Supreme Court - Daily Orders
Sandeep Sunil Kumar Loharia vs Jawahar Chellaram Bijlani @ Suresh ... on 18 January, 2019
Bench: Chief Justice, L. Nageswara Rao, Dinesh Maheshwari
ITEM NO.38 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) NO(S)…………………../2019
DIARY NO(S). 380/2019
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-12-2018
IN WP NO. 4617/2018 PASSED BY THE HIGH COURT OF JUDICATURE AT
BOMBAY)
SANDEEP SUNIL KUMAR LOHARIA PETITIONER(S)
VERSUS
JAWAHAR CHELLARAM BIJLANI @ SURESH BIJLANI & ANR. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.3280/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT AND IA NO.3281/2019-EXEMPTION FROM
FILING O.T. AND IA NO.3279/2019-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) )
Date : 18-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. B.H. Marlapalle, Sr. Adv.
Mr. Vinay Navare, Adv.
Dr. Ravindra S. Chingale, Adv.
Ms. Gwen Karthika, Adv.
Ms. Abha R. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Permission to file Special Leave Petition is granted.
Exemption from filing certified copy of the impugned order and O.T. is granted.
We are not inclined to interfere. The Special Leave Signature Not Verified Petition is accordingly dismissed.
Digitally signed by VINOD LAKHINA Date: 2019.01.18 16:48:27 IST Reason: [VINOD LAKHINA] [ANAND PRAKASH] AR-cum-PS BRANCH OFFICER