Supreme Court - Daily Orders
Pranoy Roy vs State Of West Bengal . on 11 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.70 COURT NO.8 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). 12659/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/04/2015
IN WP NO. 6063/2015 PASSED BY THE HIGH COURT OF CALCUTTA)
PRANOY ROY PETITIONER(S)
VERSUS
STATE OF WEST BENGAL & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. A.K. Ganguli, Sr. Adv.
Ms. Mamta Tiwari, Adv.
Mr. Arijit Mazumdar, Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Abhijeet Sinha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
The Special Leave Petition is not entertained. However, all the questions of law are left open.
The Special Leave Petition is disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.05.13
08:59:47 IST
Reason: