Supreme Court - Daily Orders
Panchanan Mandal vs The State Of West Bengal on 9 May, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Pamidighantam Sri Narasimha, Sudhanshu Dhulia
ITEM NO.3 COURT NO.2 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). 6331/2022
(Arising out of impugned final judgment and order dated 27-02-2020
in WPLRT No. 10/2020 passed by the High Court At Calcutta)
PANCHANAN MANDAL Petitioner(s)
VERSUS
STATE OF WEST BENGAL & ORS. Respondent(s)
(IA No. 52100/2022 - EXEMPTION FROM FILING O.T.)
Date : 09-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Srimanta Ray, Adv.
Mr. Neeraj Srivastava, Adv
Suresh Kumari, Adv.
Mr. Jai Gopal, Adv.
Mr. B. K. Pal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere. The Special Leave Petition is dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by Indu Marwah Date: 2022.05.12 11:22:28 IST Reason: