Supreme Court - Daily Orders
Md. Jamaluddin Ahmed vs The State Of Assam on 30 November, 2018
Bench: A.M. Khanwilkar, Hemant Gupta
ITEM NO.21 COURT NO.12 SECTION XIV
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). 29477/2018
(Arising out of impugned final judgment and order dated 19-07-2017
in RSA No. 71/2017 passed by the Gauhati High Court)
MD. JAMALUDDIN AHMED Petitioner(s)
VERSUS
THE STATE OF ASSAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.149233/2018-CONDONATION OF DELAY
IN FILING and IA No.149235/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.149236/2018-EXEMPTION FROM FILING O.T.
and IA No.149234/2018-CONDONATION OF DELAY IN REFILING )
Date : 30-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Jawad Tariq, Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Abdul Qadir, 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.
Delay condoned.
Applications for exemption from filing certified copy of the impugned order and from filing official translation are allowed.
We are not inclined to interfere with the impugned judgment. The Special Leave Petition is Signature Not Verified accordingly dismissed.
Digitally signed by NEETU KHAJURIA Date: 2018.11.30 18:52:21 IST Reason: (NEETU KHAJURIA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER