Supreme Court - Daily Orders
Rajesh Hariram Alagh vs State Of Maharashtra on 16 December, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy
SLP(C) No. …...CC 22304/2015
ITEM NO.601 COURT NO.6 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 for Special Leave to Appeal (C) No........./2015
CC No. 22304/2015
(Arising out of impugned final judgment and order dated 01/12/2015
in WP No. 7968/2014 passed by the High Court of Judicature at
Bombay Bench at Aurangabad)
RAJESH HARIRAM ALAGH Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With application for exemption from filing certified copy as well
as plain copy of the impugned order, permission to file SLP without
certified copy as well as plain copy of impugned order and interim
relief)
Date : 16/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sudhanshu S. Choudhari, A.O.R.
Mr. Vatsalya Vigya, Adv.
Mr. Rajat Kapoor, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on board.
Permission to file Special Leave Petition without certified copy as well as plain copy of the impugned order is granted.
Signature Not Verified Application seeking exemption from filing Digitally signed by Narendra Prasad Date: 2015.12.17 16:44:02 IST Reason: official translation is allowed. PAGE No. 1 of 2 SLP(C) No. …...CC 22304/2015
Application seeking permission to file additional documents is granted and the same are taken on record.
Issue notice returnable in four weeks. Dasti service, in addition, is permitted to be effected on the respondents.
In the meantime, petitioner to take steps to file the certified copy of the impugned order.
Status quo as of today shall be maintained by the parties pending further orders.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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