Supreme Court - Daily Orders
The State Of Gujarat vs Afroz Mohammed Hasanfatta on 28 August, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.46 COURT NO.5 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6068/2017
(Arising out of impugned final judgment and order dated 03-05-2017
in CRLRA No. 264/2017 passed by the High Court Of Gujarat At
Ahmedabad)
STATE OF GUJARAT Petitioner(s)
VERSUS
AFROZ MOHAMMED HASANFATTA Respondent(s)
(FOR ADMISSION)
(EXEMPTION FROM FILING O.T.)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. D. N. Ray, Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Shodhika Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks.
Dasti, in addition, is permitted.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.08.30 17:03:24 IST Reason: