Supreme Court - Daily Orders
Proposed Vaibahv Coop.Hng.Sty.Ltd. vs State Of Maharashtra on 20 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.8 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).17209/2012
(Arising out of impugned final judgment and order dated 24/02/2012
in WP No. 928/2010 passed by the High Court of Bombay)
PROPOSED VAIBAHV COOP.HNG.STY.LTD. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 20/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Vinay Navare, Adv.
Ms. Abha R. Sharma, AOR
For Respondent(s) Dr. K.P. Kyalasantha Pillay, Sr. Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Arpit Rai, Adv.
Mr. Shyam Diwan, Sr. Adv.
Mr. Sandeep Marne, Adv.
Mr. Sudhanshu S. Choudhari, AOR
Mr. Rajat Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioner, list the matter after two weeks.
Signature Not Verified(SANJAY KUMAR-I) (JASWINDER KAUR) Digitally signed by AR-CUM-PS COURT MASTER SANJAY KUMAR Date: 2016.09.22 17:04:10 IST Reason: