Supreme Court - Daily Orders
Romesh Mirakhur vs The State Of Maharashtra on 16 January, 2020
Bench: S. Abdul Nazeer, Deepak Gupta
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ITEM NO.7 COURT NO.14 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). 819/2018
(Arising out of impugned final judgment and order dated 12-10-2017
in CRLWP No. 59/2016 passed by the High Court Of Judicature At
Bombay)
ROMESH MIRAKHUR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and IA No.12755/2018-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.15524/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS )
Date : 16-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. S. Venkatramani, Sr. Adv.
Mr. Pankaj Kumar Singh, Adv.
Ms. Bimla Sharma, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
Mr. Yash Raj Bundela, Adv.
For Respondent(s) Mr. Sachin Patil, AOR
Mr. Rahul Chitnis, Adv.
Mr. Aditya Pande, Adv.
Mr. Saurabh Mishra, Adv.
Ms. Suhasini Sen, Adv.
Mr. A.K. Sharma, AOR
Mr. Dushyant Dave, Sr. Adv.
Signature Not Verified
Mr. Vipin Kumar Jai, AOR
Mr. Vipul Jai, Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2020.01.18
10:01:00 IST
Reason: Ms. Shailly D., Adv.
Mr. Mukesh Kumar Maroria, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, we do not find any merit in this Special Leave Petition.
Accordingly, the Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(RACHNA) (RAJINDER KAUR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER