Supreme Court - Daily Orders
Gurunath Dinkar Mane vs The State Of Maharashtra on 18 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.14 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). 18148/2017
(Arising out of impugned final judgment and order dated 23-09-2016
in WP No. 2733/2013 passed by the High Court Of Judicature at
Bombay)
GURUNATH DINKAR MANE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. B. Adinarayana Rao, Sr. Adv.
Mr. Anand Landge, Adv.
Mr. Umesh Pawar, Adv.
Mr. Gopal Balwant Sathe, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall also stand disposed of.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.09.18
17:25:57 IST
Reason: