Supreme Court - Daily Orders
Manishbhai Kalubhai Lathiya vs The State Of Gujarat on 17 March, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.12 COURT NO.3 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. 3078/2023
(Arising out of impugned final judgment and order dated 23-12-2022
in CRLMA No. 13073/2022 passed by the High Court of Gujarat at
Ahmedabad)
MANISHBHAI KALUBHAI LATHIYA Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(With IA No.48077/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.48078/2023-EXEMPTION FROM FILING O.T.)
Date : 17-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Puneet Jain, Adv.
Mr. B. M. Mnagukiya, Adv.
Mr. Umang Mehta, Adv.
Ms. Shruti Singh, Adv.
Ms. Christi Jain, Adv.
Mr. Yogit Kamat, Adv.
Mr. Manu Arora, Adv.
Ms. Akriti Sharma, Adv.
Ms. Christi Jain, AOR
For Respondent(s) Mr. Sameer Kumar, AOR
Mr. Shahrukh Ahmad, Adv.
Mr. Mandeep Baisala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
We only make it clear that it will be open to the petitioner to move at a later stage. Further, the observations contained in the impugned order are made for Signature Not Verified the purpose of disposing of the application.
Digitally signed by Nidhi Ahuja Date: 2023.03.21 10:37:37 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR