Supreme Court - Daily Orders
Yashodeep Bisanrao Vadode vs The State Of Maharashtra on 17 October, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.37 COURT NO.16 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.8245/2023
(Arising out of impugned final judgment and order dated 15-12-2020
in CRLA No. 1014/2014 passed by the High Court of Judicature at
Bombay)
YASHODEEP BISANRAO VADODE Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98142/2023-CONDONATION OF DELAY
IN FILING and IA No.98147/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.98150/2023-EXEMPTION FROM FILING O.T.
and IA No.98154/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 17-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Shivaji M. Jadhav, AOR
Ms. Apurva, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. Adarsh Kumar Pandey, Adv.
Mr. Vignesh Singh, Adv.
Mr. Aditya S. Jadhav, Adv.
Mr. Alok Kumar, Adv.
Mr. Arun Kanwa, Adv.
For Respondent(s) Mr. Abhikalp Pratap Singh, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Siddharth Dharmadhikari, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Yamini Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Arguments concluded. Judgment reserved.
Signature Not VerifiedWritten submissions, if any, may be Digitally signed by Vijay Kumar Date: 2023.10.17 filed on or before 20.10.2023.
16:55:56 IST Reason:
(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)