Supreme Court - Daily Orders
Mukesh Ramgopal Jaiswal vs The State Of Maharashtra on 6 January, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
ITEM NO.31 Court 4 (Video Conferencing) 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.99/2022
(Arising out of impugned final judgment and order dated 17-12-2021
in WP No.3512/2021 passed by the High Court of Judicature at Bombay
at Nagpur)
MUKESH RAMGOPAL JAISWAL Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.1093/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.1095/2022-EXEMPTION FROM
FILING O.T.)
Date : 06-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sudhir Voditel, Adv.
Mr. Ravindra Bana, AOR
For Respondent(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Kaushal R. Trivedi, Adv.
Mr. Satyajit A. Desai, Adv.
Mr. Satya Kam Sharma, Adv.
Mr. Siddharth Gautam, Adv.
Mr. Himanshu Sharma, Adv.
Ms. Anagha S. Desai, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
2 The Special Leave Petition is accordingly dismissed.
Signature Not Verified3 Pending applications, if any, stand disposed of.
Digitally signed by Chetan Kumar Date: 2022.01.06 17:37:33 IST Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master