Supreme Court - Daily Orders
Chanchalpati Das vs The State Of West Bengal on 6 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.46 COURT NO.6 SECTION II-B
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 (Crl.) No(s). 6688/2017
(Arising out of impugned final judgment and order dated 22-03-2017
in CRR No. 1490/2013 passed by the High Court At Calcutta)
CHANCHALPATI DAS Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75844/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75842/2017-CONDONATION OF
DELAY IN REFILING)
WITH
SLP(Crl) No. 6689/2017 (II-B)
(IA
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
75802/2017
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 75805/2017)
Date : 06-11-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. D. K. Devesh, AOR
Mr. U.P. Singh, Adv.
Mr. S.K. Roshan, Adv.
For Respondent(s) Mr. Raja Chatterjee, Adv.
Mr. Chanchal Kumar Ganguli, AOR
Ms. Runa Bhuyan, Adv.
Mr. Krishnan Venugopal, SR. Adv.
Mr. Kuriakose Varghese, Adv.
Mr. Uday Rathore, Adv.
Mr. Pushkar Prehar, Adv.
Signature Not Verified
Ms. B. Vijayalakshmi Menon, AOR
Digitally signed by
ASHWANI KUMAR
Date: 2017.11.07
16:26:59 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Mr. Krishnan Venugopal, learned senior counsel appearing for respondent No.2 states that he should be given time to file the reply as well as some documents. Two weeks' time is granted for the said purpose.
List after two weeks.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER