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Shilpa Vishnu Thakur vs State Of Maharashtra Through Its ... on 1 April, 2015

     ITEM NO.105                              REGISTRAR COURT. 1                  SECTION IX

                                   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 MRS. RACHNA GUPTA

     Civil Appeal                 No(s).      8603/2010

     SHILPA VISHNU THAKUR                                                     Appellant(s)

                                                          VERSUS

     STATE OF MAHARASHTRA & ORS.                        Respondent(s)
     WITH
     C.A. No. 8605/2010
     (With
     Date : 01/04/2015 This appeal was called on for hearing today.

     For Appellant(s)
                                             Mr. J.P. Jayant, Adv.
                                             Mr. Sudhanshu S. Choudhari,Adv.


     For Respondent(s)
                                             Mr. Rishi Jain, Adv.
                                             Mr. Aniruddha P. Mayee,Adv.

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

Service is complete in both the matters. Appellant has filed the statement of case in both the matters but the respondents have not filed the same. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the respondents.

The appeals stand complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.04.10 10:39:51 IST Reason:

(RACHNA GUPTA) Registrar