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Prithviraj Enterprises vs The State Of Maharashtra on 12 July, 2021

Bench: Sanjay Kishan Kaul, Hemant Gupta

     ITEM NO.17                  Court 7 (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).   8682/2021
     (Arising out of impugned final judgment and order dated 28-06-2021
     in WP No. 750/2021 passed by the High Court Of Judicature At
     Bombay)

     PRITHVIRAJ ENTERPRISES                                              Petitioner(s)
     VERSUS
     THE STATE OF MAHARASHTRA & ANR.                                     Respondent(s)
     (FOR ADMISSION and I.R. and IA No.76020/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.76022/2021-EXEMPTION FROM
     FILING O.T. )

     Date : 12-07-2021 This petition was called on for hearing today.
     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)               Mr. Kapil Sibal, Sr. Adv.
                                     Mr. Abhay Anil Anturkar, Adv.
                                     Mr. Ranjit Shinde, Adv.
                                     Ms. Preet Phanse, Adv.
                                     Mr. Harshavardhan Suryavanshi, Adv.
                                     Ms. Bhavya Pande, Adv.
                                     Mr. Dhruv Tank, Adv.
                                     M/S. Dr. R.R. Deshpande And Associates, AOR

     For Respondent(s)               Mr. Mukul Rohatgi, Sr. Adv.
                                     Mr. Rahul Chitnis, Adv.
                                     Mr.Sachin Patil, AOR
                                     Mr. Aaditya A Pande, Adv.
                                     Mr. Geo Jo0seph, Adv.
                                     Mr. C. Aravind, Adv.

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

We are not inclined to interfere with the impugned judgment.

The special leave petition is, accordingly, Digitally signed by Charanjeet kaur Date: 2021.07.12 dismissed.

18:34:51 IST Reason:

Pending applications stand disposed of.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)