Supreme Court - Daily Orders
Tuhin Kanti Choudhury vs State Of West Bengal on 17 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.22+31 COURT NO.1 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.22 :
Petition(s) for Special Leave to Appeal (C) No(s).11429/2017
(Arising out of impugned final judgment and order dated 07/09/2016
in AP No.1445/2015 passed by the High Court Of Calcutta)
TUHIN KANTI CHOUDHURY Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(With interim relief)
Item No.31 :
SLP(C)No.11748/2017
(With interim relief and office report)
Date : 17/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Sumita Mookerjee,Adv.
Ms. Minakshi Ghosh,Adv.
For Mr. T. Mahipal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. Pending application, if any, stands disposed Signature Not Verified Digitally signed by of. SARITA PUROHIT Date: 2017.04.17 16:51:43 IST Reason: (Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar