Supreme Court - Daily Orders
Zirkhawnghaka vs State Of Mizoram on 11 November, 2016
Bench: Jagdish Singh Khehar, L. Nageswara Rao
ITEM NO.37 COURT NO.3 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.)...... CRLMP No(s).
17775/2016
(Arising out of impugned final judgment and order dated 15/10/2015
in CRA No.19/2014 passed by the Aizawl Bench of Gauhati High Court)
ZIRKHAWNGHAKA Petitioner(s)
VERSUS
STATE OF MIZORAM Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 11/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Sangeeta Kumar, Adv.(SCLSC)
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
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.
(SATISH KUMAR YADAV) (CHANDER BALA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.11.12
13:06:42 TLT
Reason: