Supreme Court - Daily Orders
Alamgir Sk. @ Alom @ Alamgir Seikh vs The State Of West Bengal on 4 November, 2022
Bench: Aniruddha Bose, Vikram Nath
ITEM NO.28 COURT NO.13 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). 9380/2022
(Arising out of impugned final judgment and order dated 12-05-2022
in CRM(DB) No. 1076/2022 passed by the High Court At Calcutta)
ALAMGIR SK. @ ALOM @ ALAMGIR SEIKH & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R. )
Date : 04-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Prakash Kumar Singh, AOR
Ms. Pooja Singh, Adv.
Ms. Purnima Jauhari, adv.
Mr. Brij Bhushan Jauhari, adv.
Ms. Gargi Sharma, adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that his client would not like to press this petition and would apply before the appropriate forum for appropriate relief.
Accordingly, the special leave petition is dismissed as not pressed.
Pending application(s), if any, shall stand disposed of. Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.11.05 12:43:36 IST Reason:
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR