Supreme Court - Daily Orders
The State Of Bihar vs Md. Nafis Nawaz Khan on 30 November, 2018
Bench: Uday Umesh Lalit, R. Subhash Reddy
ITEM NO.12 COURT NO.11 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 40649/2018
(Arising out of impugned final judgment and order dated 31-08-2015
in LPA No. 1287/2015 passed by the High Court Of Judicature At
Patna)
THE STATE OF BIHAR & ORS. Petitioner(s)
VERSUS
MD. NAFIS NAWAZ KHAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.165184/2018-CONDONATION OF DELAY
IN FILING and IA No.165187/2018-EXEMPTION FROM FILING O.T. )
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Mr. M. Shoeb Alam, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is more than 1000 days delay in filing SLP. Since no satisfactory explanation is given in the application for condoned of delay. The application for delay is dismissed. Consequently, the Special Leave Petition is dismissed .
Pending applications, if any, shall also stand Signature Not Verified disposed of.
Digitally signed byBALA PARVATHI Date: 2018.12.01 13:26:38 IST Reason:
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER