Supreme Court - Daily Orders
Mohan Dattatray Armarkar vs The State Of Maharashtra on 17 June, 2019
Bench: Deepak Gupta, Surya Kant
ITEM NO.18 COURT NO.4 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).5229/2019
(Arising out of impugned final judgment and order dated 10-04-2019
in CRWP No. 308/2019 passed by the High Court Of Judicature At
Bombay At Nagpur)
MOHAN DATTATRAY ARMARKAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and I.R
IA No. 88112/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 88111/2019 - EXEMPTION FROM FILING O.T.)
Date : 17-06-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SURYA KANT
(Vacation Bench)
For Petitioner(s) Ms. Charu Ambwani, AOR
Ms. Manisha Am bwani,Adv.
Mr. Rajul Srivastava,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This petition is filed against an ad-interm order passed by the High Court. The matter is listed before the High Court on 18.06.2019. The learned counsel for the petitioner states that he has already filed his reply before the High Court. It would be appropriate for the High Court consider the case on merits and if the petitioner is not satisfied then the petitioner shall be at liberty approach this Court.
The Special Leave Petition is dismissed accordingly.
Signature Not Verified Digitally signed by Pending application(s), if any, stand disposed of. BALA PARVATHI Date: 2019.06.17 16:58:31 IST Reason: (B.Parvathi) (Saroj Kumari Gaur)
Court Master Branch Officer