Supreme Court - Daily Orders
Monica Sumit Ujjain vs Sanchu M. Menon on 1 May, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.27 COURT NO.15 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). 9074/2023
(Arising out of impugned final judgment and order dated 02-08-2022
in CRLRA No. 394/2015 passed by the High Court Of Judicature At
Bombay)
MONICA SUMIT UJJAIN Petitioner(s)
VERSUS
SANCHU M. MENON & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.80408/2023-CONDONATION OF DELAY
IN FILING)
Date : 01-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mrs. Nanita Sharma, AOR
Mr. Vivek Sharma, Adv.
Mr. Faeek Ul Farooq, Adv.
Mr. Harshit S.,Adv.
Mrs. Vandana Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mrs. Nanita Sharma, learned counsel appearing for the petitioner, submits that although it was a casual loan that was given, the High Court has erroneously focussed on the requirement of licence for the transaction in-question. The complainant is not in the money lending business and does not, therefore, require a licence, under the Maharashtra Money-Lending (Regulation) Act, 2014.
Issue notice, returnable within four weeks. Initially, dasti notice is also permitted.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.05.02 (MAHABIR SINGH) 18:15:43 IST Reason: (KAMLESH RAWAT) AR-CUM-PS ASSISTANT REGISTRAR