Supreme Court - Daily Orders
State Of West Bengal vs Subrata Hara . on 8 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.40 COURT NO.12 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 for Special Leave to Appeal (C) No. 15778/2016
(Arising out of impugned final judgment and order dated
29/02/2016 in MAT No. 1138/2015 passed by the High Court Of
Calcutta)
STATE OF WEST BENGAL AND ANR. Petitioner(s)
VERSUS
SUBRATA HARA AND ORS. Respondent(s)
(With Interim Relief)
Date :08/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Joydeep Mazumdar, Adv.
Mr. Debojyoti Bhattacharya, Adv.
Mr. Parijat Sinha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We see no reason to entertain this petition. The special leave petition is dismissed.
The question of law is kept open.
[ Charanjeet Kaur ] [ Indu Pokhriyal ]
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2016.07.08
17:06:23 IST
Reason: