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The State Of Maharashtra vs Gurdeep Singh Sachar on 6 March, 2020

Bench: Chief Justice, B.R. Gavai, Surya Kant

     ITEM NO.27                                  COURT NO.1                 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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 42282/2019

     (Arising out of impugned final judgment and order dated     30-04-2019 in
     CRLPILS No. 22/2019 passed by the High Court Of Judicature At Bombay)

     THE STATE OF MAHARASHTRA & ORS.                                         Petitioner(s)

                                                       VERSUS

     GURDEEP SINGH SACHAR & ORS.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.28982/2020-CONDONATION OF DELAY IN
     FILING and IA No.28986/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.28985/2020-CONDONATION OF DELAY IN REFILING / CURING
     THE DEFECTS and with appln.(s) for impleadment/intervention)

     Date : 06-03-2020 This petition was called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE B.R. GAVAI
              HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)                     Mr. Rahul Chitnis, Adv.
                                           Mr. Aaditya A. Pande, Adv.
                                           For Mr. Sachin Patil, AOR

     For Respondent(s)/                    Mr.   Mukul Rohatgi, Sr. Adv.
     Applicant(s)                          Mr.   Mahesh Agarwal, Adv.
                                           Mr.   Anshuman Srivastava, Adv.
                                           Ms.   Devika Mohan, Adv.
                                           Mr.   Anirudh Bhatia, Adv.
                                           Mr.   E. C. Agrawala, AOR

                                           Mr.   Nakul Diwan, Sr. Adv.
                                           Mr.   Prashant Kumar, Adv.
                                           Mr.   Joseph Pookkatt, Adv.
                                           Mr.   Siddharth Iyer, Adv.
                                           For   M/s AP&J Chambers, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Delay condoned.

Issue notice.

Until further orders, there shall be a stay of operation of the impugned judgment and order passed by the Bombay High Court.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR