Supreme Court - Daily Orders
Prachi Prasad Parab vs The State Of Maharashtra on 13 August, 2019
Bench: Navin Sinha, A.S. Bopanna
ITEM NO.19 COURT NO.11 SECTION IX
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).26277/2019
(Arising out of impugned final judgment and order dated 02-04-2019
in WP No. 145/2018 passed by the High Court of Judicature at
Bombay)
PRACHI PRASAD PARAB Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(WITH I.R. and IA No.113060/2019-CONDONATION OF DELAY IN FILING and
IA No.113061/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.113062/2019-EXEMPTION FROM FILING O.T. )
Date : 13-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s)
Mr. Sudhanshu S. Choudhari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Dasti, in addition, is permitted. Liberty to serve the learned Standing Counsel for the State of Maharashtra, in addition. Tag with SLP(C) Nos.13703-13704/2019.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.08.13 16:20:52 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER