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Rajesh Hariram Alagh vs State Of Maharashtra on 11 April, 2016

Bench: Anil R. Dave, Adarsh Kumar Goel, Prafulla C. Pant

     ITEM NO.3                            COURT NO.2                 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) No(s).35903/2015

     (Arising out of impugned final judgment and order dated 01/12/2015
     in WP No.7968/2014 passed by the High Court Of Bombay At
     Aurangabad)

     RAJESH HARIRAM ALAGH                                               Petitioner(s)

                                                    VERSUS

     STATE OF MAHARASHTRA & ORS                       Respondent(s)
     (with appln.(s) for permission to file additional documents and
     interim relief and office report)

     Date : 11/04/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                           HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                Mr. Sudhanshu S. Choudhari,Adv.
                                      Mr. Vatsalya Vigya,Adv.
                                      Mr. Rajat Kapoor,Adv.

     For Respondent(s)                Mr. Sanjay Kharde,Adv.
                                      For Mr. Sunil Kumar Verma,Adv.

     State                            Mr. Venkata Krishna Kumar,Adv.
                                      For Mr. N.R. Katneshwarkar,Adv.

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

List the matter on 25th April, 2016. Additional grounds be placed on record along with copy of the impugned order.

Interim relief granted earlier shall continue till 29th April, 2016.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Reason: