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Shagun Mahila Audyogik Sahakari ... vs The State Of Maharashtra on 24 September, 2021

Bench: Dinesh Maheshwari, Vikram Nath

     ITEM NO.11                    Court 16 (Video Conferencing)             SECTION IX

                                   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 (C)                   No(s).   14739/2021

     (Arising out of impugned final judgment and order dated 27-08-2021
     in WP No. 1632/2021 passed by the High Court Of Judicature At
     Bombay At Nagpur)

     SHAGUN MAHILA AUDYOGIK SAHAKARI SANSTHA MARYADIT                    Petitioner(s)

                                                     VERSUS

     THE STATE OF MAHARASHTRA & ORS.                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.118595/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.118596/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 24-09-2021 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)                 Mr.   Dhruv Mehta, Sr. Adv.
                                       Mr.   Hrishikesh S. Chitaley, Adv.
                                       Mr.   Vijay Kari Singh, Adv.
                                       Mr.   Rajat Joseph, AOR

     For Respondent(s)                 Mr. Sachin Patil, AOR
                                       Mr. Rahul Chitnis, Adv.
                                       Mr. Aaditya A. Pande, Adv.
                                       Mr. Geo Joseph, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.

The petition seeking special leave to appeal is, accordingly, dismissed.

All pending applications stand disposed of.

(POOJA SHARMA) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER