Supreme Court - Daily Orders
Dhaya Gomya Paradhi vs The State Of Maharashtra on 14 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.39 COURT NO.5 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) Diary No(s). 39185/2018
(Arising out of impugned final judgment and order dated 07-12-2012
in CRA No. 967/2005 passed by the High Court Of Judicature At
Bombay)
DHAYA GOMYA PARADHI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.175790/2018-CONDONATION OF DELAY
IN FILING and IA No.175791/2018-CONDONATION OF DELAY IN REFILING)
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. A.T.M. Rangaramanujam, Sr. Adv.
Mr. Rajat Sharma, Adv.
Mrs. S. Usha Reddy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.12.15 12:32:56 IST Reason: