Supreme Court - Daily Orders
Sudhir Daulatchand Kothari vs State Of Maharashtra . on 23 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.40 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(s) for Special Leave to Appeal (C) No(s). 26960/2016
(Arising out of impugned final judgment and order dated 26/08/2016
in WP No. 2608/2016 passed by the High Court of Judicature at
Bombay, Bench at Nagpur)
SUDHIR DAULATCHAND KOTHARI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 23/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. P.Chidambaram,Sr.Adv.
Mr. H.R.Bulani,Adv.
Mr. Satyajit A Desai,Adv.
Ms. Anagha S. Desai,Adv.
Mr. Somanath Padhan,Adv.
Mr. Akash Kakade,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in six weeks.
Dasti service, in addition, is permitted.
(Anita Malhotra) (Renuka Sadana) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.09.23 17:33:35 IST Reason: