Supreme Court - Daily Orders
Leena Vivek Masal vs The State Of Maharashtra Home ... on 16 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.6 COURT NO.8 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(s). 4678/2013
(Arising out of impugned final judgment and order dated 21-02-2013
in CRWLP No. 2252/2011 passed by the High Court of Judicature at
Bombay)
LEENA VIVEK MASAL Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR STAY APPLICATION ON IA 11718/2013
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 4086/2014)
WITH
SLP(Crl) No. 4690/2013
( FOR EX-PARTE STAY ON IA 11754/2013
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 11757/2013
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 4543/2014)
SLP(Crl) No. 5207/2013
( FOR EX-PARTE STAY ON IA 13448/2013
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS ON IA 13451/2013
FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 4542/2014)
Date : 16-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Dilip Annasaheb Taur,Adv.
Mr. Amol V.Deshmukh,Adv.
Mr. Anil Kumar, AOR
Ms. Kanchan Vohra,Adv.
For Respondent(s) Mr. Kunal Cheema,Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Respondent-in-person (Not present)
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.11.16
17:21:06 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Hearing concluded.
Judgment reserved.
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER List of books/Act referred to:
1. The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,1989
2. (2000) 3 SCC 557 2