Supreme Court - Daily Orders
Ramesh Rupabhai Chandana vs The State Of Maharashtra on 14 November, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.7 COURT NO.2 SECTION IIB
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). 8025/2014
(Arising out of impugned final judgment and order dated 30/07/2014
in CRLA No. 913/2014,30/07/2014 in CRLA No. 1020/2009 passed by
the High Court Of Bombay)
RAMESH RUPABHAI CHANDANA Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief and office report)
Date : 14/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Mr. V.M.Vishnu, Adv.
Mr. R. C. Kohli,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order especially when the appeal itself has been listed before the High Court for final hearing in the week commencing 10 th November, 2014. The special leave petition is accordingly Signature Not Verified dismissed.
Digitally signed by Shashi Sareen Date: 2014.11.15 06:06:11 ALMT Reason: (Shashi Sareen) (Veena Khera) Court Master Court Master