Supreme Court - Daily Orders
Nisar Ahmed Haji Sayed Bilal vs The State Of Maharashtra on 28 July, 2017
Bench: R.K. Agrawal, Mohan M. Shantanagoudar
ITEM NO.48+56 COURT NO.9 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
Item No.48:
Diary No(s). 16417/2017
(Arising out of impugned final judgment and order dated 25-04-2017
in CRLA No. 545/2016 passed by the High Court of Judicature at
Bombay)
NISAR AHMED HAJI SAYED BILAL Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.49534/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.50225/2017-EXEMPTION FROM
FILING O.T. and IA No.49538/2017-EXEMPTION FROM FILING O.T. and IA
No.49532/2017-PERMISSION TO FILE SLP and IA
No.49536/2017-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.50223/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
With
Item No.56:
SLP(Crl.)No.3716/2017
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
7872/2017, FOR [PERMISSION TO FILE ANNEXURES] ON IA 8324/2017
FOR INTERVENTION APPLICATION ON IA 53333/2017 filed by Mr. Ejaz
Maqbool, Advocate)
Date : 28-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Amarendra Sharan,Sr.Adv.
In Diary No.16417 Mr. Gaurav Agarwal,Adv.
Mr. C.George Thomas,Adv.
Ms. Akriti Chaubey,Adv.
Ms. Tanya Shree,Adv.
Mr. Ejaz Maqbool, AOR
Mr. M.Ahmad,Adv.
In SLP(Crl.)3716 Mr. Harish N.Salve,Sr.Adv.
Ms. Neela Gokhale,Adv.
Signature Not Verified
Mr. Devanshu Sharma,Adv.
Digitally signed by
ANITA MALHOTRA
Date: 2017.07.29
Mr. Nini P.,Adv.
13:51:03 IST
Reason: Mr. Gaurav Kumar,Adv.
Ms. Kamakshi S.Mehlwal,Adv.
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For Respondent(s) Mr. Maninder Singh,ASG
Mr. R.Balasubramanian,Adv.
Ms. Ranjana Narain,Adv.
Mr. Prabhas Bajaj,Adv.
Mr. Akshay Amritanshu,Adv.
Ms. Aarti Sharma,Adv.
Mr. B.V.Balram Das, AOR
For Mr. B.Krishna Prasad,Adv.
Mr. Mahaling Pandarge,AAG
Mr. Nishant Katneshwarkar,AOR
UPON hearing the counsel the Court made the following
O R D E R
Diary No.16417/2017
Permission is granted to file special leave petition. Application for exemption from filing official translation is allowed.
Issue notice returnable within two weeks. Dasti service, in addition, is permitted.
List these matters on 14th August, 2017.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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