Supreme Court - Daily Orders
Abdul Rahaman Kunji vs State Of West Bengal on 15 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.24 COURT NO.7 SECTION II
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). 4004/2015
(Arising out of impugned final judgment and order dated 14/11/2014
in CRA No. 454/2009 passed by the High Court Of Calcutta)
ABDUL RAHAMAN KUNJI Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
(with interim relief and office report)
Date : 15/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Basant R.,Sr.Adv.
Mr. Raghenth Basant,Adv.
Mr. Hardeep Singh,Adv.
Ms. Aditi Mishra,Adv.
Ms. Liz Mathew,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP (Crl) No.1605/2015.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.05.16 13:05:10 IST Reason: