Supreme Court - Daily Orders
Anil Bhavarlal Jain vs The State Of Maharashtra on 25 August, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.46 COURT NO.12 SECTION II-A
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 (Crl.) No(s). 10078/2023
(Arising out of impugned final judgment and order dated 26-07-2023
in CRLWP No. 2546/2022 passed by the High Court Of Judicature At
Bombay)
ANIL BHAVARLAL JAIN & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
( IA No.163020/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 25-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Siddhartha Bhatnagar, Sr. Adv.
Mr. Vivek Punjabi, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Shrika Gautam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in four weeks. Dasti, in addition, is permitted. Liberty to serve the standing counsel for the State is permitted.
Till further orders, further proceedings in Special Case No.1 of 2022, pending before the Special Signature Not Verified CBI Court, Nashik, shall remain stayed. Digitally signed by Neetu Khajuria Date: 2023.08.26 11:50:43 IST Reason: (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER