Supreme Court - Daily Orders
Md. Khurshid Alam Alias Nasimshad vs Najmut Tarique & Tarique Anwar . on 11 July, 2014
¢ ITEM NO.59 COURT NO.7 SECTION IIA
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). 9833/2009
(Arising out of impugned final judgment and order dated 24/08/2009
in CRLM No. 29808/2008 passed by the High Court Of Patna)
MD. KHURSHID ALAM ALIAS NASIMSHAD Petitioner(s)
VERSUS
NAJMUT TARIQUE & TARIQUE ANWAR AND ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T. and U/s 30 of
Cr.P.C. filed on behalf of respondent No.3 for prosecuting against
petitioner and permission to appear and argue in person and office
report)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Subhro Sanyal, Adv.
For Respondent(s) Mr. Gopal Singh, Adv.
Ms.Prerna Singh, Adv.
Respondent-in-person
Mr. Anoop Kr. Srivastav, Adv.
Mr.Vipin Kumar Saxena, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the rival parties state that the disposal of the present case is likely to take some time.
List the case after two weeks on a non-miscellaneous day.
(SATISH KUMAR YADAV) Signature Not Verified (PHOOLAN WATI ARORA) Digitally signed by COURT MASTER Satish Kumar Yadav Date: 2014.07.12 ASSISTANT REGISTRAR 13:32:35 IST Reason: