Supreme Court - Daily Orders
Mohd Shahid Khan vs State Of M.P. (Now Chhattisgarh) on 13 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.27 COURT NO.13 SECTION IVA
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).
7480/2017
(Arising out of impugned final judgment and order dated 19/09/2016
in WA No. 252/2016 passed by the High Court Of Chhatisgarh At
Bilaspur)
MOHD SHAHID KHAN Petitioner(s)
VERSUS
STATE OF M.P. (NOW CHHATTISGARH) AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Fakhruddin, Sr. Adv.
Mr.Raj Kishor Choudhary,Adv.
Ms. Meenu Sharma, Adv.
Mr. Shakeel Ahmad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Documents are taken on record. We do not find any ground to interfere with the impugned order of the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, are also stand disposed of.
Signature Not Verified Digitally signed by SWETA DHYANI (Sweta Dhyani) (Veena Khera) Date: 2017.04.20 01:11:32 IST Reason: Sr. P.A. Court Master