Supreme Court - Daily Orders
The State Of Maharashtra vs Abdul Salim Shaikh (Siddique) on 29 June, 2016
ITEM NO.44 REGISTRAR COURT. 1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6314/2015
STATE OF MAHARASHTRA Petitioner(s)
VERSUS
ABDUL SALIM SHAIKH (SIDDIQUE) & ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
order and exemption from filing O.T.)
WITH
SLP(Crl) No. 6315/2015
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Report)
SLP(Crl) No. 6318/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 6319/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 6320/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 6321/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 6322/2015
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Signature Not Verified
Report)
Digitally signed by
SONALI SAUND
Date: 2016.06.29
16:50:55 IST
Reason:
SLP(Crl) No. 6323/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
-2-
Item No.44
SLP(Crl) No. 6324/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 6325/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 6326/2015
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Report)
SLP(Crl) No. 6327/2015
(With (With appln.(s) for exemption from filing c/c of the impugned
order and appln.(s) for exemption from filing O.T. and Office
Report)
SLP(Crl) No. 3275/2016
(With (With (With appln.(s) for exemption from filing O.T. and
appln.(s) for exemption from filing c/c of the impugned order and
appln.(s) for permission to file lengthy list of dates and Office
Report)
SLP(Crl) No. 3274/2016
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Report)
SLP(Crl) No. 3273/2016
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Report)
SLP(Crl) No. 3444/2016
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Report)
SLP(Crl) No. 4136/2016
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned judgment and Office
Report)
SLP(Crl) No. 4133/2016
(With (With appln.(s) for exemption from filing O.T. and appln.(s)
for exemption from filing c/c of the impugned order and Office
Report)
-3-
Item No.44
Date : 29/06/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms Deepa Kulkarni, Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr Bhanu Pratap Gupta, Adv.
Mr. Shekhar Kumar,Adv.
For Respondent(s)
Mr Saurabh Tiwari, Adv.
Mr. K. Krishna Kumar,Adv.
Ms. Anagha S. Desai,Adv.
Ms. Abha R. Sharma,Adv.
Mr Sushil Karanjkar, Adv.
Mr. K. N. Rai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner to file spare copies in SLP(Crl) No.6326/2015 within two weeks time as last opportunity. Notice thereafter be issued.
The ld. Counsel appearing for the petitioner submits that he has already filed spare copies in SLP(Crl) No.3275/2016. If so, notice accordingly be issued.
Spare copies for effecting service in SLP(Crl) No. 4136 and 4133 of 2016 have not been filed by the ld. counsel for the petitioner. Let the matters be placed before the Hon'ble Judge in Chambers for further directions.
(PAWAN DEV KOTWAL) Registrar