Supreme Court - Daily Orders
Prakash Nishad @ Kewat Zinak Nishad vs The State Of Maharashtra on 20 April, 2023
Bench: B.R. Gavai, Vikram Nath, Sanjay Karol
ITEM NO.102 COURT NO.8 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
Petition(s) for Special Leave to Appeal (Crl.) Nos.11009-11010/2015
(Arising out of impugned final judgment and order dated 13-10-2015
in CRLAP No.88/2015, 14-10-2015 in CONFC No.4/2014, 14-10-2015 in
CRLAP No.88/2015, 13-10-2015 in CONFC No.4/2014, 13-10-2015 in SC
No.407/2010 passed by the High Court Of Judicature At Bombay)
PRAKASH NISHAD @ ZINAK KEWAT NISHAD Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(IA No.122333/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. B.H. Marlapalle, Sr. Adv.
Ms. Pratiksha Basarkar, Adv.
Mr. Rishad Ahmed Chowdhury, AOR
Mr. Avinish Kumar Saurabh, Adv.
Ms. Anuja Mishra, Adv.
For Respondent(s) Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Ms. Shreya Saxena, Adv.
Ms. Yamini Singh, Adv.
Mr. Sourav Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Arguments concluded.
Judgment reserved.
Learned counsel for the parties are permitted to file their short notes within two days.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.04.20 13:57:01 IST Reason:(ARJUN BISHT) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)