Supreme Court - Daily Orders
Noor Mohamad Sayed Mohd. Pathan vs The State Of Maharashtra on 16 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.17 Court 5 (Video Conferencing) SECTION II-A
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).22669/2020
(Arising out of impugned final judgment and order dated 08-05-2018
in CRLA No.128/2012 passed by the High Court Of Judicature At
Bombay)
NOOR MOHAMAD SAYED MOHD. PATHAN Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.131397/2020-CONDONATION OF DELAY
IN FILING )
Date : 16-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Ms. Maheravish Rein, Adv.
Mr. Aldanish Rein, AOR
Ms. Shamshravish Rein, Adv.
Mr. Awanit Kumar Singh, Adv.
Ms. Neha Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the judgment and order passed by the High Court. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed Signature Not Verified Digitally signed by Charanjeet kaur of.
Date: 2022.03.16 16:11:42 IST Reason: (Geeta Ahuja) (Anand Prakash) Court Master Court Master