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Supreme Court - Daily Orders

Abhinav Mohan Delkar vs The State Of Maharashtra on 22 September, 2023

Bench: A.S. Bopanna, M.M. Sundresh

     ITEM NO.70                         COURT NO.7                  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

     Petitions for Special Leave to Appeal (Crl.)               Nos. 756-764/2023

     (Arising out of impugned final judgment and order dated 08-09-2022
     in WP No. 1806/2021 08-09-2022 in WP No. 1538/2021 08-09-2022 in WP
     No. 1653/2021 08-09-2022 in WP No. 1809/2021 08-09-2022 in WP No.
     1808/2021 08-09-2022 in WP No. 1811/2021 08-09-2022 in WP No.
     1812/2021 08-09-2022 in WP No. 1813/2021 08-09-2022 in WP No.
     1807/2021 passed by the High Court of Judicature at Bombay)

     ABHINAV MOHAN DELKAR                                            Petitioner(s)

                                                VERSUS

     THE STATE OF MAHARASHTRA & ORS.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.9592/2023-EXEMPTION FROM FILING
     O.T. and IA No.110597/2023-APPLICATION FOR TAKING ON RECORD
     IA No. 186605/2023 - EXEMPTION FROM FILING O.T.)

     Date : 22-09-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)            Mr. Kapil Sibal, Sr. Adv.
                                  Ms. Meenakshi Arora, Sr. Adv.
                                  Mr. Prasenjit Keswani, Adv.
                                  Mr. Nitin Sangra, Adv.
                                  Mr. Upmanyu Tewari, Adv.
                                  Mr. Rishabh Parikh, Adv.
                                  Mrs. V. D. Khanna, AOR

     For Respondent(s)            Mr. Hiten Venegavkar, Adv.
                                  Mr. Prashant R. Dahat, Adv.
                                  Mr. Sourabh Gupta, Adv.
                                  Mr. Puneet Yadav, Adv.
                                  Mr. Ujjwal Choudhary, Adv.
                                  Ms. Ananya Gupta, Adv.
                                  Ms. Meenakshi Kalra, AOR

                                  Mr. Siddharth Dave, Sr. Adv.
Signature Not Verified
                                  Mr. Mahesh Jethmalani, Sr. Adv.
Digitally signed by
Rajni Mukhi
Date: 2023.09.23
                                  Mr. Prashant R. Dahat, Adv.
13:03:35 IST
Reason:                           Mr. Sourabh Gupta, Adv.
                                  Mr. Puneet Yadav, Adv.
                                  Mr. Rameshwar Prasad Goyal, AOR
                    Mr. Sunny Bhimra, Adv.
                    Mr. Hiten Venegavkar, Adv.
                    Mr. Ujjwal Choudhary, Adv.
                    Ms. Ananya Gupta, Adv.
                    Mr. T. R. B. Sivakumar, AOR

          UPON hearing the counsel the Court made the following
                             O R D E R

Issue notice.

Mr. T. R. B. Sivakumar, learned AOR accepts notice on behalf of respondent No.2 in W.P Nos. 1807 and 1809 of 2021.

Mr. Rameshwar Prasad Goyal, learned AOR accepts notice on behalf of respondent No.2 in W.P Nos. 1538,1808 and 1811 of 2021.

Ms. Meenakshi Kalra,, learned AOR accepts notice on behalf of respondent No.2 in W.P Nos. 1806,1813 and 1812 of 2021.

No need issue formal notice to the said respondents. Notice be issued to the remaining respondents.

(RAJNI MUKHI)                                    (DIPTI KHURANA)
COURT MASTER (SH)                              ASSISTANT REGISTRAR