Supreme Court - Daily Orders
State Of Maharashtra vs Jayvijay Shrikant Pandit on 6 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.6 COURT NO.4 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)......CC No(s).
19277/2014
(Arising out of impugned final judgment and order dated
02/08/2013 in WP No. 865/2013 passed by the High Court Of
Bombay)
STATE OF MAHARASHTRA & ANR Petitioner(s)
VERSUS
JAYVIJAY SHRIKANT PANDIT Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Shankar Chillarge, Adv.
for Mr. Aniruddha P. Mayee,AOR(NP)
For Respondent(s) Mr. V. Prakash, Adv.
Ms. Khushboo Arora, Adv.
for Mr. Rakesh K. Sharma,AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 242 and 109 days respectively in filing and refiling the special leave petition. Sufficient explanation has not been offered to condone the delay. Even on merits, we find no good ground to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed on the ground of delay as well as on merits.
Signature Not VerifiedDigitally signed by Parveen Kumar Chawla Date: 2015.02.06 15:36:54 IST Reason:
(Parveen Kr. Chawla) (Renuka Sadana)
Court Master Court Master