Supreme Court - Daily Orders
Subhankar Bhowmik vs Union Of India on 11 April, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.11 COURT NO.6 SECTION XIV
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.6104/2022
(Arising out of impugned final judgment and order dated 14-03-2022
in WPCPIL No.04/2022 passed by the High Court Of Tripura at
Agarthala)
SUBHANKAR BHOWMIK Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.50191/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 11-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Karan Bharihoke, Adv.
Mr. Gautam Awasthi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment.
The special leave petition is dismissed. Pending application stands disposed of.
(RASHMI DHYANI) (POONAM VAID)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2022.04.11
16:47:24 IST
Reason: