Supreme Court - Daily Orders
Geeta Alias Chandani Umesh Gandhi vs The State Of Maharashtra on 30 August, 2019
Bench: N.V. Ramana, Indira Banerjee, Ajay Rastogi
ITEM NO.11 COURT NO.3 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 for Special Leave to Appeal (C) No.15702/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in WP No. 839/2015 passed by the High Court of Judicature at
Bombay)
GEETA ALIAS CHANDANI UMESH GANDHI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION)
Date : 30-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Sandeep Sudhakar Deshmukh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner. Issue notice.
Liberty is granted to serve the Standing counsel for the State of Maharashtra.
Tag with Special Leave Petition (Civil) No.5273 of 2019.
(VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2019.08.30
16:54:25 IST
Reason: