Supreme Court - Daily Orders
Sumermal Mishrimal Bafna vs State Of Maharashtra . on 2 January, 2014
l
ITEM NO.22 COURT NO.13 SECTION IIA
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).10129/2013
(From the judgement and order dated 10/10/2013 in CRLWP No.2964/2012, of
The HIGH COURT OF BOMBAY)
SUMERMAL MISHRIMAL BAFNA Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(With appln(s) for ex-Parte stay,exemption from filing c/c of the impugned
Judgment,exemption from filing O.T.)
Date: 02/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE MADAN B. LOKUR
For Petitioner(s)
Mr. Shyam Divan, Sr. Adv.
Mr. Jatin Zaveri,Adv.
Mr. Vivek N. Kantawala, Adv.
Mr. Suresh M. Bafna, Adv.
Mr. Neel Kamal Mishra, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is dismissed.
|(Vishal Anand) | |(Indu Pokhriyal) | |Court Master | |Court Master |