Supreme Court - Daily Orders
Ramesh Sadhuram Taurani vs The State Of Maharashtra on 9 January, 2018
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.24 COURT NO.9 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). 9729/2017
(Arising out of impugned final judgment and order dated 27-11-2017
in CRLAP No. 1528/2017 passed by the High Court of Judicature at
Bombay)
RAMESH SADHURAM TAURANI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No.135291/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 09-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. Aabad Ponda, Adv.
Mr. Vipin Gogia, Adv.
Ms. Jaspreet Gogia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court of Judicature at Bombay.
Accordingly, the Special Leave Petition stands dismissed. Pending application filed in the matter is also disposed of. However, learned counsel appearing for the petitioner made a Statement before us that his Criminal Appeal bearing No.1006 of 2002 is pending for adjudication before the appropriate Criminal Bench in Bombay High Court as Item No.202 in the list of 4-1-2018. He requests that the High Court may be asked to dispose of the same expeditiously.
In view of the above, we request the Hon'ble Bombay High Court Signature Not Verified to make an endeavour to dispose of the same as expeditiously as Digitally signed by VISHAL ANAND Date: 2018.01.09 possible.
16:09:59 IST Reason:
(VISHAL ANAND) (RENUKA SADANA)
COURT MASTER (SH) ASST.REGISTRAR