Supreme Court - Daily Orders
Zamin vs The State Of Maharashtra on 24 January, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.49 COURT NO.3 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).25913-25914/2024
[Arising out of impugned final judgment and order dated 10-09-2024
in WP No.4039/2023 15-10-2024 in MCA No.924/2024 passed by the High
Court of Judicature at Bombay at Nagpur]
ZAMIN & ANR. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No. 250385/2024 - EXEMPTION FROM FILING O.T., IA No.279085/2024
- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA
No.251465/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES, IA No. 251463/2024 - PERMISSION TO PLACE
ADDITIONAL FACTS AND GROUNDS
Date : 24-01-2025 These matter were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) : Mr. Shekhar Naphade, Sr. Adv.
Mr. Shantanu Ghate, Adv.
Mr. Gagan Sanghi, Adv.
Ms. Salonee Paranjape, Adv.
Mr. Karan Bajpai, Adv.
Mr. Anoop Raj, Adv.
Mrs. A.s Jamuna, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) : Mr. Shrirang B. Varma, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya A. Pande, AOR
Mr. Ajit S. Bhasme, Sr. Adv.
Ms. Himani Bhatnagar, Adv.
Mr. Rohan Kumar Santoshi, Adv.
Mr. Parth Sarathi, Adv.
Mr. Gyanendra Vikram Singh, Adv.
Mr. Sanjay Kumar Visen, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
ARJUN BISHT
Date: 2025.01.27
O R D E R
17:10:14 IST Reason:
1. Learned senior counsel appearing for respondent no.4 seeks and is granted four weeks’ time to file the counter affidavit. The 1 rejoinder, if any, be filed within two weeks’ thereafter.
2. Post the matters for hearing on 25.03.2025 (NMD).
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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