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The State Of Maharashtra vs Pradeep Yashwant Kokade on 10 July, 2023

Author: Vikram Nath

Bench: Vikram Nath

                                                        1

     ITEM NO.43                                 COURT NO.12               SECTION II­A

                                   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). 8705/2020

     (Arising out of impugned final judgment and order dated 29­07­2019
     in WP No. 2607/2019 passed by the High Court Of Judicature At
     Bombay)

     THE STATE OF MAHARASHTRA & ORS.                                      Petitioner(s)

                                                      VERSUS

     PRADEEP YASHWANT KOKADE & ANR.                                       Respondent(s)


     (IA No. 70951/2020 ­ CONDONATION OF DELAY IN FILING SLP, IA
     No. 70952/2020 ­ EXEMPTION FROM FILING O.T. AND IA No. 70953/2020 ­
     PERMISSION TO FILE LENGTHY LIST OF DATES)

     WITH
     Diary No(s). 8965/2020 (II­A)
     (FOR CONDONATION OF DELAY IN FILING SLP ON IA 72840/2020,
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     72842/2020, FOR EXEMPTION FROM FILING O.T. ON IA 72843/2020 AND FOR
     PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 72846/2020)

     Date : 10­07­2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE VIKRAM NATH
                             HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)
                                       Mr. Shreyash Lalit, Adv.
                                       Mr. Siddharth Dharmadhikari, Adv.
                                       Mr. Aaditya Aniruddha Pande, Adv.
                                       Mr. Aaditya Aniruddha Pande, AOR
                                       Mr. Bharat Bagla, Adv.
                                       Mr. Sourav Singh, Adv.
     For Respondent(s)
Signature Not Verified
                                           Mr. Arvind Kumar Sharma, AOR
Digitally signed by
VISHAL ANAND
Date: 2023.07.11
18:45:19 IST
Reason:
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Delay condoned.

2. Exemption Applications are allowed.

3. Leave granted. Hearing expedited.

4. List the appeals on 18th October, 2023.

5. In the meantime, the parties may exchange their pleadings, if any.

6. Let fresh notices be issued indicating therein the next date of hearing of the appeals.

(VISHAL ANAND) (RANJANA SHAILEY) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)