Supreme Court - Daily Orders
M/S Roofit Industries Ltd vs The State Of Maharashtra on 6 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.36 COURT NO.5 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......./2017
Diary No(s). 16199/2017
(Arising out of impugned final judgment and order dated 08-05-2014
in CRLA No.990/2004 and CRLA No.991/2004 passed by the High Court
Of Judicature At Bombay)
M/S ROOFIT INDUSTRIES LTD Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.48663/2017-CONDONATION OF DELAY
IN FILING and IA No.48667/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.48666/2017-EXEMPTION FROM FILING O.T.
and IA No.48661/2017-PERMISSION TO FILE SLP and IA
No.48664/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.91733/2017-INTERVENTION APPLICATION)
Date : 06-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Gaurav Agrawal, AOR
Mr. Abhikalp Pratap Singh, Adv.
Mr. Abhay Anil Anturkar, Adv.
For Respondent(s) Mr. M.L. Verma, Sr. Adv.
Mr. M.S. Mittal, Sr. Adv.
Mr. Harshvardhan Jha, Adv.
Mrs. Yugandhara Pawar Jha, Adv.
Ms. Mayuri Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the special leave petition/s is granted. The special leave petition is dismissed on the ground of delay.
Signature Not VerifiedApplication for intervention is allowed for the purpose of the instant special leave petition.
Digitally signed by SANJAY KUMAR Date: 2017.10.06 17:17:34 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER