Supreme Court - Daily Orders
Iimelda D' Souza (D) Thr.Lrs vs State Of Goa . on 6 January, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.10 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 15429/2014
(Arising out of impugned final judgment and order dated 20/02/2014
in WP No. 65/2006 passed by the High Court of Judicature at
Bombay)
IIMELDA D' SOUZA (D) THR.LRS Petitioner(s)
VERSUS
STATE OF GOA & ORS. Respondent(s)
(With application for exemption from filing Official Translation
and office report)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. M.N. Krishnamani, Sr. Adv.
Ms. Triveni Potekar, Adv.
Mr. Konark Tyagi, Adv.
Mr. Chander Shekhar Ashri, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
Kalyani Gupta
Date: 2015.01.12
14:33:27 IST
Reason: