Supreme Court - Daily Orders
Rajesh Hariram Alagh vs State Of Maharashtra on 1 February, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
ITEM NO.7 COURT NO.2 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(s) for Special Leave to Appeal (C) No(s).35903/2015
(Arising out of impugned final judgment and order dated 01/12/2015
in WP No.7968/2014 passed by the High Court Of Judicature at
Bombay, Bench At Aurangabad)
RAJESH HARIRAM ALAGH Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Vatsalya Vigya,Adv.
Mr. Rajat Kapoor,Adv.
For Respondent(s) Mr. Sunil Kumar Verma,Adv.
State Mr. Shashibhushan P. Adgaonkar,Adv.
For Mr. Nishant R. Katneshwarkar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, list the matter on 4th March, 2016.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.02.02 16:22:13 IST Reason: