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Rajesh Hariram Alagh vs State Of Maharashtra on 4 March, 2016

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.4                                  COURT NO.2                        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).     35903/2015

     (Arising out of impugned final judgment and order dated 01/12/2015
     in WP No. 7968/2014 passed by the High Court Of Bombay At
     Aurangabad)

     RAJESH HARIRAM ALAGH                                                           Petitioner(s)
                                                          VERSUS

     STATE OF MAHARASHTRA AND ORS                                                   Respondent(s)

     (with appln. (s) for exemption from filing O.T. and permission to
     file additional documents and interim relief and office report)

     Date : 04/03/2016 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE ANIL R. DAVE
                              HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)
                                            Mr. Rajat Kapoor, Adv.
                                            Mr. Vatsalya Vigya, Adv.
                                            Mr. Sudhanshu S. Choudhari,Adv.(Not present)
     For Respondent(s)
                                            Mr. Sanjay Kharde, Adv.
                                            Mr. Preshit Surshe, Adv.
                                            Mr. Sunil Kumar Verma,Adv.

     For State of                           Mr. Sachin Patil, Adv.
     Maharashtra                            for Mr. Nishant R. Katneshwarkar, Adv.


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

In view of the letter circulated by the learned counsel for the petitioner seeking adjournment for filing a copy of the impugned order, the hearing of the case is adjourned to 18th March, 2016.

Ad-interim stay granted earlier by this Court shall 16:57:27 IST Reason: continue till 31st March, 2016.

...2/-

In the meantime, the learned counsel for the petitioner shall make an effort to get the copy of the impugned judgment.

[SUKHBIR PAUL KAUR] [SNEH BALA MEHRA] A.R.-CUM-P.S. ASSISTANT REGISTRAR