Supreme Court - Daily Orders
Pawar Ashish Darasing vs The State Of Maharashtra on 20 March, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.50 COURT NO.5 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). 5228/2023
(Arising out of impugned final judgment and order dated 20-01-2023
in WP No. 15938/2022 passed by the High Court Of Judicature At
Bombay)
PAWAR ASHISH DARASING & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
([TO BE TAKEN UP ALONG WITH ITEM NO. 31 I.E. SLP(C) No.
4852/2023].........FOR ADMISSION and I.R. and IA No.54422/2023-
ADDITION / DELETION / MODIFICATION PARTIES and IA No.54417/2023-
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA
No.54420/2023-EXEMPTION FROM FILING O.T. )
Date : 20-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Pai Amit, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.03.21 16:41:03 IST Reason: