Supreme Court - Daily Orders
Anukul Biswas vs The State Of West Bengal on 1 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.1 Court 4 (Video Conferencing) 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
Miscellaneous Application No. 810/2021
(Arising out of impugned final judgment and order dated 17-03-2020
in D No. No. 31937/2019 passed by the Supreme Court Of India)
ANUKUL BISWAS & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(FOR ADMISSION and IA No.47896/2021-RESTORATION )
Date : 01-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Ranjan Mukherjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
For the reasons stated in the application for restoration, the same is allowed.
The Special Leave Petition is restored to its original number and is taken up for admission forthwith.
After hearing learned counsel for the petitioner, in deference to the observation made by the Court, learned Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.07.02 counsel for the petitioner seeks liberty to withdraw this 16:47:52 IST Reason:
Special Leave Petition, so that the petitioner can take 2 recourse to remedy of appeal as noted in the impugned order. We order accordingly.
Needless to observe that the criminal appeal, if filed, be decided on its own merits and in accordance with law.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)