Supreme Court - Daily Orders
Dinesh Agarwal vs The State Of West Bengal on 28 September, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.7 COURT NO.11 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(s) for Special Leave to Appeal (C) No(s). 21729/2018
(Arising out of impugned final judgment and order dated 05-07-2018
in WPLRT No. 19/2018 passed by the High Court At Calcutta)
DINESH AGARWAL Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112660/2018-PERMISSION TO FILE
LENGTHY LIST OF DATES and IA No.112654/2018-PERMISSION TO APPEAR
AND ARGUE IN PERSON and IA No.112661/2018-APPROPRIATE
ORDERS/DIRECTIONS )
Date : 28-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Suhaan Mukerji,Adv.
Ms. Astha Sharma,Adv.
Mr. Amit Verma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the petitioner who appeared in person.
We are not inclined to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand Signature Not Verified Digitally signed by MADHU BALA Date: 2018.09.28 disposed of.
17:16:15 IST Reason:(MADHU BALA) (SUMAN JAIN) COURT MASTER (SH) BRANCH OFFICER