Supreme Court - Daily Orders
Bhimrao Aanandrao Dhonde vs The State Of Maharashtra on 19 February, 2014
ITEM NO.MM-13A COURT NO.13 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 (Civil) No(s).4831/2014
(From the judgement and order dated 10/01/2014 in WP No.3985/2013 of The
HIGH COURT OF BOMBAY AT AURANGABAD)
BHIMRAO AANANDRAO DHONDE & ORS Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment,permission to file additional documents,exemption from filing O.T.
and prayer for interim relief and office report)
Date: 19/02/2014 This Petition was called on for mentioning today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R.N. Dhork, Sr.Adv.
Mr. M.Y. Deshmukh,Adv.
Mr. B.T. Bodkhe, Adv.
Mr. Yatin M. Jagtap, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
We have heard learned counsel for the petitioners.
No ground for interference is made out under Article 136 of the Constitution of India.
The special leave petition is dismissed.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
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