Supreme Court - Daily Orders
Haneef @ Muda vs The State Of Uttarakhand on 6 November, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
ITEM NO.55 COURT NO.7 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.) No(s).4738/2009
(Arising out of impugned final judgment and order dated 03-07-2008
in CRLR No. 67/2004 03-07-2008 in CRLR No. 180/1987 passed by the
High Court Of Uttarakhand At Nainital)
HANEEF @ MUDA Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Rajiv Ranjan Dwivedi, AOR
For Respondent(s) Mr. Ashutosh Kumar Sharma, Adv.
Mr. Jatinder Kumar Bhatia, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment as the main counsel is suffering from high fever, put up after one week.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.11.06
17:27:52 IST
Reason: