Supreme Court - Daily Orders
Kailas Laxman Patil vs The State Of Maharashtra on 5 March, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.42 COURT NO.10 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). 2432/2018
(Arising out of impugned final judgment and order dated 04-08-2017
in CRL.APPLN. No. 2335/2016 passed by the High Court Of Judicature
At Bombay At Aurangabad)
KAILAS LAXMAN PATIL Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(With Interim Relief and IA No.25440/2018-CONDONATION OF DELAY IN
FILING and IA No.25442/2018-EXEMPTION FROM FILING O.T.)
Date : 05-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Atulesh Kumar, AOR
Mr. Sudhakar Dwivedi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by MAHABIR SINGH Date: 2018.03.05 16:52:22 IST Reason: