Supreme Court - Daily Orders
Kale Khan Mohd.Hanif vs Mohd.Iqbal on 9 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
ITEM NO.1 COURT NO.3 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).12990/2009
(Arising out of impugned final judgment and order dated 28/11/2008
in WA No.974/2007 passed by the High Court Of M.P. At Jabalpur)
KALE KHAN MOHD.HANIF & ORS. Petitioner(s)
VERSUS
MOHD.IQBAL Respondent(s)
(With appln.(s) for c/delay in filing SLP, vacating stay, with
prayer for interim relief and office report)
(For final disposal)
Date : 10/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A.T.M. Sampath,Adv.
Mr. M.P. Acharya,Adv.
Mr. P. Narasimhan,Adv.(Not present)
For Respondent(s) Mr. R.K. Gupta,Adv.
Mr. Shekhar Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties. We do not find any reason to entertain this petition.
The Special Leave Petition is, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2014.09.11 14:45:10 IST Reason: