Supreme Court - Daily Orders
Atul Daulatraj Desai vs State Of Maharashtra on 11 July, 2016
Bench: Dipak Misra, C. Nagappan
O U T T O D A Y
ITEM NO.51 COURT NO.4 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)......CC 12736/2016
(Arising out of impugned final judgment and order dated 07/07/2016
in WP No. 7745/2016 passed by the High Court of Bombay)
ATUL DAULATRAJ DESAI Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/copy as well as plain
copy of the impugned order and permission to file SLP without
c/copy as well as plain copy of impugned order and office report)
Date : 11/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Abhinav Ramkrishna, AOR
Mr. Utkarsh Tewari, Adv.
Mr. Purvish J. Malkan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Let this matter be listed on 25th July, 2016, by which time the learned counsel appearing for the petitioner shall obtain the judgment delivered by the High Court of Judicature at Bombay.
Status quo, as on today, shall be maintained till the next date of hearing.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.07.11 13:42:49 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master