Supreme Court - Daily Orders
The State Of Maharashtra vs Sk. Mohammad Abdulla Since Deceased ... on 26 October, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.36 COURT NO.4 SECTION IX
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).
18984/2015
(Arising out of impugned final judgment and order dated 19/06/2014
in SA No. 33/2003 passed by the High Court Of Bombay At Nagpur)
THE STATE OF MAHARASHTRA AND ANR. Petitioner(s)
VERSUS
SK. MOHAMMAD ABDULLA SINCE DECEASED THROUGH HIS LRS AND ORS.
Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Shashi Bhushan P. Adgaonkar, Adv.
for Mr. Nishant R Katneshwarkar,AOR(NP)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. 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 dismissed. As a sequel to the above, pending miscellaneous application is also disposed of.
Signature Not Verified (Renuka Sadana) Digitally signed by Parveen Kumar Chawla Date: 2015.10.26 (Parveen Kr. Chawla) Court Master 17:10:02 IST Reason: AR-cum-PS