Supreme Court - Daily Orders
Janu Lala Pathan vs The State Of Maharashtra on 5 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 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
Petition(s) for Special Leave to Appeal (C) No(s). 36246/2016
(Arising out of impugned final judgment and order dated 30/08/2016
in WP No. 2653/2016 passed by the High Court Of Bombay At
Aurangabad)
JANU LALA PATHAN AND ANR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 05/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S.M. Jadhav, Adv.
M/s. S.M. Jadhav & Company,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that the petition has become infructuous. In view of the above, the special leave petition is dismissed as having become infructuous.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.01.06
10:35:25 IST
Reason: