Supreme Court - Daily Orders
Vilas Shankarrao Dehpande vs The Govt. Of Maharashtra on 7 February, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.24 COURT NO.12 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 for Special Leave to Appeal (C) No. 2316/2023
(Arising out of impugned final judgment and order dated 02-12-2022
in WP No. 8978/2021 passed by the High Court of Judicature at
Bombay)
VILAS SHANKARRAO DEHPANDE Petitioner(s)
VERSUS
THE GOVT. OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.20923/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.20924/2023-EXEMPTION FROM
FILING O.T. )
Date : 07-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, AOR
Mr. Nishant Sharma, Adv.
Mr. Tushar Bhelkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no merit in the special leave petition. The special leave petition is dismissed. Pending application(s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.02.08 (RAJNI MUKHI) 17:42:44 IST Reason: (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR