Supreme Court - Daily Orders
Nishigandha Ramchandra Naik vs The State Of Maharashtra on 6 October, 2020
Bench: Uday Umesh Lalit, Vineet Saran, S. Ravindra Bhat
1
ITEM NO.16 COURT NO.4 SECTION IX
(HEARING THROUGH VIDEO CONFERENCING)
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.8842/2020
(Arising out of impugned final judgment and order dated 06-03-2020
in WPL No.302/2020 passed by the High Court Of Judicature At
Bombay)
NISHIGANDHA RAMCHANDRA NAIK Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R.; IA No.67776/2020 – FOR APPROPRIATE
ORDERS/DIRECTIONS; IA No. 67777/2020 – FOR EXEMPTION FROM FILING
AFFIDAVIT; and, IA No. 67779/2020 – FOR EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT)
Date : 06-10-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Ms. Anannya Ghosh, AOR
For Respondent(s) Mr. Rahul Chitnis, Adv.
Mr. Sachin Patil, AOR
Mr. Geo Joseph, Adv.
Mr. Ashish Wad, Adv.
Mr. Manoj Wad, Adv.
Ms. Tamali Wad, Adv.
Mr. Sidharth Mahajan, Adv.
Ms. Sukriti Jaggi, Adv.
Mr. Ajeyo Sharma, Adv.
M/s. J S Wad & Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Learned counsel for the respondents No.1 and 2 pray for and Digitally signed by Dr. Mukesh Nasa Date: 2020.10.07 13:18:30 IST Reason: are granted two weeks’ time to put in their respective affidavit in reply.
2Rejoinder, if any, be filed within a week thereafter.
List the matter on 06.11.2020.
(MUKESH NASA) (PRADEEP KUMAR) COURT MASTER BRANCH OFFICER