Supreme Court - Daily Orders
Anil Ankush Gadekar vs The State Of Maharashtra on 28 September, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.1 COURT NO.12 SECTION IIA
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.)........... of 2015
CRLMP No(s). 16025/2015
(Arising out of impugned final judgment and order dated 23/03/2015
in CRLA No. 232/2009 passed by the High Court of Bombay)
ANIL ANKUSH GADEKAR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
CRLMP. 16025/2015(with c/delay in refiling SLP)
Date : 28/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Anand Handge, Adv.
Mr. Ravindra Keshavrao Adsure,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the special leave petition is condoned.
(SWETA DHYANI) (TAPAN KUMAR CHAKRABORTY)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.09.29
17:10:14 IST
Reason: