Supreme Court - Daily Orders
Durga Sutradhar vs State Of West Bengal on 11 August, 2014
\224 ITEM NO.63 COURT NO.11 SECTION IIB
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). 3910/2014
(Arising out of impugned final judgment and order dated 20/06/2012
in CRA No. 484/2011 passed by the High Court Of Calcutta)
DURGA SUTRADHAR Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(With office report)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
Ms. E. R. Sumathy (AC)
For Respondent(s)
Mr. Chanchal Kumar Ganguli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Criminal Appeal No. 50 of 2014.
(Sukhbir Paul Kaur) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.08.14 19:14:18 IST Reason: