Supreme Court - Daily Orders
The State Of Gujarat vs Mohmmad Ansar Kutbuddin Ansari on 4 September, 2018
Bench: Arun Mishra, Indira Banerjee
ITEM NO.48 COURT NO.8 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). 30025/2018
(Arising out of impugned final judgment and order dated 09-10-2017
in CRLA No. 743/2011 passed by the High Court Of Gujarat At
Ahmedabad)
THE STATE OF GUJARAT Petitioner(s)
VERSUS
MOHMMAD ANSAR KUTBUDDIN ANSARI & ORS. Respondent(s)
( IA No.121609/2018-CONDONATION OF DELAY IN FILING and IA
No.121613/2018-PERMISSION TO FILE LENGTHY LIST OF DATES )
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Tushar Mehta, ASG
Ms. Hemantika Wahi, AOR
Ms. Vishakha, Adv.
Mr. Kamal Panchal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Leave granted.
Tag with Criminal Appeal Nos. 517, 518-521, 522-526 & 527 of 2018.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.09.06 14:40:11 IST Reason: