Supreme Court - Daily Orders
Balai Kumar Sanfui vs The State Of West Bengal on 11 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.26 COURT NO.10 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).33355/2017
(Arising out of impugned final judgment and order dated 20-09-2017
in RVW No.39/2016 in WPST No.479/2013 passed by the High Court At
Calcutta)
BALAI KUMAR SANFUI Petitioner(s)
VERSUS
STATE OF WEST BENGAL & ORS. Respondent(s)
(With appln.(s) for permission to file addl. documents)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Dibyadyuti Banerjee,Adv.
Mr. Abhijit Sengupta,AOR
Ms. Anna Malhotra,Adv.
Mr. Dhiraj Singh Panwar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Madhu Narula)
Signature Not Verified
Court master Branch Officer
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2017.12.12
17:02:34 IST
Reason: DSC of Ms.
Sukhbir Paul Kaur is used