Supreme Court - Daily Orders
Shailyamanyu Singh vs The State Of Maharashtra on 24 July, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.48 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).5618/2023
(Arising out of impugned final judgment and order dated 12-04-2023
in CRLAP No. 1422/2019 passed by the High Court of Judicature at
Bombay)
SHAILYAMANYU SINGH Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(IA No.90463/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.90464/2023-EXEMPTION FROM FILING O.T.
IA No. 90463/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 90464/2023 - EXEMPTION FROM FILING O.T.) Date : 24-07-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR HON'BLE MR. JUSTICE SANJAY KUMAR For Petitioner(s) Mr. Kumar Kislay, Adv.
Ms. Vishrutyi Sahni, Adv.
Ms. Ridhima Sharma, Adv.
Mr. Dheeraj Nair, AOR For Respondent(s) Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of the letter circulated by learned counsel for the respondent, the matter stands adjourned by two weeks.
Interim order of stay shall continue till the next date of listing.
Signature Not Verified Digitally signed by Vijay Kumar Date: 2023.07.25 (VIJAY KUMAR) 17:12:24 IST Reason: (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)