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Supreme Court - Daily Orders

The State Of Maharashtra vs Waman Ramu Ramteke on 3 January, 2025

Author: Vikram Nath

Bench: Vikram Nath

                                           1

     ITEM NO.11                   COURT NO.6                 SECTION IX

                         S U P R E M E C O U R T O F     I N D I A
                                 RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 50065/2024

     [Arising out of impugned final judgment and order dated 29-08-2022
     in WP No. 3092/2017 passed by the High Court of Judicature at
     Bombay at Nagpur]

     THE STATE OF MAHARASHTRA & ORS.                          Petitioner(s)

                                          VERSUS

     WAMAN RAMU RAMTEKE                                       Respondent(s)

     (IA   No.296823/2024-CONDONATION   OF   DELAY   IN   FILING and   IA
     No.296824/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.296825/2024-EXEMPTION   FROM    FILING   O.T. and  IA
     No.296826/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)

     WITH
     Diary No(s). 50073/2024 (IX)
     (FOR ADMISSION and I.R. and IA No.298492/2024-CONDONATION OF DELAY
     IN FILING and IA No.298493/2024-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.298494/2024-EXEMPTION FROM FILING O.T.
     and IA No.298495/2024-CONDONATION OF DELAY IN REFILING/CURING THE
     DEFECTS)

      Diary No(s). 51416/2024 (IX)
     (IA   No.299223/2024-CONDONATION   OF   DELAY   IN   FILING and   IA
     No.299227/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.299229/2024-EXEMPTION   FROM    FILING   O.T. and  IA
     No.299230/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)

      Diary No(s). 50079/2024 (IX)
     (IA   No.297020/2024-CONDONATION   OF   DELAY   IN   FILING and   IA
     No.297021/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and   IA   No.297022/2024-EXEMPTION   FROM    FILING   O.T. and  IA
     No.297023/2024-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)

     Diary No(s). 50075/2024 (IX)
     (IA No. 299509/2024 - CONDONATION OF DELAY IN FILING, IA No.
     299512/2024 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS,
     IA No. 299510/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND IA No. 299511/2024 - EXEMPTION FROM FILING O.T.)
Signature Not Verified

Digitally signed by
NEETU KHAJURIA
Date: 2025.01.04

     Diary No(s). 50067/2024 (IX)
13:22:11 IST
Reason:


     (IA No. 299799/2024 - CONDONATION OF DELAY IN FILING, IA No.
     299800/2024 - CONDONATION OF DELAY IN REFILING /      CURING THE
     DEFECTS, IA No. 299801/2024 - EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT AND IA No. 299802/2024 - EXEMPTION FROM FILING
                                      2

O.T.)

Diary No(s). 50062/2024 (IX)
(FOR ADMISSION and I.R., IA No. 294010/2024 - CONDONATION OF DELAY
IN FILING, IA No. 294012/2024 - CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS, IA No. 294018/2024 - EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT, IA No. 294019/2024 - EXEMPTION FROM
FILING O.T.)

Diary No(s). 51423/2024 (IX)
(IA No. 299956/2024 - CONDONATION OF DELAY IN FILING, IA No.
299957/2024 - CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS,
IA No. 299959/2024 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 299960/2024 - EXEMPTION FROM FILING O.T.)

Diary No(s). 51420/2024 (IX)
(FOR ADMISSION and I.R., IA No. 299849/2024 - CONDONATION OF DELAY
IN FILING, IA No. 299850/2024 - CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS, IA No. 299851/2024 - EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT AND IA No. 299852/2024 - EXEMPTION FROM
FILING O.T.)

Date : 03-01-2025 These petitions were called on for hearing today.

CORAM :
           HON'BLE MR. JUSTICE VIKRAM NATH
           HON'BLE MR. JUSTICE PRASANNA B. VARALE

For Petitioner(s)     Mr. Siddharth Dharmadhikari, Adv.
                      Mr. Aaditya Aniruddha Pande, AOR
                      Mr. Bharat Bagla, Adv.
                      Mr. Aditya Krishna, Adv.
                      Ms. Preet S. Phanse, Adv.
                      Mr. Adarsh Dubey, Adv.
For Respondent(s)

          UPON hearing the counsel the Court made the following
                               O R D E R

Delay condoned.

We are not inclined to interfere with the impugned judgment(s) and order(s). The Special Leave Petition(s) are, accordingly, dismissed.

Pending application(s) shall stand disposed of.

(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER