Supreme Court - Daily Orders
Jamir Alias Maanu vs Inspector Of Customs on 17 January, 2014
º
ITEM NO.9 COURT NO.5 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(s) for Special Leave to Appeal (Crl) No(s).10652/2013
(From the judgement and order dated 04/07/2013 in CRLA No.1192/2010
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
JAMIR ALIAS MAANU Petitioner(s)
VERSUS
INSPECTOR OF CUSTOMS Respondent(s)
(With appln(s) for bail and office report)
Date: 17/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Siddharth Mittal, Adv.
Mr. S.K. Sabharwal, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice returnable in four weeks. Prayer for bail shall be considered after notice.
(G. SUDHAKARA RAO) (SHARDA KAPOOR)
COURT MASTER COURT MASTER