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Supreme Court - Daily Orders

Munna Alias Ravindrasingh Dilipsingh ... vs The State Of Maharashtra on 27 November, 2018

Bench: Arun Mishra, Vineet Saran

     ITEM NO.9                           COURT NO.7                 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(s) for Special Leave to Appeal (Crl.) No(s).5048/2018

     (Arising out of impugned final judgment and order dated 21-11-2017
     in CRLA No.151/1999 passed by the High Court Of Judicature At
     Bombay At Aurangabad)

     MUNNA ALIAS RAVINDRASINGH DILIPSINGH PARIHAR                     Petitioner(s)

                                                 VERSUS

     THE STATE OF MAHARASHTRA & ORS.                    Respondent(s)
     (With appln. for permission to file addl. documents/facts)

     WITH
     SLP(Crl.) No.4201/2018 (II-A)
     (With appln. for exemption from filing c/c of the impugned
     judgment)

     SLP(Crl.) No.5050/2018 & SLP(Crl) No. 5049/2018 (II-A)
     (With appln.(s) for exemption from filing O.T.)

     Date : 27-11-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ARUN MISHRA
                         HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)             Mr.   Mukul Rohatagi,Sr.Adv.
                                   Mr.   Huzefa Ahamadi,Sr.Adv.
                                   Mr.   Sourabh Kirpal,Adv.
                                   Mr.   Dilip Annasaheb Taur,AOR
                                   Mr.   Amol Deshmukh,Adv.
                                   Ms.   Heena Khan,Adv.

                                   Mr.   R. Basant,Sr.Adv.
                                   Mr.   Abhay Anil Anturkar,Adv.
                                   Mr.   Arun Poomulli,Adv.
                                   Dr.   R.R. Deshpande,AOR

                                   Mr.   R. Venkataramani,Sr.Adv.
                                   Mr.   Anish R. Shah,AOR
                                   Mr.   Yashraj Bundela,Adv.
                                   Mr.   Praveen Vignesh,Adv.
Signature Not Verified
                                   Ms.   Astha Deep,Adv.
Digitally signed by
SARITA PUROHIT
Date: 2018.11.29
                                   Mr.   Nicholas Choudhury,Adv.
11:06:13 IST
Reason:                            Mr.   Brij Kishor Sah,Adv.
                                   Mr.   Gautam Prabhakar,Adv.
                                   Mr.   Aditya P. Khanna,Adv.
                                   Ms.   Amandeep Kaur,Adv.
                                                                                   ..2/-
                                  .2.

                    Mr.   S. Nagamuthu,Sr.Adv.
                    Mr.   Shivaji M. Jadhav,Adv.
                    Ms.   Astha Deep,Adv.
                    Mr.   Nicholas Choudhury,Adv.
                    Mr.   Brij Kishor Sah,Adv.
                    Mr.   Gautam Prabhakar,Adv.
                    Mr.   Aditya P. Khanna,Adv.
                    Ms.   Amandeep Kaur,Adv.
                    For   Mr. A. Radhakrishnan,AOR

For Respondent(s)


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

We are not inclined to interfere in the matters. The special leave petitions are, accordingly, dismissed.

Pending applications stand disposed of.




     (Jagdish Chander)                        (Sarita Purohit)
       Branch Officer                            AR-cum-PS