The State Of Maharashtra vs Shaikh Mahemud on 27 January, 2022

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Supreme Court - Daily Orders

The State Of Maharashtra vs Shaikh Mahemud on 27 January, 2022

Bench: Hemant Gupta

                                                 1

     ITEM NO.16                Court 11 (Video Conferencing)             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 (C)               No(s).   11652/2021

     (Arising out of impugned final judgment and order dated 24-02-2021
     in WP No. 3983/2020 passed by the High Court Of Judicature At
     Bombay At Aurangabad)

     THE STATE OF MAHARASHTRA                                        Petitioner(s)

                                                VERSUS

     SHAIKH MAHEMUD                                                  Respondent(s)

     (I.R. and IA No.90225/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.90226/2021-EXEMPTION FROM FILING O.T.
     and IA No.90227/2021-APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
     VAKALATNAMA/OTHER DOCUMENT
     IA No. 90227/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
     VAKALATNAMA/OTHER DOCUMENT
     IA No. 129111/2021 - APPLICATION FOR VACATION OF INTERIM ORDER
     IA No. 152921/2021 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 159950/2021 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 157872/2021 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 90225/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 170308/2021 - EXEMPTION FROM FILING O.T. IA No. 159952/2021 - EXEMPTION FROM FILING O.T. IA No. 112764/2021 - EXEMPTION FROM FILING O.T. IA No. 157873/2021 - EXEMPTION FROM FILING O.T. IA No. 90226/2021 - EXEMPTION FROM FILING O.T. IA No. 152925/2021 - EXEMPTION FROM FILING O.T. IA No. 159951/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 112763/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 152922/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 5677/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 27-01-2022 This matter was called on for hearing today.

CORAM :

Signature Not Verified

HON'BLE MR. JUSTICE HEMANT GUPTA Digitally signed by Jayant Kumar Arora Date: 2022.01.29 HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN 12:52:47 IST Reason:

For Petitioner(s) Mr. Rahul Chitnis, Adv.

Mr. Sachin Patil, AOR (Appearnce not given) 2 For Respondent(s) Mr. Ravindra Keshavrao Adsure, AOR Mr. Yash Prashant Sonavane, Adv. Ms. Sakshi Ajit Kale, Adv.

Mr. Digvijay Shivaji Kachare, Adv. Mr. Sidheshwar Namdev Biradar, Adv.

Mr. Siddhartha Bhatnagar, Sr. Adv. Mr. Gaurav Nair, Adv.

Ms. Pranati Bhatnagar, Adv. Mr. Saurabh Chaudhary, Adv. Ms. Anne Mathew, AOR UPON hearing the counsel the Court made the following O R D E R List the matter on 10.02.2022.

The learned counsel for the parties agree that the arguments will be concluded within 1½ hours and the time shall be divided between themselves.

The parties are at liberty to file short written synopsis in the meantime.




(JAYANT KUMAR ARORA)                                (RENU BALA GAMBHIR)
   COURT MASTER                                        COURT MASTER

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