Supreme Court - Daily Orders
Sankar Chatterjee vs The State Of West Bengal on 25 April, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.19 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). 3452/2022
(Arising out of impugned final judgment and order dated 21-12-2021
in CRA No. 36/2021 passed by the High Court At Calcutta)
SANKAR CHATTERJEE Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(FOR ADMISSION and IA No.54280/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 25-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Soumya Chakraborty,Sr. Adv.
Mr. Akash Verma, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is accordingly, dismissed. Pending application stands disposed of.
(ASHA SUNDRIYAL) (POONAM VAID)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Charanjeet kaur
Date: 2022.04.25
17:27:14 IST
Reason: