Supreme Court - Daily Orders
Nanuki Prasad vs Union Of India on 21 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.28 COURT NO.5 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 231/2019
(Arising out of impugned final judgment and order dated 12-09-2018
in SCRLA No. 2192/2010 passed by the High Court Of Gujarat At
Ahmedabad)
NANUKI PRASAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA NO. 146109/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
(IA NO. 146107/2018-EXEMPTION FROM FILING O.T.)
Date : 21-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Mithilesh Kumar Singh, AOR
Ms. Manju Singh, Adv.
Mr. Jaigop B., Adv.
T. Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing proof of surrender is condoned.
The Special Leave Petition is dismissed.
Pending applications, if any, stand disposed of.
(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.22 09:43:00 IST Reason: