Supreme Court - Daily Orders
Narendrasinh Keshubhai Zala vs The State Of Gujarat on 13 October, 2017
Author: Navin Sinha
Bench: Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.MP.NOS.65461 & 83329 OF 2017
IN
M.A.NO.460 OF 2017
IN
CRIMINAL APPEAL NO. 1179 OF 2012
NARENDRASINH KESHUBHAI ZALA Appellant(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
O R D E R
In view of the fact that the present is a legal aid matter, and the reasons mentioned in the restoration application, delay in filing the application is condoned.
Application for restoration is allowed and Criminal Appeal No.1179 of 2012 is restored to its original number.
.....…..............J. (NAVIN SINHA) NEW DELHI;
OCTOBER 13, 2017.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2017.10.24 16:24:41 TLT Reason: ITEM NO.13 COURT NO.2 SECTION II-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
IA Nos.65461/2017 and 83329/2017 in M.A.No.460/2017 in Criminal Appeal No(s). 1179/2012 NARENDRASINH KESHUBHAI ZALA Appellant(s) VERSUS THE STATE OF GUJARAT Respondent(s) (FOR RESTORATION and FOR CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION) Date : 13-10-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA [IN CHAMBERS] For Petitioner(s) Mr. Ravi Prakash Mehrotra, AOR Mrs. Deepti R. Mehrotra,Adv. Mr. Vibhu Tiwari,Adv.
Mr. Ankit Agarwal,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R In view of the fact that the present is a legal aid matter, and the reasons mentioned in the restoration application, delay in filing the application is condoned. Application for restoration is allowed and Criminal Appeal No.1179 of 2012 is restored to its original number.
(SAPNA BISHT) (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)