Supreme Court - Daily Orders
Majidbhai Mohmadhussain Kalva vs The State Of Gujarat on 29 March, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.35 COURT NO.12 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).2569/2019
(Arising out of impugned final judgment and order dated 01-02-2019
in SCRLA No. 3146/2013 passed by the High Court Of Gujarat At
Ahmedabad)
MAJIDBHAI MOHMADHUSSAIN KALVA Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(With appln for exemption from filing O.T)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Nikhil Goel, AOR
Ms. Naveen Goel,Adv.
Mr. Ashutosh Ghade,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, stand disposed of.
However, the observations made by the High Court in the impugned judgment shall not be taken Signature Not Verified into account at the time of trial.
Digitally signed byBALA PARVATHI Date: 2019.03.30 11:48:06 IST Reason:
(B.Parvathi) (Kailash Chander)
Court Master Assistant Registrar