Supreme Court - Daily Orders
The State Of Maharashtra vs Paramjitsingh Kalsi on 3 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.11 COURT NO.1 SECTION IX
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 (CIVIL) ... Diary No(s).16283/2018
(Arising out of impugned final judgment and order dated 23082017
in PIL No.1/2016 passed by the High Court Of Judicature At Bombay,
Nagpur Bench)
THE STATE OF MAHARASHTRA & ORS. Petitioner(s)
VERSUS
PARAMJITSINGH KALSI Respondent(s)
(FOR ADMISSION and I.R. and IA No.82106/2018CONDONATION OF DELAY IN FILING and IA No.82107/2018EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 03072018 This petition was called on for hearing 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. Nishant Ramakantrao Katneshwarkar,Adv.[AOR] For Respondent(s) --
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Heard Mr. Katneshwarkar, learned counsel for the petitioners.
Having heard him at length, we think it appropriate only to clarify that the High Court has issued directions to the State to take a policy decision and, therefore, we are not inclined to interfere with the impugned order.
The Special Leave Petition is accordingly disposed of. Pending applications, if any, be deemed to have been disposed Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.07.03 16:49:20 IST Reason: of.
(Subhash Chander) (H.S. Parasher)
ARcumPS Assistant Registrar