Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Chhagan Chandrakant Bhujbal vs Union Of India on 14 March, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.812                              COURT NO.1                 SECTION II-A

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) ...                   Diary No(s).8437/2018

     (Arising out of impugned final judgment and order dated 14-12-2016
     in CRLWP No. 3931/2016 passed by the High Court Of Judicature At
     Bombay)

     CHHAGAN CHANDRAKANT BHUJBAL                                         Petitioner(s)

                                                    VERSUS

     UNION OF INDIA & ORS.                                               Respondent(s)



     Date : 14-03-2018 This petition was MENTIONED today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Petitioner(s)                 Mr. Amit K. Nain, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Let the matter be listed next week before appropriate Bench as per roster, subject to removal of defects, if any.

                         (Subhash Chander)                        (H.S. Parasher)
                            AR-cum-PS                           Assistant Registrar




Signature Not Verified

Digitally signed by
SUBHASH CHANDER
Date: 2018.03.14
16:42:04 IST
Reason: