Supreme Court - Daily Orders
Pradeep Nirankarnath Sharma vs The State Of Gujarat on 2 April, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.8 COURT NO.6 SECTION II-B
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).2812/2019
(Arising out of impugned final judgment and order dated 28-02-2019
in CRLMA No.2367/2019 passed by the High Court of Gujarat at
Ahmedabad)
PRADEEP NIRANKARNATH SHARMA PETITIONER(S)
VERSUS
THE STATE OF GUJARAT RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.50965/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.50964/2019-EXEMPTION FROM
FILING O.T. and IA No.50966/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 02-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Huzefa Ahmadi, Sr.Adv.
Mr.Divyesh Pratap Singh, Adv.
Mr.Rohan Sharma, Adv.
Ms.Deeksha Gaur, Adv.
Mr.Shantanu Sharma, Adv.
Mrs.Shivangi Singh, Adv.
For Respondent(s)
Mr.Tushar Mehta, SG
Ms.Hemantika Wahi, Adv.
Ms.Jesal Wahi, Adv.
Ms.Vishakha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List this matter along with pending S.L.P.(Crl.) No.354 of 2019 on Tuesday, 9th April, 2019.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.04.02 18:05:04 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master