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Vishal Somnath Puri vs Union Of India on 14 September, 2018

Bench: S.A. Bobde, L. Nageswara Rao

                   ITEM NO.39                  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

                   SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 3403/2018

                   (Arising out of impugned final judgment and order dated
                   09-02-2017 in CRLA No. 6781/2016 passed by the High Court Of
                   Judicature At Bombay At Aurangabad)

                   VISHAL SOMNATH PURI                                    Petitioner(s)

                                                      VERSUS

                   UNION OF INDIA                                         Respondent(s)

                   (WITH PRAYER    FOR INTERIM   RELIEF AND    IA No.17978/2018-
                   CONDONATION OF DELAY IN FILING and IA No.17981/2018-EXEMPTION
                   FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.17979/2018-
                   EXEMPTION FROM FILING O.T. and IA No.22274/2018-PERMISSION TO
                   FILE ADDITIONAL DOCUMENTS)

                   Date : 14-09-2018 This matter was called on for hearing today.

                   CORAM :
                              HON'BLE MR. JUSTICE S.A. BOBDE
                              HON'BLE MR. JUSTICE L. NAGESWARA RAO

                   For Petitioner(s)     Mrs. Anjana Prakash, Sr. Adv.
                                         Mr. Ankit Anandraj Shah, AOR
                                         Mr. Ravi Chawla, Adv.
                                         Mr. A. Dass, Adv.

                   For Respondent(s)     Ms.   Pinky Anand, ASG
                                         Mr.   Rajiv Nanda, Adv.
                                         Ms.   Binu Tamta, Adv.
                                         Ms.   Snidha Mehra, Adv.
                                         Mr.   B. Krishna Prasad, AOR

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

We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.

Pending applications stand disposed of.

The trial may be expedited.

[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar