Supreme Court - Daily Orders
Rohini Sudarshan Gangurde vs The State Of Maharashtra on 16 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.35 COURT NO.12 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(s) for Special Leave to Appeal (Crl.) No(s). 13246/2023
(Arising out of impugned final judgment and order dated 05-09-2023
in CRLRA No. 410/2022 passed by the High Court Of Judicature At
Bombay)
ROHINI SUDARSHAN GANGURDE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.211626/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.211627/2023-EXEMPTION FROM
FILING O.T. )
Date : 16-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Anand Dilip Landge, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner, the matter stands adjourned for two weeks.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.10.16 18:34:41 IST Reason: