Supreme Court - Daily Orders
Abdul Sayyad Sheikh @ Abdul Shahid vs The State Of Maharashtra on 16 December, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.29 COURT NO.9 SECTION II-A
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 (CRIMINAL) Diary No(s). 35889/2019
(Arising out of impugned final judgment and order dated 15-11-2017
in CRLA No. 237/2016 passed by the High Court Of Judicature At
Bombay At Nagpur)
ABDUL SAYYAD SHEIKH @ ABDUL SHAHID Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR I.R. and IA No.188464/2019-CONDONATION OF DELAY IN FILING and
IA No.188465/2019-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 16-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. A. Sirajudeen, Sr. Adv.
Ms. Kamakshi S. Mehlwal, AOR
Ms. Geetanjli Mehlwal, Adv.
Mr. Mohit Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed on merits. Pending application, if any, stands disposed of.
(MEENAKSHI KOHLI) (RENU KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2019.12.16
16:48:22 IST
Reason: