Supreme Court - Daily Orders
Guria Swayam Sevi Sansthan vs Afzal Begum on 14 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.68 COURT NO.12 SECTION II
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). 5330/2015
(Arising out of impugned final judgment and order dated 26/02/2015
in CRLMB No. 3161/2015 passed by the High Court of Judicature at
Allahabad)
GURIA SWAYAM SEVI SANSTHAN Petitioner(s)
VERSUS
AFZAL BEGUM AND ANR. Respondent(s)
(With interim relief and office report)
Date: 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Ms. Aparna Bhat,Adv.
Mr. Gopal Krishna, Adv.
Ms. T. Kishore, Adv.
For Respondent(s)
Mr. M. R. Shamshad,Adv.
Mr. Vivek Vishnoi, Adv.
Mr. Aditya Samaddar, Adv.
Mr. P. K. Jain,Adv.
Mr. Saurabh Jain, Adv.
Mr. P.K. Goswami, Adv.
Mr. S.P. Singh Rathore, Adv.
Mr. Uday Prakesh Yadav, Adv.
Mr. Sudhakar Dwivedi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not intend to pass any order on this Special Leave Petition excepting direct the Trial Court to conclude the trial within a period of six months from today and if necessary, day-to-day proceedings should be conducted by the said Court.
Signature Not Verified Digitally signed by Vishal Anand Date: 2015.09.15 16:32:46 EASTThe Special Leave Petition is dismissed.
Reason: (VISHAL ANAND) (CHANDER BALA)
COURT MASTER COURT MASTER