Supreme Court - Daily Orders
State Of Gujarat vs Nilesh Rameshwar Prasad Gupta on 18 December, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.27 COURT NO.8 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)......../2014
CRLMP No. 24543/2014
(Arising out of impugned final judgment and order dated 27/03/2012
in CRL No. 15303/2011 in CRL.A No. 1391/2011 passed by the High
Court of Gujarat at Ahmedabad)
STATE OF GUJARAT Petitioner(s)
VERSUS
NILESH RAMESHWAR PRASAD GUPTA Respondent(s)
(With application for condonation of delay in filing SLP)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Hemantika Wahi, A.O.R.
Ms. Jesal, Adv.
Ms. Puja Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as also on merits.
Signature Not Verified[KALYANI GUPTA] [SHARDA KAPOOR] Digitally signed by Kalyani Gupta Date: 2014.12.20 COURT MASTER COURT MASTER 12:32:16 IST Reason: