KIRAN v. THE STATE OF MAHARASHTRA

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)

(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