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Vijaykumar Bhupal Bhave vs The State Of Maharashtra on 23 January, 2023

Bench: B.R. Gavai, Vikram Nath

     ITEM NO.33                              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).   1745/2020

     (Arising out of impugned final judgment and order dated 14-02-2020
     in WP No. 503/2020 passed by the High Court Of Judicature At
     Bombay)

     VIJAYKUMAR BHUPAL BHAVE                                              Petitioner(s)

                                                    VERSUS

     THE STATE OF MAHARASHTRA & ORS.                                      Respondent(s)


     (IA No. 35468/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA No. 35471/2020 - EXEMPTION FROM FILING O.T.)

     Date : 23-01-2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE B.R. GAVAI
                             HON'BLE MR. JUSTICE VIKRAM NATH


     For Petitioner(s)
                                       Mr. Sandeep Sudhakar Deshmukh, AOR
                                       Mr. Nishant Sharma, Adv.

     For Respondent(s)
                                       Mr. Sachin Patil, Adv.
                                       Mr. Siddharth Dharmadhikari, Adv.
                                       Mr. Aaditya Aniruddha Pande, AOR
                                       Mr. Geo Joseph, Adv.
                                       Mr. Durgesh Gupta, Adv.
                                       Mr. Dheeraj Teware, Adv.
                                       Mr. Bharat Bagla, Adv.
                                       Ms. Kirti Dadheech, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Liberty is granted to take steps for serving the unserved respondents.

List this matter after service is complete.

(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)