION(C) NOs. 635-636 OF 2015 IN SPECIAL LEAVE PETITION (C) Nos. 29696-29697 OF 2014 TAPAS KUMAR GHOSH Petitioner(s) VERSUS STATE OF W. B. AND ORS. Respondent(s) O R D E R We have carefully gone through the Review Petitions and the connected papers. We find no merit in the Review Petitions and the same are accordingly dismissed.
…..............J (VIKRAMAJIT SEN) …..............J (PRAFULLA C. PANT) NEW DELHI MARCH 26, 2015