Supreme Court - Daily Orders
Syed Tanveer Eqbal Hussain @ Syed ... vs Union Of India on 30 October, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.15 COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave Petition (C) No. …......./2017
(Diary No(s). 14115/2017)
(Arising out of impugned final judgment and order dated 21-07-2016
in CWJC No. 9436/2016 passed by the High Court Of Judicature At
Patna)
SYED TANVEER EQBAL HUSSAIN
@ SYED TANWEER EQBAL HUSSAIN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.104160/2017-CONDONATION OF DELAY IN FILING and IA
No.104162/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.104161/2017-CONDONATION OF DELAY IN REFILING)
Date : 30-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Fauzia Shakil, AOR
Mr. Ujjwal Singh, Adv.
For Respondent(s)
UPON perusing papers the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending application is disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.11.01 11:35:34 IST Reason: