Supreme Court - Daily Orders
Jitendra Amritlal Sheth vs The State Of Maharashtra on 24 February, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
SLP(C) 8204/2019
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ITEM NO.6 COURT NO.13 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.8204/2019
(Arising out of impugned final judgment and order dated 18-12-2018
in WP No. 1823/2012 passed by the High Court of Judicature at
Bombay)
JITENDRA AMRITLAL SHETH & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
WITH S.L.P.(C) No.8520/2019 (IX)
(For interim relief)
S.L.P.(C) No.8552/2019 (IX)
(For interim relief)
S.L.P.(C) No.8664/2019 (IX)
S.L.P.(C) No.8704/2019 (IX)
Diary No.12069/2019 (IX)
(With appln.(s) for c/delay in filing SLP and exemption from filing
c/c of the impugned judgment)
Date : 24-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Pravin Samdani, Sr. Adv.
Mr. Gaurav gopal, Adv.
Mr. Chiranjivi Sharma, Adv.
Ms. Apoorva Kaushik, Adv.
Mr. Pranaya Goyal, AOR
Signature Not Verified Mr. Shikhil Suri, Adv.
Digitally signed by
CHETAN KUMAR
Date: 2020.02.25
Mr. Shiv Kumar Suri, AOR
14:29:55 IST
Reason: Ms. Vinishma Kaul, Adv.
For Respondent(s)
SLP(C) 8204/2019
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UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in the third week of April, 2020.
Tag with S.L.P.(C) No.5273/2019.
(Chetan Kumar) (R.S. Narayanan) A.R.-cum-P.S. Court Master