Supreme Court - Daily Orders
The State Of Maharashtra vs Atmaram Punjaram Wagh on 25 March, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.29 COURT NO.6 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 46746/2018
(Arising out of impugned final judgment and order dated 05-05-2017
in CRLA No. 5577/2015 passed by the High Court Of Judicature At
Bombay At Aurangabad)
STATE OF MAHARASHTRA Petitioner(s)
VERSUS
ATMARAM PUNJARAM WAGH & ORS. Respondent(s)
(IA No.42176/2019-CONDONATION OF DELAY IN FILING and IA
No.42180/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.42179/2019-EXEMPTION FROM FILING O.T. and IA
No.42177/2019-CONDONATION OF DELAY IN REFILING )
Date : 25-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Anoop Kandari, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere in the matter. The special leave petition is dismissed.
Pending applications, if any, shall also stand disposed of.
(INDU MARWAH) (SUMAN JAIN) Signature Not Verified COURT MASTER BRANCH OFFICER Digitally signed by INDU MARWAH Date: 2019.03.25 17:15:43 IST Reason: