Supreme Court - Daily Orders
Nazir @ Aziruddin Kazi vs State Of Chhatisgarh. on 17 August, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.32 COURT NO.11 SECTION IIA
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).
13316/2015
(Arising out of impugned final judgment and order dated 18/06/2014
in CRLA No. 295/2002 passed by the High Court Of Chhattisgarh At
Bilaspur)
NAZIR @ AZIRUDDIN KAZI & ANR. Petitioner(s)
VERSUS
STATE OF CHHATTISGARH. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ranjan Mukherjee, Adv.
Mr. Azim H. Laskar, Adv.
Mr. Sachin Das, Adv.
Mr. Abhijit Sengupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R.NATARAJAN) (SNEH LATA SHARMA) Signature Not Verified Digitally signed by Court Master Court Master Meenakshi Kohli Date: 2015.08.18 16:53:27 IST Reason: