Supreme Court - Daily Orders
Poonam Charandas Khanna vs The State Of Maharashtra on 16 May, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.8 COURT NO.12 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 for Special Leave to Appeal (Crl.) No.6184/2023
(Arising out of impugned final judgment and order dated 24-04-2023
in ABA No. 659/2020 passed by the High Court of Judicature at
Bombay)
POONAM CHARANDAS KHANNA Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98853/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.98855/2023-EXEMPTION FROM
FILING O.T. and IA No.98852/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 16-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Gaurav Agrawal, Adv.
Mr. Manav, Adv.
Ms. Swati Vaibhav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice. Notice to be served on the standing counsel as well. In the meanwhile, no coercive steps shall be taken against the petitioner.
(KRITIKA TIWARI) (MATHEW ABRAHAM) SENIOR PERSONAL ASSISTANT Signature Not Verified COURT MASTER (NSH) Digitally signed by Neetu Khajuria Date: 2023.05.16 17:51:42 IST Reason: