Supreme Court - Daily Orders
Rajesh Hariram Alagh vs State Of Maharashtra on 18 March, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.3 COURT NO.2 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(s) for Special Leave to Appeal (C) No(s).35903/2015
(Arising out of impugned final judgment and order dated 01/12/2015
in WP No.7968/2014 passed by the High Court Of Bombay At
Aurangabad)
RAJESH HARIRAM ALAGH Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(With appln.(s) for permission to file additional documents and
interim relief and office report)
Date : 18/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Vatsalya Vigya,Adv.
Mr. Rajat Kapoor,Adv.
For Mr. Sudhanshu S. Choudhari,Adv.
For Respondent(s) Mr. Sachin Patil,Adv.
For Mr. N.R. Katneshwarkar,Adv.
Mr. Sanjay Kharde,Adv.
for Mr. Sunil Kumar Verma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioner, list the matter on 11th April, 2016.
Ad-interim relief granted earlier, shall continue till 20th April, 2016.
(Sarita Purohit) (Sneh Bala Mehra) Signature Not Verified Court Master Assistant Registrar Digitally signed by ANITA MALHOTRA Date: 2016.03.19 10:57:27 IST Reason: DSC of Ms. Anita Malhotra, CM is used by sarita purohit, CM for signing