Supreme Court - Daily Orders
Sau. Yojna Bharat Mail vs State Of Maharashtra . on 2 February, 2015
Bench: J. Chelameswar, Rohinton Fali Nariman
ITEM NO.27 COURT NO.7 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). 2490/2015
(Arising out of impugned final judgment and order dated 22/12/2014
in WP No. 10961/2014 passed by the High Court Of Bombay At
Aurangabad)
SAU. YOJNA BHARAT MAIL Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Mr. Sudhanshu S. Choudhari, Adv.
Mr. Vatsalya Vigya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(R.NATARAJAN) (INDU BALA KAPUR)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2015.02.04
16:42:54 IST
Reason: