Supreme Court - Daily Orders
Sri Chandra Sekhar Bhattacharya vs Smt. Subhra Bhattacharya on 11 September, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.18 COURT NO.13 SECTION IIB
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.)... CRLMP No. 15017/2015
(Arising out of impugned final judgment and order dated 27/04/2015 in
CRR No. 1123/2015 passed by the High Court Of Calcutta)
SRI CHANDRA SEKHAR BHATTACHARYA Petitioner(s)
VERSUS
SMT. SUBHRA BHATTACHARYA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Mr. Pijush K. Roy, Adv.
Mrs. Kakali Roy, Adv.
Mr. Rajan K. Chourasia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner seeks permission to withdraw the special leave petition with liberty to take recourse to such legal remedy as permissible under the law.
The special leave petition is accordingly dismissed as withdrawn with liberty as prayed for is granted to the petitioner.
Signature Not Verified(Ashok Raj Singh) (Tapan Kumar Chakraborty) Digitally signed by Deepak Mansukhani Date: 2015.09.12 12:47:56 IST Reason: DSC of Mr.Deepak Mansukhani is being used by Mr. Ashok Raj Singh,C.M. Court Master Court Master