Supreme Court - Daily Orders
Anandi @ Bhambal Kaity vs State Of West Bengal on 6 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.29 COURT NO.9 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.)...... CRLMP No(s).
2991/2015
(Arising out of impugned final judgment and order dated 27/01/2014
in CRA No. 43/2004 passed by the High Court Of Calcutta)
ANANDI @ BHAMBAL KAITY Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
CRLMP. 2991/2015(with c/delay in filing SLP and office report)
Date : 06/04/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Bimal Roy Jad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(MEENAKSHI KOHLI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.04.07 06:35:31 IST Reason: