Supreme Court - Daily Orders
The State Of Maharashtra vs Dayaram S/O Motiram Dhurve Ors. on 17 October, 2014
ITEM NO.36 REGISTRAR COURT. 2 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 M K HANJURA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5541/2013
THE STATE OF MAHARASHTRA Petitioner(s)
VERSUS
DAYARAM S/O MOTIRAM DHURVE ORS. Respondent(s)
Date : 17/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Aniruddha P. Mayee,Adv.
Mr. A. Selvin Raja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the Office Report is that although by Order dated 07.08.2014 of this Court three weeks time as last chance was given to the learned counsel for the petitioner to comply with the terms of the office report dated 06.08.2014, yet he has not done the needful so far. Viewed in that context, the matter shall be listed before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M K HANJURA) Registrar PS Signature Not Verified Digitally signed by Madhu Grover Date: 2014.10.18 13:11:52 IST Reason: