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Dipen Ramaji Bamaniya vs Union Territory Of Daman And Diu And ... on 7 January, 2025

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     ITEM NO.4                          COURT NO.8                  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).16059/2024
     [ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29-08-2024
     IN CRLA NO. 3918/2023 PASSED BY THE HIGH COURT OF JUDICATURE AT
     BOMBAY]

     DIPEN RAMAJI BAMANIYA                                                 PETITIONER(S)

                                                  VERSUS

     UNION TERRITORY OF DAMAN AND DIU
     AND DADRA AND NAGAR HAVELI & ORS.                                      RESPONDENT(S)

     (IA No.265573/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.265574/2024-EXEMPTION FROM FILING O.T.
      IA No. 265573/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 265574/2024 - EXEMPTION FROM FILING O.T.) Date : 07-01-2025 This matter was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) Mr. Prakash Deu Naik, Sr. Adv.

Mr. Abhishek Bharti, Adv. Mr. Pawan Mali, Adv.

Mr. Balaji Srinivasan, AOR Ms. Aarti Mahto, Adv.

For Respondent(s) Mr. Shrirang B. Varma, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Harish Pandey, Adv.

Mr. Shashwatparihar, Adv. Mr. S.N.Terdal, AOR.

UPON hearing the counsel the Court made the following O R D E R 10:12:48 IST Reason:

Learned counsel for the respondent No.1 has  2 sought for some time to file his Vakalatnama as well as counter affidavit.

Hence, list on 18.02.2025.

(B. LAKSHMI MANIKYA VALLI) (DIVYA BABBAR) COURT MASTER (SH) COURT MASTER (NSH)