Supreme Court - Daily Orders
Altaf Ahmad vs State Of U. P. . on 11 November, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
ITEM NO.13 COURT NO.6 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). 8436/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28/09/2016
IN CMWP NO. 21124/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
ALTAF AHMAD PETITIONER(S)
VERSUS
STATE OF U. P. AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF)
Date : 11/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. K.K. Tyagi, Adv.
Mr. Iftekhar Ahmad, Adv.
Mr. Anoop Kumar, Adv.
Mr. Sarvam Ritam Khare, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.11.12
11:34:51 IST
Reason: