Supreme Court - Daily Orders
Chhagan Chandrakant Bhujbal vs Union Of India on 13 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.44 COURT NO.7 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 for Special Leave to Appeal (Crl.) No. 2780/2018
(Arising out of impugned final judgment and order dated
14-12-2016 in CRLWP No. 3931/2016 passed by the High Court Of
Judicature At Bombay)
CHHAGAN CHANDRAKANT BHUJBAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for intervention)
Date :13-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sajal Yadav, Adv.
Mr. Ashish Batra, Adv.
Mr. Wattan Sharma, Adv.
Mr. Amit K. Nain, AOR
For Respondent(s) Mr. K.K. Venugopal, A.G.
Mr. Aman Lekhi, ASG
Ms. Nisha Bagchi, Adv.
Ms. Shardha Deshmukh, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Satbir Singh, Adv.
Dr. Sushil Balwada, Adv.
Mr. Nishant R. Katneshwarkar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List in the month of July, 2018.
The application for bail pending before the Bombay High Court may be dealt with expeditiously.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.04.13 16:45:05 IST Reason:[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar