Supreme Court - Daily Orders
Mohammed Irfan vs The State Of Karnataka R/By Aland P.S. on 3 February, 2014
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ITEM NO.47 COURT NO.7 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)... 2013
CRLMP.NO(s). 17882
(From the judgement and order dated 05/07/2012 in Crl.R.P. No.2562/2010,
of The HIGH COURT OF KARNATAKA,CIRCUIT BENCH AT GULBARGA)
MOHAMMED IRFAN Petitioner(s)
VERSUS
THE STATE OF KARNATAKA R/BY ALAND P.S. Respondent(s)
(Office Report on default)
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
(IN CHAMBERS)
For Petitioner(s) Mr. K. Venkata Reddy, Adv.
for Mr. H.Chandra Sekhar,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
On 13th September, 2013, prayer for exemption was declined and time was granted to file the proof of surrender within four weeks. Despite the aforesaid order surrender certificate has not been filed.
The special leave petition stands dismissed for non- compliance of the said order.
(Geeta Ahuja) (Suresh Kumar Verma)
Sr. P.A. Court Master