Supreme Court - Daily Orders
Swarna Mukherjee vs The State Of West Bengal on 5 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.7 COURT NO.2 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 for Special Leave to Appeal (Crl.) No.7011/2018
(Arising out of impugned final judgment and order dated 03-05-2018
in CRM No.1564/2018 passed by the High Court at Calcutta)
SWARNA MUKHERJEE & ANR. Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R.)
Date : 05-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. P.S. Datta, Sr. Adv.
Ms. Anwesha Saha, Adv.
Mr. Sanjay Kumar Dubey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.09.05 17:05:43 IST Reason: (POOJA ARORA) (ASHA SONI) COURT MASTER BRANCH OFFICER