Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Mohammed Zakir Abdul Haque Shaikh vs The State Of Maharashtra on 3 May, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.4                               COURT NO.6              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. 9190/2018
     (Arising out of impugned final judgment and order dated 01-07-2017
     in CRLBA No. 1878/2015 passed by the High Court of Judicature at
     Bombay)

     MOHAMMED ZAKIR ABDUL HAQUE SHAIKH                                   Petitioner(s)
                                    VERSUS
     THE STATE OF MAHARASHTRA                                            Respondent(s)
     (With IA No.47132/2018-CONDONATION OF DELAY IN FILING, IA
     No.47133/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.47136/2018-EXEMPTION FROM FILING O.T.)
     WITH
     Diary No(s). 30975/2017 (II-B)
     Date : 03-05-2018 These matters were called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                Mr.   Amarendra Sharan, Sr. Adv.
                                      Mr.   Gaurav Agrawal, AOR
                                      Mr.   C. George Thomas, Adv.
                                      Mr.   Abhay Anil Anturkar, Adv.

                                      Mr. Siddhartha Dave, Adv.
                                      Mr. Farrukh Rasheed, AOR
                                      Mr. Abubakr Sabbaq, Adv.

     For Respondent(s)                Ms.   Hemantika Wahi, AOR
                                      Ms.   Jesal Wahi, Adv.
                                      Ms.   Vishakha, Adv.
                                      Ms.   Mamta Singh, Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

SLP (Crl.) Diary No. 9190/2018 Issue fresh notice to the unserved respondent-State. Dasti service, in addition, is permitted.

At the request made by the learned counsel for the NIDHI AHUJA Date: 2018.05.03 16:54:22 IST Reason: respondent, list the matter on 15th May, 2018.

                            (NIDHI AHUJA)                 (MALA KUMARI SHARMA)
                            COURT MASTER                       COURT MASTER