Supreme Court - Daily Orders
Chandibhamar Abhay Sanjaykumar vs The State Of Gujarat on 24 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.17 COURT NO.5 SECTION III
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 (C) No. 17879/2023
(Arising out of impugned final judgment and order dated 09-08-2023
in SCA No. 13177/2023 passed by the High Court of Gujarat at
Ahmedabad)
CHANDIBHAMAR ABHAY SANJAYKUMAR Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.161847/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.161846/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 24-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Chinmoy Khaladkar, Adv.
Mr. Priank Adhyaru, Adv.
Ms. Salonee Paranjape, Adv.
Dr. Kanu Sharma, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the judgment and order passed by the High Court. The Special Leave Petition is dismissed. The question of law is, however, kept open.
All pending applications are disposed of.
(NEETA SAPRA) (BEENA JOLLY)
COURT MASTER (SH)
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
NEETA SAPRA
Date: 2023.08.26
10:56:52 IST
Reason: