Supreme Court - Daily Orders
Aravind Mansukh Makwana vs State Of Gujarat on 7 February, 2014
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ITEM NO.41 COURT NO.6 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)... 2014
CRLMP.NO(s). 2013/2014
(From the judgement and order dated 22/02/2010 in CRLA No.909/2002, of The
HIGH COURT OF GUJARAT AT AHMEDABAD)
ARAVIND MANSUKH MAKWANA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
With CRLMP.NO(s). 2013/2014 (appln(s) for c/delay in refiling SLP,c/delay
in filing SLP)
Date: 07/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. K.V.Bharathi Upadhyaya,Adv. (SCLSC)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any merit in this special leave petition, which is hereby dismissed.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |