Supreme Court - Daily Orders
The State Of Maharashtra vs Shaikh Ismail Shaikh Ibrahim on 9 September, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.14 Court 14 (Video Conferencing) 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). 13574/2021
(Arising out of impugned final judgment and order dated 26-05-2020
in WP No. 7428/2016 passed by the High Court Of Judicature At
Bombay At Aurangabad)
THE STATE OF MAHARASHTRA & ORS. Petitioner(s)
VERSUS
SHAIKH ISMAIL SHAIKH IBRAHIM Respondent(s)
(FOR ADMISSION and I.R. and IA No.109865/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.109866/2021-EXEMPTION FROM
FILING O.T. and IA No.109868/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 09-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
Mr. Aaditya A.Pande, Adv.
Mr. Geo Joseph, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Dasti service, in addition, is permitted. Tag with SLP(C)No.9426/2021. (NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by NEETU KHAJURIA Date: 2021.09.11 11:54:54 IST Reason: