Supreme Court - Daily Orders
Sadanand Issac Sathe vs The State Of Maharashtra on 31 October, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.38 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14582/2021
(Arising out of impugned final judgment and order dated 19-03-2018
in WP No. 8069/2013 & 30-08-2018 in CA No. 10999/2018 passed by the
High Court Of Judicature At Bombay At Aurangabad)
SADANAND ISSAC SATHE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 94859/2021 - CONDONATION OF DELAY IN FILING)
Date : 31-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Ram Lal Roy, AOR
Mr. N A Tyagi, Adv.
For Respondent(s) Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Yamini Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the State. None appears on behalf of the other respondents.
On going through the judgment assailed in this petitions, we find no point of law is involved which would warrant invoking our jurisdiction under Article 136 of the Constitution of India. Hence, the present petitions are dismissed.
Signature Not Verified Digitally signed by Indu Marwah Date: 2023.11.02Pending applications, if any, shall stand disposed of.
10:10:49 IST Reason: (INDU MARWAH) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR