Supreme Court - Daily Orders
Dr. Aspi Behram Balsara vs The State Of Jharkhand on 5 September, 2022
Bench: Dinesh Maheshwari, M.M. Sundresh
ITEM NO.60 COURT NO.11 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 for Special Leave to Appeal (Crl.) No. 8036/2022
(Arising out of impugned final judgment and order dated 21-06-2021
in CRMP No. 3725/2019 passed by the High Court of Jharkhand at
Ranchi)
DR. ASPI BEHRAM BALSARA Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R.; IA No. 107706/2022 - EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No. 107705/2022 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 05-09-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Pawan Prakash Pathak, Adv.
Mr. Prakash Sharma, Adv.
Ms. Prakrati Raj, Adv.
Mr. Arup Banerjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner and having perused the material placed on 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. Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.09.06 11:33:09 IST Reason:
(NEETA SAPRA) (RANJANA SHAILEY)
COURT MASTER (SH) COURT MASTER (NSH)