Supreme Court - Daily Orders
Govansh Raksha Samiti Goshala, ... vs The State Of Maharashtra on 6 June, 2023
Bench: Aniruddha Bose, Rajesh Bindal
ITEM NO.28 COURT NO.6 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(s) for Special Leave to Appeal (Crl.) No. 6840/2023
(Arising out of impugned final judgment and order dated 04-05-2023
in CRLWP No. 1588/2022 passed by the High Court Of Judicature At
Bombay At Aurangabad)
GOVANSH RAKSHA SAMITI GOSHALA, MALEGAON & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107958/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 06-06-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE RAJESH BINDAL
(VACATION BENCH)
For Petitioner(s) Dr. Manish Singhvi, Sr. Adv
Mr. Upendra Pratap Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Let the cattles, for whom the proceeding has been initiated remain with the petitioners till the next date of hearing.
(SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2023.06.06
16:16:14 IST
Reason: