Supreme Court - Daily Orders
Jayshree R. Kanabar vs The State Of Maharashtra on 25 April, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
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ITEM NO.8 COURT NO.13 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 9417/2022
(Arising out of impugned final judgment and order dated 10-03-2022
in CRLBA No. 3556/2021 passed by the High Court Of Judicature At
Bombay)
JAYSHREE R. KANABAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.47182/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.47181/2022-EXEMPTION FROM
FILING AFFIDAVIT and IA No.47174/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.47175/2022-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.47173/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 50219/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 48850/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 25-04-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Nitin Saluja, AOR
Ms. Shivani Luthra Lohiya, Adv.
Mr. Asif Ahmed, Adv
Ms. Sanjivani Pattjoshi, Adv.
Ms. Priyanka Prasanth, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by NIRMALA NEGI Date: 2022.04.26 17:40:12 IST Reason: Permission to file Special Leave Petition is granted.
We have heard the learned senior counsel/counsel for the petitioner, find no reason to interfere in the order impugned in 2 our jurisdiction under Article 136 of the Constitution. Accordingly, the Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)