Supreme Court - Daily Orders
Saru Sheikh vs Union Of India on 13 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.30 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 19150/2018
(Arising out of impugned final judgment and order dated 08-05-2017
in WP No. 3662/2016 passed by the Gauhati High Court)
SARU SHEIKH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.104499/2018-CONDONATION OF DELAY
IN FILING and IA No.104500/2018-CONDONATION OF DELAY IN REFILING )
Date : 13-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Avijit Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.08.14
17:33:28 IST
Reason: