Supreme Court - Daily Orders
Mamata Singh Roy vs The State Of Tripura on 6 July, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.12 Court 11 (Video Conferencing) SECTION XIV
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).8180/2021
(Arising out of impugned final judgment and order dated 04-01-2021
in WA No.133/2020 passed by the High Court Of Tripura At Agarthala)
MAMATA SINGH ROY Petitioner(s)
VERSUS
THE STATE OF TRIPURA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 06-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Gaurav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
We do not find any ground to interfere with the impugned judgment. The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.07.06 16:27:36 IST Reason: