Supreme Court - Daily Orders
Kiran Gokuldas Kalantry vs State Of Maharashtra on 24 January, 2014
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ITEM NO.9 COURT NO.9 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)........./2013
CRL.M.P. NO.26860
(From the judgement and order dated 05/04/2013 in CRL.A. No.548/2012, of
The HIGH COURT OF BOMBAY)
KIRAN GOKULDAS KALANTRY Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP and office
report)
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Navin Prakash,Adv.
Mr. Abhishek Vikas, Adv.
For Respondent(s) Mr. Vivek Narayan Sharma,Adv.
Mr. Ajayindra Sangwan, Adv.
Mr. Ajay Singh, Adv.
UPON hearing counsel the Court made the following
O R D E R
Delay condoned. The special leave petition is dismissed.
| (Sanjay Kumar) Court Master| (Indu Satija) |
| |Assistant Registrar |
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