Supreme Court - Daily Orders
Parag Rughani vs The State Of Maharashtra on 22 September, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.10 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 18139/2017
(Arising out of impugned final judgment and order dated 16-02-2017
in WP No. 13403/2016 passed by the High Court of Judicature at
Bombay)
PARAG RUGHANI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 22-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Archit M.Jayakar,Adv.
Mr. Rahil Jhaveri,Adv.
Mr. Arvind S. Avhad, 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 in the impugned judgment passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.09.23
11:55:21 IST
Reason: