Supreme Court - Daily Orders
Abdul Latif Adam Momin @ Latif@ Momin @ ... vs Union Of India on 21 April, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.1 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.) No(s). 10264/2014
(Arising out of impugned final judgment and order dated 25/02/2014
in CRA No. 292/2009 passed by the High Court Of Punjab & Haryana At
Chandigarh)
ABDUL LATIF ADAM MOMIN @ LATIF Petitioner(s)
VERSUS
UNION OF INDIA THRU. C B I Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and exemption from filing c/c of the impugned judgment)
WITH
SLP(Crl) No. 1917/2015
(With appln.(s) for exemption from filing O.T. and stay and Office
Report)
Date: 21/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Amarendra Sharan, Adv.
Mr. Atif Suhrawardy, Adv.
Mr. Syed Mehdi Imam, AOR
Mr. Sanchit Guru, Adv.
Nauras Suhrawardy, Adv.
Shamama Anis, Adv.
Mr. Tabrez Ahmed, Adv.
Mr. P.S. Patwalia, ASG
Ms. Aishwarya Bhati, Adv.
Mr. Rajiv Nanda, Adv.
Mr. Rajat Singh, Adv.
Mr. Adarsh Kr. Tiwari, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. P.S. Patwalia, ASG
Signature Not Verified
Ms. Aishwarya Bhati, Adv.
Digitally signed by
VISHAL ANAND
Date: 2017.04.22
Mr. Rajiv Nanda, Adv.
12:36:20 IST
Reason: Mr. Rajat Singh, Adv.
Mr. Adarsh Kr. Tiwari, Adv.
Mr. Mukesh Kumar Maroria, AOR
-2-
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned Senior counsel appearing for the petitioner in Special Leave Petition (Criminal) No.10264 of 2014 and learned Additional Solicitor General appearing for the respondent in the said Special Leave Petition and appearing for the petitioner - State of Punjab in Special Leave Petition(Criminal) No.1917 of 2015 and perused the Office Report dated 20th April, 2017.
As per the said Office Report, service of notice is not complete on both the respondents in Special Leave Petition(Criminal) No.1917 of 2015 as the learned counsel for the petitioner has failed to file proof of dasti service of notice on both the respondents.
Delay condoned.
Exemptions allowed.
Leave granted.
In the meantime, let service be effected on the respondents. As prayed by Mr. Sharan, learned Senior counsel, liberty is granted to file additional documents in the matter.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER