Supreme Court - Daily Orders
Shaik Thameem Basha @ Dameem Basha vs The State Of Andhra Pradesh on 17 August, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.44 COURT NO.11 SECTION II
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). 26724/2018
(Arising out of impugned final judgment and order dated 27-11-2013
in CRLA No. 671/2009 passed by the High Court of A.P. at Hyderabad)
SHAIK THAMEEM BASHA @ DAMEEM BASHA & ANR. Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.101177/2018-CONDONATION OF DELAY
IN FILING and IA No.101178/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 17-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rana Mukherjee,Sr.Adv.
Mr. Md. Azan Ansari,Adv.
Mr. V. Sivasubramanian, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ANITA MALHOTRA
Date: 2018.08.18
12:30:33 IST
Reason: