Supreme Court - Daily Orders
Laxmibai Jayram Utekar vs The State Of Maharashtra . on 12 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.31 COURT NO.3 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). 12831/2016
(Arising out of impugned final judgment and order dated 31/03/2016
in CRA No. 65/2016 passed by the High Court Of Bombay)
LAXMIBAI JAYRAM UTEKAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 12/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Arvind S. Avhad,Adv.
For Respondent(s) Mr. Sushil Kumar Jain, Sr. Adv.
Dr. Vinod Kumar Tewari,Adv.
Mr. A. Mirza, Adv.
Mr. Abhinav Gupta, Adv.
Mr. Apurv Taran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
As a sequel to the above, pending miscellaneous Signature Not Verified application, if any, also stands disposed of.
Digitally signed by PARVEEN KUMAR Date: 2016.05.12 17:15:16 IST Reason: (Renuka Sadana) (Parveen Kumar)
Court Master AR-cum-PS