Supreme Court - Daily Orders
Shubhak Jamnadas Mapara vs The State Of Maharashtra on 24 February, 2020
Bench: N.V. Ramana, V. Ramasubramanian
ITEM NO.18 COURT NO.2 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.1566/2020
(Arising out of impugned final judgment and order dated 25-10-2019
in ABA No. 2385/2019 passed by the High Court of Judicature at
Bombay)
SHUBHAK JAMNADAS MAPARA Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.21068/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.21067/2020-EXEMPTION FROM
FILING O.T.)
Date : 24-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Seshatalpa Sai Bandaru, AOR (Not present)
For Respondent(s)
UPON perusing the papers the Court made the following
O R D E R
The matter was called out twice but none appeared on behalf of the petitioner.
Hence, the Special Leave Petition is dismissed for non- prosecution.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.02.25 15:34:33 IST Reason: