Supreme Court - Daily Orders
Kunal Chatterjee vs The State Of West Bengal on 23 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.10 COURT NO.6 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).586/2023
(Arising out of impugned final judgment and order dated 05-12-2022
in CRM(A) No.2976/2022 passed by the High Court At Calcutta)
KUNAL CHATTERJEE Petitioner(s)
VERSUS
STATE OF WEST BENGAL & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 23-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Nirnimesh Dube, AOR
Ms. Bansuri Swaraj, Adv.
Mr. Siddhesh Kotwal, Adv.
Ms. Ana Upadhyay, Adv.
Ms. Manya Hasija, Adv.
Mr. Akash Singh, Adv.
Mr. Nihar Dharmadhikari, Adv.
Ms. Sampriti Baksi, Adv.
Mr. Diptangshu Basu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not VerifiedAll pending applications also stand disposed of.
Digitally signed by ARJUN BISHT Date: 2023.01.23 17:25:39 IST Reason: (ARJUN BISHT) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)