Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Acts
  • ITEM NO.12 COURT NO.14 SECTION XVI S U P R E M E C O
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Acts
  • ITEM NO.12 COURT NO.14 SECTION XVI S U P R E M E C O
Smart Summary

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.

To access the original judgment, please Sign In or Subscribe.

    INDRANIL MULLICK v. SHUVENDRA MULLICK

    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

      1. 2025-05-09T16:58:16+0530
      2. rashmi dhyani pant

    Use AI to get other relevant cases.

    Comments

    INDRANIL MULLICK v. SHUVENDRA MULLICK
    (May 9, 2025)