Supreme Court - Daily Orders
Sayyed Mansoor Kadri vs State Of Maharashtra on 6 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.16 COURT NO.7 SECTION IIA
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). 3422/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/02/2016
IN CRLWP NO. 170/2016 PASSED BY THE HIGH COURT OF BOMBAY AT
AURANGABAD)
SAYYED MANSOOR KADRI PETITIONER(S)
VERSUS
STATE OF MAHARASHTRA RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. S.S. Kazi, Adv.
Mr. Zafar Sadiq, Adv.
Mr. Balraj Dewan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2016.05.07
10:15:45 IST
Reason: