Supreme Court - Daily Orders
Pralhad S. Deora vs State Of Mahrashtra . on 4 December, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.21 COURT NO.7 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)...CC No(s).21178/2015
(Arising out of impugned final judgments and orders dated
18/02/2015 in WP No. 10904/2014 and dated 09/10/2015 in RP No.
9731/2015 in WP No. 10904/2014 passed by the High Court of Bombay)
PRALHAD S. DEORA AND ANR. Petitioner(s)
VERSUS
STATE OF MAHRASHTRA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Manoj K. Mishra,Adv.
Mr. Sandeep Kumar Dwivedi, Adv.
Mr. Bheem Pratap Singh, Adv.
Ms. Madhu Bala, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.12.05 14:15:38 IST Reason: (Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master