Supreme Court - Daily Orders
Piyushbhai Premjibhai Limbasiya vs The State Of Gujarat on 1 June, 2021
Bench: L. Nageswara Rao, Aniruddha Bose
ITEM NO.14 Court 7 (Video Conferencing) SECTION II-B
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). 3293/2021
(Arising out of impugned final judgment and order dated 17-03-2021
in CRLMA No. 5034/2021 passed by the High Court of Gujarat at
Ahmedabad)
PIYUSHBHAI PREMJIBHAI LIMBASIYA Petitioner(s)
VERSUS
STATE OF GUJARAT Respondent(s)
(FOR ADMISSION and I.R. and IA No.55793/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 01-06-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. H.Syed,Sr.Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Prithu Parimal,Adv.
Mr. Shantanu Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
Signature Not Verified(NEELAM GULATI) (ANAND PRAKASH) Digitally signed by Neelam Gulati Date: 2021.06.03 AR-CUM-PS BRANCH OFFICER 16:41:10 IST Reason: