Supreme Court - Daily Orders
Lalankumar Singh vs The State Of Maharashtra on 10 August, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(Crl.) 8882/2015
ITEM NO.23 COURT NO.1 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
Petition for Special Leave to Appeal (Crl.) No. 8882/2015
(Arising out of impugned final judgment and order dated 25-06-2015
in CRLWP No. 288/2015 passed by the High Court Of Judicature At
Bombay At Aurangabad)
LALANKUMAR SINGH & ORS. Petitioners
VERSUS
STATE OF MAHARASHTRA Respondent
(IA No. 18651/2015-PERMISSION TO FILE ANNEXURES)
Date : 10-08-2018 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioners Mr. Fali Nariman, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Ajay Bhargava, Adv.
Mrs. Vanita Bhargava, Adv.
Mr. Anupam Lal Das, Adv.
Mr. Rajeev Bhatnagar, Adv.
Ms. Mehrunisha Anand, Adv.
Ms. Ritika Ahuja, Adv.
Mr. Arun Siwach, Adv.
Mr. Kunal Cheema, Adv.
M/s. Khaitan & Co., AOR
For Respondent
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed on 20.11.2018 for final disposal.
Signature Not Verified In the meantime, no coercive steps shall be taken Digitally signed by DEEPAK GUGLANIDate: 2018.08.10 against the petitioners.
16:49:05 IST Reason:(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar