Supreme Court - Daily Orders
Laxmidas Ashok Chimulkar vs The State Of Goa on 20 October, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.42 COURT NO.5 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).19887/2023
(Arising out of impugned final judgment and order dated 23-08-2023
in PIL SM No.02/2022 passed by the High Court Of Judicature At
Bombay At Goa)
LAXMIDAS ASHOK CHIMULKAR & ANR. Petitioner(s)
VERSUS
STATE OF GOA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.181018/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 20-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Atmaram N.S Nadkarni, Sr. Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Raghav Sharma, Adv.
Ms. Arzu Paul, Adv.
Ms. Manisha Gupta, Adv.
Ms. Deepti Arya, Adv.
Mr. Rishikesh Haridas, Adv.
Ms. Siddhant Gupta, Adv.
Ms. Shivangi Singhal, Adv.
For Respondent(s) Mr. Abhay Anil Anturkar, Adv.
Mr. Dhruv Tank, Adv.
Mr. Aniruddha Awalgaonkar, Adv.
Ms. Surbhi Kapoor, AOR
Mr. Divyakant Lahoti, AOR
Mr. Shashank Garg, Adv.
Ms. Samridhi S. Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Signature Not Verified Learned counsel for the State of Goa seeks and is granted four Digitally signed by ARJUN BISHT Date: 2023.10.20 weeks’ time to file counter affidavit. Rejoinder affidavit, if any, 16:32:50 IST Reason:
1be filed within two weeks thereafter.
2. We are informed that respondent no.3 is not a necessary party for the purpose of these proceedings.
3. Post the matter for hearing on 25.01.2024.
4. Interim order to continue.
(ARJUN BISHT) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) 2