Supreme Court - Daily Orders
The State Of Gujarat vs Manjuben on 8 May, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.24 COURT NO.11 SECTION III
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 (CIVIL) Diary No(s). 13632/2019
(Arising out of impugned final judgment and order dated 29-06-2018
in LPA No. 1951/2017 passed by the High Court Of Gujarat At
Ahmedabad)
THE STATE OF GUJARAT & ORS. Petitioner(s)
VERSUS
MANJUBEN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.68587/2019-CONDONATION OF DELAY
IN FILING and IA No.68589/2019-EXEMPTION FROM FILING O.T. )
Date : 08-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Vishakha, Adv.
Ms. Giss Antony, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the facts and circumstances of the present case we see no reason to entertain this Special Leave Petition.
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.05.09(ASHWANI KUMAR) 18:28:17 IST Reason: (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER