Supreme Court - Daily Orders
Mohammad Izlal Shamsi vs State Of U.P on 23 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.60 COURT NO.4 SECTION XI
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) No(s). 10587-10588/2014
(Arising out of impugned final judgment and order dated 19/07/2013
in CMWP No.20925/2013,19/12/2013 in CMRA No.326782/2013,19/12/2013
in CMWP No.20925/2013 passed by the High Court of Judicature at
Allahabad)
MOHAMMAD IZLAL SHAMSI Petitioner(s)
VERSUS
STATE OF U.P Respondent(s)
(With office report)
Date : 23/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Rauf Rahim, Adv.
For Respondent(s) Ms.Bharti Tyagi, Adv.
Mr. Ravi Prakash Mehrotra, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter seeking an adjournment so as to enable him to file rejoinder affidavit.
Prayer is allowed.
Rejoinder affidavit be filed within one week from today. List thereafter.
(SATISH KUMAR YADAV) Signature Not Verified (RENU DIWAN) COURT MASTER COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.03.24 17:18:15 IST Reason: