Supreme Court - Daily Orders
Arun Gulab Gawali vs The State Of Maharashtra on 10 November, 2022
Bench: Surya Kant, Bela M. Trivedi
1
ITEM NO.26 COURT NO.11 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(s) for Special Leave to Appeal (Crl.) No(s).519/2020
(Arising out of impugned final judgment and order dated 09-12-2019
in CRA No.1061/2012 passed by the High Court of Judicature at
Bombay)
ARUN GULAB GAWALI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
IA No.136832/2020 - APPLICATION FOR PERMISSION
IA No.131292/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No.137113/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No.602/2020 (II-A)
(FOR EXEMPTION FROM FILING O.T. ON IA 3889/2020
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
15082/2021
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
19247/2021
FOR EXEMPTION FROM FILING O.T. ON IA 19248/2021
IA No. 19248/2021 - EXEMPTION FROM FILING O.T.
IA No. 3889/2020 - EXEMPTION FROM FILING O.T.
IA No. 19247/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 15082/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(Crl) No.2327/2020 (II-A)
IA No. 47218/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No.2355/2020 (II-A)
IA No. 48068/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No.2354/2020 (II-A)
IA No. 48066/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(Crl) No.1023/2020 (II-A)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Signature Not Verified
22245/2020
Digitally signed by
satish kumar yadav
Date: 2022.11.12
FOR EXEMPTION FROM FILING O.T. ON IA 22246/2020
12:28:18 IST
Reason:
FOR GRANT OF BAIL ON IA 3734/2021
IA No.22245/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.22246/2020 - EXEMPTION FROM FILING O.T. 2 IA No.3734/2021 - GRANT OF BAIL) SLP(Crl) No.3416/2020 (II-A) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 68772/2020 FOR GRANT OF BAIL ON IA 58514/2022 IA No. 68772/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 58514/2022 - GRANT OF BAIL) SLP(Crl) No.3920/2020 (II-A) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 81594/2020 IA No. 81594/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 10-11-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. R.Basant, Sr.Adv.
Mr. Makarand D.Adkar, Adv.
Mr. Shantanu M.Adkar, Adv.
Ms. Rekha Rani, Adv.
Ms. Bharti Tyagi, AOR Ms. Anitha Shenoy, Sr.Adv.
Mr. Makarand D.Adkar, Adv.
Mr. Shantanu M.Adkar, Adv.
Ms. Rekha Rani, Adv.
Ms. Bharti Tyagi, AOR Mr. Braj Kishore Mishra, Adv.
Mr. Makarand D.Adkar, Adv.
Mr. Shantanu M.Adkar, Adv.
Ms. Rekha Rani, Adv.
Ms. Bharti Tyagi, AOR Mr. Abhisth Kumar, AOR Mr. K.Parmeshwar, Adv.
Mr. Anand Dilip Landge, AOR Mr. Avineesh Jha, Adv.
For Respondent(s) Mr. Raja Thakare, Sr.Adv.
Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Akash Kavade, Adv.
Mr. Bharat Bagla, Adv.
Ms. Kirti Dadheech, Adv.
UPON hearing the counsel the Court made the following O R D E R 3
1. The Office Report dated 02.11.2022 refer to the Order dated 17.08.2022 passed by this Court, directing that the Trial Court Record be summoned immediately and after receipt thereof, the same be digitalized and be shared with the learned counsels for the parties. The Registry was directed to take appropriate steps and place the matter immediately after the needful is done. The Office Report further reveals that a letter dated 15.09.2022 has been received from the Bombay High informing that the Trial Court record contains 2632 pages in vernacular language and the same shall be transmitted to the Registry of this Court after translation of the same.
2. Today, during the course of hearing, we are informed that the translated record is yet to be received by the Registry of this Court. In such circumstances, we direct the Registrar General of the High Court of Judicature at Bombay to expedite the translation of the documents that are in vernacular language and transmit the same to the Registry of this Court without any delay. The Registrar General of the High Court shall, meanwhile, inform the Registry of this Court as to how much time is likely to be taken in translation of the documents into English, so that the schedule for final hearing of these petitions, which are awaiting the receipt of the original record, can be fixed.
3. Post these matters for this limited purpose on 22.11.2022(NMD).
4. The Registry to communicate this order to the Registrar General of the Bombay High Court through E-mail and the response thereof be also received through E-mail., which shall be placed before us on the date fixed for hearing.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)