Supreme Court - Daily Orders
Vishwajeet Kerba Masalkar vs The State Of Maharashtra on 31 January, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.35 COURT NO.1 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). 45707/2019
(Arising out of impugned final judgment and order dated 23-07-2019
in CONFC No. 2/2016 passed by the High Court Of Judicature At
Bombay)
VISHWAJEET KERBA MASALKAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.15189/2020-CONDONATION OF DELAY
IN FILING and IA No.15194/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.15191/2020-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 31-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Ms. Payoshi Roy, Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.02.01 13:31:09 IST Reason: