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Md. Jakir Hussain And Anr. ` vs State Of Assam . on 6 April, 2017

Bench: Arun Mishra, Amitava Roy

                                                          1


     ITEM NO.23                                   COURT NO.11                     SECTION XIV

                                    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 (C)......CC No(s).
     6498/2017

     (Arising out of impugned final judgment and order dated                           22/12/2015
     in WA No. 386/2015 passed by the High Court Of Gauhati)

     MD. JAKIR HUSSAIN AND ANR. `                                                Petitioner(s)

                                                         VERSUS

     STATE OF ASSAM AND ORS.                            Respondent(s)
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP)

     WITH
     SLP(C ).....CC Nos. 6777-6778 of 2017
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP AND Office Report)

     Date : 06/04/2017 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ARUN MISHRA
                           HON'BLE MR. JUSTICE AMITAVA ROY


     For Petitioner(s)                   Mr.    M. Shoeb Alam,Adv.
                                         Ms.    Fauzia Shakil, Adv.
                                         Mr.    Ujjwal Singh, Adv.
                                         Mr.    Mojahid Karim Khan, Adv.
     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

We do not find any ground to interfere with the impugned Order. The special leave petitions are Signature Not Verified Digitally signed by NEELAM GULATI dismissed with cost, which is quantified at 25,000/-

Reason: (Rupees twenty five thousand only). The petitioner is directed to deposit the said amount in the Supreme Court Legal Services Committee.

Pending applications, if any, shall stand disposed of.

   (NEELAM GULATI)                    (TAPAN KR. CHAKRABORTY)
    COURT MASTER                           COURT MASTER