Supreme Court - Daily Orders
Steelco Syndicate vs Sashi Prasad Goenka on 29 March, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.17 COURT NO.16 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). 4409/2023
(Arising out of impugned final judgment and order dated 20-12-2022
in IA No. GA/1/2022 in APDT/16/2022 in C.S. No. 208/2008 passed by
the High Court at Calcutta)
STEELCO SYNDICATE & ORS. Petitioner(s)
VERSUS
SASHI PRASAD GOENKA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.44962/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.44963/2023-EXEMPTION FROM
FILING O.T.)
Date : 29-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Surjadipta Seth, Adv.
Mr. Ajit Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any valid reason to interfere with the impugned order and hence, the Special Leave Petition stands dismissed.
Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2023.03.29
16:48:23 IST
Reason: