Supreme Court - Daily Orders
Sou. Sarika vs State Of Maharashtra . on 7 August, 2014
\212 ITEM NO.601 COURT NO.10 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). 21112/2014
(Arising out of impugned final judgment and order dated 09/07/2014
in WP No. 7770/2013 passed by the High Court of Bombay at
Aurangabad)
SOU. SARIKA Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 07/08/2014 This petition was taken up in mentioning today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. M. Y. Deshmukh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
We find no merit in this petition. The Special Leave Petition is dismissed.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.08.07 17:45:58 IST Reason: