Supreme Court - Daily Orders
Subir Dutta vs The State Of Tripura on 24 March, 2014
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ITEM NO.44 IN COURT NO.12 SECTION II
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)... 2014
CRLMP.NO(s). 1169
SUBIR DUTTA Petitioner(s)
VERSUS
THE STATE OF TRIPURA Respondent(s)
(Office report on default)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
(IN CHAMBERS)
For Petitioner(s)
Mr. Avijit Bhattacharjee,Adv.
Mrs. Sarbani Kar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
This Court on 27th January, 2014 had passed the following order:
"The prayer for exemption from surrendering is rejected. However, the petitioner is granted four weeks’ time to surrender and file proof thereof.
List before the appropriate bench."
Despite the aforesaid order the proof of surrender has not yet been filed. Mr. Avijit Bhattacharjee, learned counsel for the petitioner prays for some more time so that the petitioner can surrender in the custody, I am not inclined to -2- extend the period. Therefore, I am of the considered opinion that the petitioner is not inclined to prosecute the special leave petition. Accordingly, the special leave petition stands dismissed.
However, if the petitioner surrenders to custody and moves an application for restoration of the special leave petition it shall be considered.
[ Neeta ] [ Minakshi Mehta ]
Sr. P.A. Court Master