Supreme Court - Daily Orders
Samar Bijoy Roy vs Mukul Roy on 18 March, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.12 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14978/2021
(Arising out of impugned final judgment and order dated 18-02-2021
in FAT No. 638/2015 passed by the High Court At Calcutta)
SAMAR BIJOY ROY Petitioner(s)
VERSUS
MUKUL ROY Respondent(s)
(FOR ADMISSION and I.R. and IA No.63970/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.63969/2024-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
Date : 18-03-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Asit Kumar Roy, Adv.
Mr. Soumya Dutta, AOR
Mr. Gurmeet Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on special leave petition, returnable within six weeks.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by SONIA BHASIN Date: 2024.03.19 14:52:50 IST Reason: