Supreme Court - Daily Orders
State Of M.P. vs Abdul Riyaz Khan on 15 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.204 COURT NO.14 SECTION IVA
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). 22818/2012
STATE OF M.P. & ORS. Petitioner(s)
VERSUS
ABDUL RIYAZ KHAN Respondent(s)
(with interim relief and office report)
(For final disposal)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. S.K. Dubey, Sr.Adv.
Mr. Sunny Choudhary, Adv.
Mr. Yogesh Tiwari, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
Mrs. Amita Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
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.
(VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Vinod Kumar Date: 2014.09.16 17:14:36 IST Reason: