Supreme Court - Daily Orders
Vishal Raman Gaikwad vs The State Of Maharashtra on 15 May, 2023
Bench: J.K. Maheshwari, M.M. Sundresh
ITEM NO.20 COURT NO.16 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16216/2023
(Arising out of impugned final judgment and order dated 12-12-2022
in WP No. 11726/2018 passed by the High Court Of Judicature At
Bombay)
VISHAL RAMAN GAIKWAD Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92184/2023-CONDONATION OF DELAY
IN FILING and IA No.92187/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.92189/2023-EXEMPTION FROM FILING O.T. )
Date : 15-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Ankita Chaudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard the learned Counsel for the petitioner and find no reason to interfere in the order(s) impugned.
The Special Leave Petition(s) is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(ASHWANI KUMAR) (VIRENDER SINGH)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
Ashwani Kumar
Date: 2023.05.15
16:34:09 IST
Reason: