Supreme Court - Daily Orders
Munirbhai Fejalbhai Malek vs State Of Gujarat . on 8 May, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.14 COURT NO.10 SECTION IIB
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). 3634/2015
(Arising out of impugned final judgment and order dated 12/03/2015
in CRLMA No. 4310/2015 in CRLA No. 1310/2014 passed by the High
Court of Gujarat at Ahmedabad)
MUNIRBHAI FEJALBHAI MALEK Petitioner(s)
VERSUS
STATE OF GUJARAT AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to file
additional documents and interim relief)
Date : 08/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Manoj K. Mishra,Adv.
Mr. Bheem Pratap Singh, Adv.
Ms. Rinku Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. However, the petitioner is at liberty to make a request before the High Court for early disposal of the appeal pending before it.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.05.09 11:15:37 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER