Supreme Court - Daily Orders
Mansoor Alam Samid Ansari vs State Of Maharashtra on 29 June, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.46 COURT NO.12 SECTION IIA
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.)...... CRLMP No(s).
8882/2016
(Arising out of impugned final judgment and order dated 03/07/2014
in CRLA No. 942/2005 passed by the High Court Of Bombay)
MANSOOR ALAM SAMID ANSARI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With Appln. for C/delay in filing SLP)
Date : 29/06/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. V. Krishnamurthy, Sr. Adv.
Mr. Satyapal Khushal Chand Pasi[SCLSC],Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed. Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.06.30
17:02:14 IST
Reason: