Supreme Court - Daily Orders
Rajesh Hariram Alagh vs State Of Maharashtra on 25 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.4 COURT NO.2 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). 35903/2015
(Arising out of impugned final judgment and order dated 01/12/2015
in WP No. 7968/2014 passed by the High Court of Judicature of
Bombay, Bench at Aurangabad)
RAJESH HARIRAM ALAGH Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(With appln. (s) for permission to file additional documents and
interim relief and office report)
I.A.No.5 & 6 (Appln. For permission to file impugned order and
permission to file addl. Grounds)
Date : 25/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv.
For Respondent(s) Mr. Arun Padnekar,Adv.
Mr. Sunil Kumar Verma,Adv.
Mr. Venkata Krishna Kunduri,Adv.
Mr. Nishant R.Katneshwarkar,Adv. (Not present)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
Signature Not Verified(Anita Malhotra) Digitally signed by (Sneh Bala Mehra) ANITA MALHOTRA Date: 2016.05.03 13:31:44 IST Court Master Assistant Registrar Reason: