Supreme Court - Daily Orders
Sachin Vijay Desai vs Union Of India on 25 October, 2019
Bench: R. Banumathi, Hrishikesh Roy
ITEM NO.23 COURT NO.6 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(s). 24867/2019
(Arising out of impugned final judgment and order dated 07-08-2019
in WP No. 1846/2018 passed by the High Court Of Judicature At
Bombay)
SACHIN VIJAY DESAI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159148/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 25-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Jay Savla,Sr.Adv.
Ms. Renuka Sahu,Adv.
Mr. Prabhat Chaurasia,Adv.
Mr. Jasdeep Singh Dhillon,Adv.
Mr. Rahul Gupta, AOR
Ms. Tanya Swarup,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any good ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of. (MADHU BALA) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Digitally signed by MADHU BALA Date: 2019.10.26 BRANCH OFFICER 09:55:20 IST Reason: