Supreme Court - Daily Orders
Monoranjan Senapati vs Chhabi Karan on 24 September, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.2 COURT NO.6 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 for Special Leave to Appeal (C) No. 22559/2018
(Arising out of impugned final judgment and order dated
16-01-2018 in CO No. 62/2018 passed by the High Court At
Calcutta)
MONORANJAN SENAPATI Petitioner(s)
VERSUS
CHHABI KARAN & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.102507/2018-EXEMPTION
FROM FILING O.T. )
Date : 24-09-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Ms. Manita Verma, Adv.
Mr. Devashish Bharuka, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner seeks permission to withdraw this petition with liberty to file Review Petition before the High Court.
Permission sought for is granted.
The special leave petition is dismissed as withdrawn with liberty afore-mentioned. In case the petitioner fails before the High Court, liberty is reserved to him to move this Court once over again challenging the main order as well as the order passed in the Review Petition.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.09.24Pending application stands disposed of.
16:45:39 IST Reason:[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar