Supreme Court - Daily Orders
Abdul Latif vs The State Of Assam on 11 September, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
ITEM NO.14 Court 3 (Video Conferencing) SECTION II
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). 3866/2020
(Arising out of impugned final judgment and order dated 17-02-2020
in AB No. 4288/2019 passed by the Gauhati High Court)
ABDUL LATIF Petitioner(s)
VERSUS
THE STATE OF ASSAM Respondent(s)
(FOR ADMISSION and I.R. )
Date : 11-09-2020 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Parthiv Goswami, Adv.
Ms. Palak Mahajan, Adv.
Mr. Rahul Pratap, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We are not inclined to entertain the special leave petition under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, stand disposed of accordingly.
Signature Not Verified Digitally signed by (GULSHAN KUMAR ARORA) ARJUN BISHT Date: 2020.09.11 19:22:32 IST (SAROJ KUMARI GAUR) Reason: AR-CUM-PS COURT MASTER