Supreme Court - Daily Orders
Sau. Vima P. Diwekar vs The State Of Maharashtra on 4 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.37 COURT NO.3 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. 42208/2022
(Arising out of impugned final judgment and order dated 09-12-2020
in CRLA(APL) Nos. 234/2018 and 235/2018 passed by the High Court of
Judicature at Bombay at Nagpur)
SAU. VIMA P. DIWEKAR Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.77875/2023-CONDONATION OF DELAY
IN FILING and IA No.77877/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.77876/2023-EXEMPTION FROM FILING O.T.
and IA No.77878/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 04-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s)
Mr. Rajat Joseph, AOR
Mr. Hrishikesh Chitaley, Adv.
Mr. Vijay Kari Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 206 days in filing the present special leave petitions. We are not inclined to condone the said delay. The application for condonation of delay and consequently, the special leave petitions are dismissed.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.07.06 (DEEPAK GUGLANI) 18:04:24 IST Reason: (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR