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Navnath Dnyanoba Masal vs The State Of Maharashtra on 5 February, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.16                                COURT NO.1                      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).3339/2018
     (Arising out of impugned final judgment and order dated 23-01-2018
     in WP No.13199/2017 passed by the High Court Of Judicature At
     Bombay)
     NAVNATH DNYANOBA MASAL                                                     Petitioner(s)

                                                       VERSUS

     THE STATE OF MAHARASHTRA & ORS.                                            Respondent(s)
     (FOR ADMISSION and I.R. and IA No.15776/2018-EXEMPTION FROM                          FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.15778/2018-EXEMPTION                          FROM
     FILING O.T.)
     WITH
     [ITEM NO.16.1 - SLP(C) No.3341/2018 (IX)
     (FOR ADMISSION and I.R. and IA No.15788/2018-EXEMPTION FROM                          FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.15791/2018-EXEMPTION                          FROM
     FILING O.T.)]
     Date : 05-02-2018 This matter was called on for hearing today.
     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)                    Mr. Sudhanshu S. Choudhari, Adv. [AOR]
                                          Ms. Surabhi Guleria, Adv.
                                          Mr. Shakul R. Ghatole, Adv.
     For Respondent(s)                    --
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel for the petitioner we grant liberty to the petitioner to apply for interim relief before the High Court which was initially granted. We request the High Court to pass a reasoned order when such a prayer is made, keeping in view that the High Court had passed an interim order on 29.11.2017. We have passed the present order, as the matter is stated to have been listed on 12.02.2018 before the High Court.

SUBHASH CHANDER With the aforesaid liberty, the Special Leave Petitions stand Date: 2018.02.06 17:21:06 IST disposed of.

Reason:

                         (Subhash Chander)                             (H.S. Parasher)
                            AR-cum-PS                               Assistant Registrar