Supreme Court - Daily Orders
Rajendra Anant Varik vs Govind B. Prabhugaonkar on 24 April, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.30 COURT NO.12 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. 4728/2023
(Arising out of impugned final judgment and order dated 07-01-2023
in CRLA No. 53/2017 passed by the High Court of Judicature at
Bombay At Goa)
RAJENDRA ANANT VARIK Petitioner(s)
VERSUS
GOVIND B. PRABHUGAONKAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.75860/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 24-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Ivo Dcosta, Adv.
Mr. Abreu Lobo, Adv.
Mr. Gajendra Singh Negi, Adv.
Mr. Sahil Tagotra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner brings to our notice that the cheque amount as ordered by the trial court Rs.2,30,000/- has been paid to the respondent on 21.04.2023. In that view of the matter, the question relating to the sentence as imposed would arise for consideration herein.
Hence, issue notice to the respondent.
In the meantime, there shall be interim stay of the sentence of imprisonment.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.04.24 18:04:19 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR