Supreme Court - Daily Orders
Mohd. Younis @ Ahmed vs Superintendent Of Customs ... on 22 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No......./2016
(Diary No(s). 23099/2016)
MOHD. YOUNIS @ AHMED Appellant(s)
VERSUS
SUPERINTENDENT OF CUSTOMS (PREVENTIVE) HYDERABAD Respondent(s)
O R D E R
There has been a delay of 1841 days in filing the appeal. We have heard the learned counsel appearing for the appellant. We do not find any reason to interfere with the impugned order passed by the High Court.
Accordingly, the Criminal Appeal is dismissed on the ground of delay as well as on merits.
......................J (PINAKI CHANDRA GHOSE) ......................J (AMITAVA ROY) NEW DELHI;
22ND AUGUST, 2016.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.08.23 17:22:22 IST Reason: ITEM NO.34 COURT NO.9 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal Diary No(s). 23099/2016 MOHD. YOUNIS @ AHMED Appellant(s) VERSUS SUPERINTENDENT OF CUSTOMS (PREVENTIVE) HYDERABAD Respondent(s)
(With appln.(s) for condonation of delay in filing appeal) Date: 22/08/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Yogesh S., Adv.
Mr. Virag Gupta, Adv.
Mr. Lokendra Kumar, Adv. Mr. Praveen Swarup,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Criminal Appeal is dismissed on the ground of delay as well as on merits in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)