Supreme Court - Daily Orders
Chhagan Chandrakant Bhujbal vs Union Of India on 2 May, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.13 COURT NO.17 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2780/2018
(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)
(IA No. 33989/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 52486/2018 - INTERVENTION APPLICATION) WITH SLP(Crl) No. 9786/2018 (IA No. 155925/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s). 1473/2019 (IA No. 24687/2019 - CONDONATION OF DELAY IN FILING IA No. 24691/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 02-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Devanshu Yadav,Adv.
Ms. Anju Khadiya,Adv.
Mr. Amit K. Nain, AOR Mr. Rajan Kumar Chourasia,Adv. Ms. Shradha Deshmukh, Adv. Mr. Rajat Nair, Adv.
Mr. Zoheb Hussain, Adv. Ms. Nisha Bagchi, Adv.
Mr. Annam Venkatesh, Adv.Signature Not Verified
Mr. Mukesh Kumar Maroria, AOR Digitally signed by Anita Malhotra Date: 2023.05.04 10:12:11 IST Reason: 1 For Respondent(s) Mr. Rajan Kumar Chourasia,Adv.
Ms. Shradha Deshmukh, Adv. Mr. Rajat Nair, Adv.
Mr. Zoheb Hussain, Adv. Ms. Nisha Bagchi, Adv.
Mr. Annam Venkatesh, Adv. Mr. Mukesh Kumar Maroria, AOR Ms. Diksha Rai, AOR Mr. Ankit Agarwal, Adv. Ms. Ragini Pandey, Adv. Mr. Prateek Dhankhar, Adv. Mr. Sajal Yadav,Adv.
Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv.
Ms. Shreya Saxena, Adv. Ms. Yamini Singh, Adv.
Mr. Sourav Singh, Adv.
Dr. Sushil Balwada, AOR UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by the learned counsel for the petitioner seeking adjournment, as prayed, the petitions are adjourned for four weeks.
(ANITA MALHOTRA) (RAVINDER KUMAR)
AR-CUM-PS COURT MASTER
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