Supreme Court - Daily Orders
Nayan Jayantilal Balu vs Union Of India on 22 July, 2022
Bench: Surya Kant, Abhay S. Oka
ITEM NO.32 COURT NO.16 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). 5820/2022
(Arising out of impugned final judgment and order dated 07-12-2021
in CRLWP No. 2698/2021 passed by the High Court Of Judicature At
Bombay)
NAYAN JAYANTILAL BALU Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.86639/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(C) No. 11009/2022 (IX)
(IA No.87017/2022-EXEMPTION FROM FILING C/C OF THE I/JUDGMENT)
Date : 22-07-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Dharan Viren Gandhi, Adv.
Mr. Rajat Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s) does not want to press these special leave petitions at this stage as according to him he is entitled to re-agitate the matter(s) before the High Court, in the event of acceptance of his appeal against penalty by the Commissioner of Appeal / Tribunal.
With liberty afore-mentioned, the special leave petitions are dismissed as not pressed.
Signature Not VerifiedDigitally signed by NIRMALA NEGI Date: 2022.07.23 13:44:23 IST Reason: Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)