Supreme Court - Daily Orders
Sudhir Abhiman Ramteke vs Joint Charity Commissioner, Nagpur on 7 January, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
SLP(C) Nos. 9301-9302/2023
ITEM NO.15 COURT NO.1 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 for Special Leave to Appeal (C) Nos. 9301-9302/2023
[Arising out of impugned final judgment and order dated 05-07-2022
in WP No. 1413/2022 and 21-02-2023 in CA No. 451/2022 passed by the
High Court of Judicature at Bombay at Nagpur]
SUDHIR ABHIMAN RAMTEKE & ORS. Petitioner(s)
VERSUS
JOINT CHARITY COMMISSIONER, NAGPUR & ORS. Respondent(s)
(IA No. 74841/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 74838/2023 - EXEMPTION FROM FILING O.T., IA No.
207651/2023 - EXEMPTION FROM FILING O.T., IA No. 207695/2023 –
INTERVENTION/IMPLEADMENT, IA No. 207650/2023 - PERMISSION TO FILE
APPLICATION FOR DIRECTION and IA No. 215069/2023 - VACATING STAY)
Date : 07-01-2025 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Mr. S. Niranjan Reddy, Sr. Adv.
Mr. Amol B. Karande, AOR
Mr. Ravikumar, Adv.
Ms. Akila Ramireddy, Adv.
Mr. T.N. Rao, Adv.
For Respondent(s)
Ms. Rukmini Bobade, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Ms. Soumya Priyadarshinee, Adv.
Mr. Amlaan Kumar, Adv.
Mr. Vinayak Aren, Adv.
Mr. Jatin Dhamija, Adv.
Mr. Naveen Kumar Bhardwaj, Adv.
Signature Not Verified Mr. Satyajit A. Desai, Adv.
Digitally signed by
Deepak Guglani
Date: 2025.01.08
Mr. Anil P. Thakare, Adv.
17:14:26 IST
Reason: Mr. Siddharth Gautam, Adv.
Mr. Abhinav K. Mutyalwar, Adv.
Mr. Sachin Singh, Adv.
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SLP(C) Nos. 9301-9302/2023
Ms. Anagha S. Desai, AOR
Mr. Ananya Thapliyal, Adv.
Mr. Preetraj R. Dhok, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgments/ orders.
Moreover, only an order of remand has been passed. We hope and trust that the matter will be taken up for hearing expeditiously. Recording the aforesaid, the special leave petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
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