Supreme Court - Daily Orders
The State Of Gujarat vs Afroz Mohammed Hasanfatta on 3 October, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.43 COURT NO.5 SECTION II-B
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). 6068/2017
(Arising out of impugned final judgment and order dated 03-05-2017
in CRLRA No. 264/2017 passed by the High Court Of Gujarat At
Ahmedabad)
THE STATE OF GUJARAT Petitioner(s)
VERSUS
AFROZ MOHAMMED HASANFATTA Respondent(s)
(FOR ADMISSION and IA No.75221/2017-EXEMPTION FROM FILING O.T.)
Date : 03-10-2017 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. D. N. Ray, Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Shodhika Sharma, Adv.
Ms. Puja Singh, Adv.
For Respondent(s) Counsel appeared
(Appearance slip not given)
UPON hearing the counsel the Court made the following
O R D E R
Counter Affidavit be filed within four weeks.
Rejoined Affidavit, if any, be filed within two weeks thereafter.
List after six weeks.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.10.06 15:46:18 IST Reason: