Supreme Court - Daily Orders
Mr. Sanjay Nirupam vs The State Of Maharashtra on 22 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.802 COURT NO.1 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) ...... Diary No(s).37624/2017
(Arising out of impugned final judgment and order dated 01-11-2017
in PIL No.98/2016 passed by the High Court Of Judicature At Bombay)
MR. SANJAY NIRUPAM & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
WITH
Diary No.37623/2017
Date : 22-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Chirag M. Shroff, Adv. [AOR]
For Respondent(s) --
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be tagged with S.L.P.(C)No.31393 of 2017.
(Subhash Chander) (H.S. Parasher)
AR-cum-PS Assistant Registrar
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.11.22
17:14:50 IST
Reason: