ITEM NO.45 COURT NO.7 SECTION IX
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 (C) No(s). 11311/2023
(Arising out of impugned final judgment and order dated 19-08-2022
in WP No. 7369/2019 passed by the High Court Of Judicature At
Bombay At Aurangabad)
KIRAN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 93433/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 93434/2023 - EXEMPTION FROM FILING O.T.)
Date : 18-07-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Samrat Krishnarao Shinde, AOR
For Respondent(s) Dr. Ravindra Chingale, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by the learned
counsel for the respondent-State seeking adjournment
for obtaining instructions in the matter, hearing of
the matter is adjourned by two weeks.
(NISHA KHULBEY) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR