Supreme Court - Daily Orders
Mohammad Shoib vs The State Of Uttar Pradesh on 19 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.44 COURT NO.12 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). 1136/2015
(Arising out of impugned final judgment and order dated 19-01-2015
in WP No. 767/2015 passed by the High Court Of Judicature At
Allahabad)
MOHAMMAD SHOIB & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(IA No.138661/2017-STAY APPLICATION ) WITH SLP (Crl) No. 2034/2015 (II) T.P.(C) No. 1438/2015 (XVI -A) Date : 19-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. A.J. Nasir, Adv.
Mr. A.N. Sharma, Adv.
Mohd. Zubair, Adv.
Mr. Zameer Ahmed, Adv. Mr. Sajid Ali, Adv.
Netrapal Chauhan, Adv. Mohd. Salman, Adv.
Mr. Nirnimesh Dube, AOR Mr. Parvez Dabas, Adv. Uzmi Jameel Hussain, Adv. Mr. Pulkit Chandran, Adv. Mr. Shakil Ahmed Syed, AOR For Respondent(s) Mr. Vishwa Pal Singh, Adv.
Mr. Surjeet Singh, Adv. Mr. Sanjay Kr. Tyagi, Adv.
Mr. Abhisth Kumar, AOR Mr. Shakil Ahmed Syed, AOR Mr. S. Gowthaman, AOR Mr. Nirnimesh Dube, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by ASHA SUNDRIYAL Date: 2018.02.19 O R D E R 16:47:49 IST Reason: Adjourned for four weeks.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER