Supreme Court - Daily Orders
Manzoor Ahmad Sheikh vs Union Of India on 30 September, 2016
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.13 COURT NO.7 SECTION XVI
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)......CC No(s).
2729/2016
(Arising out of impugned final judgment and order dated 27/07/2015
in WP No. 15330/2015 passed by the High Court of Calcutta)
MANZOOR AHMAD SHEIKH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
I.A. 1/2016(With c/delay in filing SLP)
Date : 30/09/2016 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Varinder Kumar Sharma,Adv.
Ms. Sakshi Mehley, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioner, list the matter after ten weeks.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2016.10.01
07:34:30 IST
Reason: