Supreme Court - Daily Orders
State Of Maharashtra & Anr.Etc.Etc. vs Sagar Balu Ubhe on 21 April, 2014
8
ITEM NO.15 Court No.6 SECTION IIA
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).3031-3032/2014
(From the judgement and order dated 07/01/2014 in CRLWP
No.499/2012,CRLA No.399/2013 of The HIGH COURT OF BOMBAY)
STATE OF MAHARASHTRA & ANR.ETC.ETC. Petitioner(s)
VERSUS
SAGAR BALU UBHE Respondent(s)
(With appln(s) for ex-Parte stay,exemption from filing c/c of the
impugned Judgment)
Date: 21/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Asha G. Nair,Adv.
Mr. Aniruddha P. Mayee,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the orders impugned. The special leave petitions are accordingly dismissed.
(Mahabir Singh) (Veena Khera)
Court Master Court Master