Supreme Court - Daily Orders
Mustaq Alam Parmar vs The State Of Gujarat on 13 November, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.30 COURT NO.6 SECTION II-B
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).37881/2018
(Arising out of impugned final judgment and order dated 22-01-2009
in CRLA No.289/2002 passed by the High Court Of Gujarat At
Ahmedabad)
MUSTAQ ALAM PARMAR Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(With appln.(s) for c/delay in filing SLP & exemption from
filing O.T.)
Date : 13-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. A. Sirajudeen,Sr.Adv.
Mr. Brij Bhushan,AOR
Mr. Karri Venkata Reddy,Adv.
Mr. S. Gokula Krishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending applications stand disposed of.
(Jagdish Chander) (Sarita Purohit)
Signature Not Verified
Branch Officer AR-cum-PS
Digitally signed by
SARITA PUROHIT
Date: 2018.11.15
10:36:58 IST
Reason: