Supreme Court - Daily Orders
Manoj Jalamchand Oswal vs State Of Maharashtra on 1 August, 2014
ITEM NO.38 COURT NO.5 SECTION IIA
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.)......
CRLMP
No(s). 12872/2014
(Arising out of impugned final judgment and order dated 17/01/2014
in CRLWP No. 3931/2012,14/03/2014 in CRLA No. 74/2014 and
14/03/2014 in CRLWP No. 3931/2012 passed by the High Court Of
Bombay)
MANOJ JALAMCHAND OSWAL Petitioner(s
)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s
)
CRLMP. 12872/2014(with c/delay in filing SLP and office report)
Date: 01/08/2014 This application was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Mudit Sharma, Adv.
Ms. Nandini Gidwaney ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
We have heard learned counsel for the petitioner. We have carefully perused the impugned order. We feel that the High Court has passed appropriate order. We are not inclined to interfere with it.
Learned counsel for the petitioner submits that certain directions are not yet implemented and hence he would approach the Trustees appointed by the High Court. He may do so.
We are confidant that the Trustees would look into the matter and take appropriate steps.
Signature Not Verified Digitally signed byThe Special Leave Petition is disposed of in the afore-stated Vishal Anand terms. Date: 2014.08.02 13:03:47 IST Reason: (VISHAL ANAND) (INDU POKHRIYAL) COURT MASTER COURT MASTER