Supreme Court - Daily Orders
Dr. Kailash Kashinathrao Pawar vs The State Of Maharashtra on 13 May, 2022
Bench: L. Nageswara Rao, A.S. Bopanna
ITEM NO.20 COURT NO.5 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).9001/2022
(Arising out of impugned final judgment and order dated 07-04-2022
in WP No.4045/2022 passed by the High Court Of Judicature At
Bombay)
DR. KAILASH KASHINATHRAO PAWAR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(With applns for exemption from filing c/c of the impugned judgt,
exemption from filing O.T.)
Date : 13-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Dr. Ravindra Chingale,Adv.
Ms. Deepaxmi Matwankar,Adv.
Mr. Ravindra Sadanand Chingale, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
However, the observations made in this judgment should be restricted only for the purpose of deciding the case and not otherwise.
Signature Not Verified
The cost imposed on the petitioner is waived. Digitally signed by GEETA AHUJA Date: 2022.05.14 13:13:22 IST Reason:
(B.Parvathi) (Anand Prakash)
Court Master Assistant Registrar