Supreme Court - Daily Orders
Musstt. Joynob Bibi @ Begum vs Union Of India on 17 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.16 COURT NO.2 SECTION XIV
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 (C) No(s). 22948/2018
(Arising out of impugned final judgment and order dated 16-05-2018
in WP No. 6677/2016 passed by the Gauhati High Court)
MUSSTT. JOYNOB BIBI @ BEGUM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.118235/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.118236/2018-EXEMPTION FROM
FILING O.T. )
Date : 17-09-2018 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. Gopal Shankaranaryan, Adv.
Mr. Gautam Talukdar, AOR
Ms. Aishwarya, Adv.
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.
Applications for exemption from filing certified copy of the impugned order and from filing official translation are allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified(NEETU KHAJURIA) (ASHA SONI) Digitally signed by NEETU KHAJURIA Date: 2018.09.17 COURT MASTER ASSISTANT REGISTRAR 16:31:37 IST Reason: