Supreme Court - Daily Orders
Jamila Khatun @ Mustt Jamila vs Union Of India . on 13 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan, Ashok Bhushan
ITEM NO.48 COURT NO.3 SECTION XIV
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). 8047/2016
(Arising out of impugned final judgment and order dated 15/12/2015
in RP No. 106/2015 passed by the High Court Of Gauhati)
JAMILA KHATUN @ MUSTT JAMILA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 13/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Shahina Praveen Hussain, Adv.
for Mr. Chandra Bhushan Prasad,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks one further opportunity, so as to enable her to establish the relationship of the petitioner Jamila Khatun @ Mustt Jamila with her alleged grand father Reyazuddin Sheikh.
Prayer is allowed.
List again on 12.07.2016.
Documents essential to establish the aforesaid relationship be placed on the record of this case, in the meantime.
Signature Not Verified (Renuka Sadana) Digitally signed by PARVEEN KUMAR Date: 2016.05.13 (Parveen Kumar) Court Master 18:59:31 IST Reason: AR-cum-PS