Supreme Court - Daily Orders
Brijlal Fattehsingh Banote vs The State Of Maharashtra on 6 August, 2021
Bench: Navin Sinha, R. Subhash Reddy
ITEM NO.24 Court 9 (Video Conferencing) 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 15500/2021
(Arising out of impugned final judgment and order dated 07-06-2019
in CRLA No. 390/2016 passed by the High Court of Judicature at
Bombay at Nagpur)
BRIJLAL FATTEHSINGH BANOTE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.84225/2021-CONDONATION OF DELAY
IN FILING )
Date : 06-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. A. Sirajudeen Sr. Adv.
Mr. Tilak Raj Pasi. Adv.
Mr. Satyapal Khushal Chand Pasi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the judgment and order passed by the High Court. The Special Leave Petition is dismissed.
Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rachna Date: 2021.08.06 16:38:19 IST Reason: (NEETA SAPRA) (DIPTI KHURANA) COURT MASTER COURT MASTER