Supreme Court - Daily Orders
State Of Maharashtra vs Tejwant Singh Sandhu on 6 January, 2020
Bench: Arun Mishra, Indira Banerjee
ITEM NO.24 COURT NO.3 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42456/2019
(Arising out of impugned final judgment and order dated 11-12-2018
in WP No. 927/2018 passed by the High Court Of Judicature At
Bombay)
STATE OF MAHARASHTRA Petitioner(s)
VERSUS
TEJWANT SINGH SANDHU & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.185558/2019-CONDONATION OF DELAY
IN FILING and IA No.185559/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.185561/2019-EXEMPTION FROM FILING O.T.)
Date : 06-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Tushar Mehta, Solicitor General
Mr. Rahul Chitnis, Adv.
Mr. Aaditya A. Pande, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there shall be stay of operation and implementation of the impugned Judgment.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2020.01.06 16:36:11 IST Reason: