Supreme Court - Daily Orders
Gopal Krishna Das vs Jaideep Duttagupta on 14 March, 2014
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ITEM NO.63 COURT NO.9 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 (Civil) No(s).7550/2014
(From the judgement and order dated 17/02/2014 in MAT No.110/2014 of The
HIGH COURT OF CALCUTTA)
GOPAL KRISHNA DAS Petitioner(s)
VERSUS
JAIDEEP DUTTAGUPTA & ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief and office report ))
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Sunil Kumar, Sr. Adv.
Mr. Ranjan Mukherjee, Adv.
Mr. Soumen Kumar Dutta, Adv.
Mrs Sarla Chandra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order. The special leave petition is dismissed.
However, the counsel for the petitioner is at liberty to request the High Court for vacating the stay, if the same is sustainable, and for expeditious disposal of the matter.
|(Neetu Khajuria) |(S.S.R. Krishna)
|
|Sr.P.A. |Assistant Registrar |