Supreme Court - Daily Orders
Monjur Alam Mallick vs Rajib Saha on 2 September, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.13 COURT NO.6 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). 18427/2019
(Arising out of impugned final judgment and order dated 17-04-2019
in APD No. 549/2017 passed by the High Court At Calcutta)
MONJUR ALAM MALLICK Petitioner(s)
VERSUS
RAJIB SAHA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Jayant Mehta,Adv.
Mr. Kausik Chatterjee,Adv.
M/s.Anna Malhotra,Adv.
Mr. Sansar Kumar,Adv.
Mr. Parish Mishra,Adv.
Mr. Joydeep Mukherjee, AOR
For Respondent(s) Mr. Saurav Agarwal,Adv.
Mr. Soumya Dutta, AOR
Mr. Rajat Kapoor,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. We do not find any ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by MAHABIR SINGH (MAHABIR SINGH) Date: 2019.09.03 17:59:30 IST (PARVEEN KUMARI PASRICHA) Reason: COURT MASTER BRANCH OFFICER