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INDRANIL MULLICK v. SHUVENDRA MULLICK
Factual and Procedural Background
This order records the Supreme Court of India’s disposition of a Petition for Special Leave to Appeal (Civil) No. 12384/2025 filed by Indranil Mullick & Ors. against Shuvendra Mullick. The petition arose from the impugned final judgment and order dated 10-02-2025 in FMAT No. 172/2024 passed by the High Court at Calcutta. The matter was heard on 09-05-2025 by a Bench comprising Justice Dipankar Datta and Justice Manmohan. An interlocutory application seeking exemption from filing a certified copy of the impugned judgment (I.A. No. 111274/2025) is noted.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The Court stated that it was not inclined to interfere with the impugned judgment and order of the High Court at Calcutta. On that basis, the Court dismissed the special leave petition. No further reasons or legal analysis are set out in the order.
Holding and Implications
DISMISSED: The special leave petition was dismissed, and pending application(s), if any, were disposed of.
The direct effect is that the High Court’s impugned final judgment and order dated 10-02-2025 in FMAT No. 172/2024 remains undisturbed. The order does not indicate any broader implications or the laying down of any new legal principle.
ITEM NO.12 COURT NO.14 SECTION XVI
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 (C) No(s).12384/2025
[Arising out of impugned final judgment and order dated 10-02-2025 in FMAT No.172/2024 passed by the High Court at Calcutta]
INDRANIL MULLICK & ORS. Petitioners
VERSUS
SHUVENDRA MULLICK Respondent
(With I.A. No.111274/2025-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 09-05-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. S Niranjan Reddy, Sr. Adv. Mr. Sriram P., AOR Mr. Ms Vishnu Shankar, Adv. Mr. Rahul Jojo, Adv. Mr. Siddhartha Basu, Adv. Mr. Aditya Santosh, Adv. Mr. Nalukettil Anandhu S Nair, Adv. Mr. Maneesha Sunil, Adv. For Respondent(s) :Mr. Rana Mukherjee, Sr. Adv. Mr. Siddharth, AOR Mr. Prateek Goyal, Adv. Mr. Harshit Manwani, Adv. UPON hearing the counsel the Court made the following O R D E R
1. We are not inclined to interfere with the impugned judgment and order of
the High Court; hence, the special leave petition is dismissed.
2. Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI PANT) (RAM SUBHAG SINGH) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
- 2025-05-09T16:58:16+0530
- rashmi dhyani pant
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