Supreme Court - Daily Orders
Nazrul Islam vs Basudeb Banerjee on 4 May, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.54 COURT NO.5 SECTION II-B
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 (CRIMINAL) Diary No(s). 33917/2022
(Arising out of impugned final judgment and order dated 25-01-2022
in CRR No. 625/2016 & CRR No. 625/2016 & CRAN No. 1/2022 passed by
the High Court At Calcutta)
NAZRUL ISLAM Petitioner(s)
VERSUS
BASUDEB BANERJEE & ORS. Respondent(s)
(IA No.93247/2023-CONDONATION OF DELAY IN FILING and IA
No.93248/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.93250/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 04-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Arundhati Katju, Adv.
Ms. Tara Narula, Adv.
Ms. Debabrata Reddy, Adv.
Ms. Shristi Borthakur, Adv.
Mr. Ramendra Mohan Patnaik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Signature Not VerifiedPending interlocutory application(s), if any, is disposed of.
Digitally signed by Ashwani Kumar Date: 2023.05.06 11:54:24 IST Reason:(ASHWANI KUMAR) (MALEKAR NAGARAJ) ASTT. REGISTRAR-cum-PS BRANCH OFFICER